Sphurti Shikshan Prasarak Mandal vs The State Of Mah & Ors
2017 Latest Caselaw 3449 Bom

                                                                     WP No. 6780/05
                                                1


                  IN THE HIGH COURT AT BOMBAY
              APPELLATE SIDE, BENCH AT AURANGABAD

                        WRIT PETITION NO. 6780 OF 2005

          Sphurti Shikshan Prasarak
          Mandal, Jamb, Tq. Shirur,
          Dist. Beed, Through its
          Secretary.                                     ....Petitioner.

                  Versus

 1.       The State of Maharashtra
          Through respondent No. 2.

 2.       The Secretary,
          Education Department,
          Mantralaya, Mumbai-32.

 3.       The Education Director,
          (Higher Education)
          Maharashtra State, Pune.

 4.       The Joint Director,
          Higher Education,
          Aurangabad Region,
          Aurangabad.

 5.       The District Collector,
          District Beed, Beed.                           ....Respondents.


 Mr. S.S. Thombre, Advocate for petitioner.
 Mrs. V.N. Patil/Jadhav, A.G.P. For respondents.

                           CORAM          :    T.V. NALAWADE AND
                                               SANGITRAO S. PATIL, JJ.

DATED : June 21, 2017.

ORAL JUDGMENT : [PER T.V. NALAWADE,J.]

. The petition is filed for giving direction to

respondents/Government to grant permission to petitioner to

WP No. 6780/05

start 'Priyadarshini Hostel' under a scheme of Government on no

grant basis.

2. Affidavit in reply is filed which is to the effect that

scheme is only to give permission to start hostel under the

scheme on grant basis and there is no scope left to give

permission under the scheme for starting the hostel on no grant

basis. The State has made it clear that if the petitioner wants to

construct building and start some hostel, he may do so and for

that, there is no necessity of permission of Government,

however, the petitioner cannot be allowed to use the name of

the scheme as 'Priyadarshini Hostel'.

3. In view of this fact and as the Government has

stopped giving permission on grant basis, nothing survives in

the petition. The petition is dismissed. Rule is discharged.

[SANGITRAO S. PATIL, J.] [T.V. NALAWADE, J.]

ssc/