Recognition of Madrassa has nothing to do with provincialisation of services of its employees
Gauhati High Court: A Single Judge Bench comprising of Ajit Singh, C.J., addressed an intra court appeal in regard to the provincialisation
madrassa
Madrassa can function as a polling booth, as it does not have any religious significance
Kerala High Court: While dismissing a Writ Petition, V. Chitambaresh J. held that ‘Madrassa’ is not a place of worship and therefore