Khateshwar Magasvargiya ... vs State Of Maharashtra, Thr ...
2022 Latest Caselaw 10083 Bom

                                           1                              WP3051-19(D).odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                         WRIT PETITION NO. 3051/2019 (D)
(KHATESHWAR MAGASVARGIYA BAHUUDESHIYA VYAYSAYIK SHIKSHAN SANSTHA, AMRAVATI
                 VERSUS STATE OF MAHARASHTRA & OTHERS)

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
        Shri P.S. Patil, counsel for the petitioner.
        Ms S.S. Jachak, Assistant Government Pleader for the R-1 & 2.

       CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : SEPTEMBER 30, 2022.

While deciding this writ petition on 06.09.2021 this Court had directed the State Government to examine the proposal submitted by the petitioner- Society for sanctioning grant-in-aid to the schools run by it on similar lines as was done under Government Resolution dated 08.04.2015, 03.07.2019 and 17.09.2019 and thereafter make the grants available. A further direction was issued to the State Government to frame a policy in the matter of grant-in-aid on permanent basis to the special schools run by the societies in the State of Maharashtra.

Though an affidavit has been filed on behalf of the District Social Welfare Officer on 24.06.2022 we find that the same does not deal with what has been stated in paragraphs 9 and 10 of the judgment dated 06.09.2021.

It is therefore directed that an affidavit be filed by the respondent no.1- Principal Secretary, Social Justice and Special Assistance Department as directed in paragraphs 9 and 10 of the aforesaid judgment.

Stand over 18.10.2022 within which time such affidavit shall be filed.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:01.10.2022 12:09