As per the case facts the case involved a challenge to the Madarsa Act which regulates education in Madarsas The appeal focused on issues of legislative authority consistency with fundamental ... rights and the relationship between religious minority institutions and standards for secular education particularly concerning the regulation of higher-education degrees The question arose whether the Madarsa Act falls within the State legislature's power and aligns with constitutional provisions on education and minority rights especially concerning its regulation of advanced degrees Finally the Supreme Court overturned the High Court's judgment confirming that the Madarsa Act is within the State legislature's authority It affirmed that the Act aligns with the state's duty to ensure Madarsa students gain sufficient skills for societal participation The Court clarified that the right to education and the RTE Act must be interpreted consistently with minorities' rights to establish and manage their educational institutions However it declared unconstitutional the Madarsa Act's provisions regulating higher-education degrees like Fazil and Kamil as they conflict with the UGC Act The Board can regulate secular education standards in minority institutions without compromising their character