AIR 1995 SUPREME COURT 2089 ::1995 AIR SCW 3252 ::1995 (4) SCC 646 ::(1995) 5 JT 205 (SC)

Supreme Court Of India

(From : Calcutta)

Hon'ble Judge(s): Kuldip Singh, N. Venkatachala, S. Saghir Ahmad , JJJ

(A) Constitution of India , Art.30(1)— Minority religion - Ramakrishna religion - Is not distinct and separate from Hindu religion and not minority religion - Not entitled to protection under Art. 30(1). Decision of Calcutta High Court, Reversed. The citizens of India residing in the State of West Bengal, who are professing, practising or propagating the religious doctrines and teachings of Ramakrishna and have become his followers, cannot claim to belong to a minority based on Ramakrishna religion which was distinct and different from Hindu religion and as such are not entitled to the fudamental right under Article 30(1) of the Constitution of India of establishing and administering educational institutions of their choice through Ramakrishna Mission or its branches in that State. Decision of Calcutta High Court, Reversed.(Para 46 27 35 62) Ramakrishna brought into existence no religion of his own which was called as universal religion, but gave the meassage of Vedanta of service to man is service to God as the universal principle basic to all religions and it being the message which was preached by Swami Vivekananda as the message given by his master based to Vedanta philosophy of Hindu religion, it would be a travesty of truth to say that Ramakrish....