As per case facts, the Muslim community founded a college in Aligarh in the 19th century and later sought to convert it into a university through a 1920 law to ... obtain government recognition for its degrees. Decades later, court rulings based on a 1960s precedent stripped the university of its minority status, arguing that because it was established by a law and not by the community itself, it could not claim special rights. This led to an appeal to the Supreme Court because the university wanted to reserve seats for Muslim students, a move blocked by lower courts. The question arose whether an educational institution loses its minority character under Article 30(1) simply because it is incorporated or established through a government statute. Finally, the Supreme Court overruled the older precedent, stating that an institution does not lose its minority status just because it is created by a law. The Court clarified that the true test of "establishment" depends on who initiated the idea, who provided the funds, and whether the purpose was to benefit a minority community. It held that both the establishment and administration must be linked to the minority, but being regulated by a statute does not automatically take away these constitutional rights. The matter was sent to a regular bench to decide the university's status based on these new rules.