Vasantrao Naik Samaj Sudharak ... vs State Of Maharashtra Through ...
2021 Latest Caselaw 12022 Bom

 Judgment                                  1                            wp3213.21.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                         NAGPUR BENCH, NAGPUR.


                          WRIT PETITION NO. 3213 OF 2021

 Vasantrao Naik Samaj Sudharak Mandal,
 Pusad, Dist. Yavatmal - Through its
 Secretary Kausar Khan Akhtar Khan,
 Aged about 64 years, R/o. Gadi Ward,
 Pusad, Tq. Pusad, Dist. Yavatmal.
                                                               .... PETITIONER.


                                     // VERSUS //

 1. The State of Maharashtra, through its
    Principal Secretary, Department of
    School Education, Mantralaya, Mumbai-
    32.

 2. The Director of Education, Secondary
    and Higher Secondary, Maharashtra
    State, Pune-1.

 3. The Education Officer (Secondary),
    Zilla Parishad, Yavatmal, Dist. Yavatmal.
                                                            .... RESPONDENTS.

  ______________________________________________________________
 Shri Ashfaque I. Sheikh, Advocate for Petitioner.
 Shri N.R.Patil, A.G.P. for Respondent Nos.1 to 3.
 ______________________________________________________________


                           CORAM :    SUNIL B. SHUKRE AND
                                      ANIL S. KILOR, JJ.

                           DATED :    AUGUST 27, 2021


 ORAL JUDGMENT : (Per : Sunil B. Shukre, J.)



  Judgment                                 2                             wp3213.21.odt

1. Heard learned counsel for the petitioner and learned A.G.P.,

who appears by waiving notice for respondent No.1.

2. RULE. Rule made returnable forthwith. Heard finally by

consent of the learned counsel for the parties.

3. The learned counsel for the petitioner, on instructions, does

not press prayer clause (b). Since limited relief has been asked for in

this petition, we are of the view that it could be granted by issuing

appropriate directions.

4. The petition is partly allowed. Respondent No.1 is

directed to decide the proposal, dated 22 nd September 2014, submitted

by the petitoner-Society for grant of permission to open Secondary

School in Urdu medium at village Sukli, Tahsil : Umarkhed, District :

Yavatmal, in accordance with law, within a period of four weeks from

the date of receipt of this order.

Rule made absolute accordingly. No costs.

                   ( ANIL S. KILOR, J )          ( SUNIL B. SHUKRE, J.)


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