Bombay High Court
Shirgaon Shikshan Prasarak Mandal Thr ... vs The State Of Maharashtra Thr Its ... on 1 August, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
2024:BHC-AS:30429-DB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.8121 OF 2024
1. Shirgaon Shikshan Prasarak Mandal, ]
Shirgaon, Tal. Radhanagri, Dist. Kolhapur ]
2. Kulguru Dr. Shivajirao Kadam Public School, ]
Shirgaon, Tal. Radhanagri, Dist. Kolhapur ] .. Petitioners
WRIT PETITION NO.10600 OF 2024
1. Universal Education Society, Ichalkaranji ]
Tal. Hatkanangale, Dist. Kolhapur ]
2. Ideal English School, Ichalkaranji, ]
Tal. Hatkanangale, Dist. Kolhapur ] .. Petitioners
WRIT PETITION NO.10599 OF 2024
1. Ramakrishna Dnyan Prabodhini, Peth Vadgaon, ]
Tal. Hatkanangale, Dist. Kolhapur ]
2. Holy Mother English Medium School, Peth Vadgaon ]
Tal. Hatkanangale, Dist. Kolhapur ] .. Petitioners
WRIT PETITION NO.10601 OF 2024
1. Universal Education Society, Ichalkaranji, ]
Tal. Hatkanangale, Dist. Kolhapur ]
2. Aman Vidya Mandir, Ichalkaranji, ]
Tal. Hatkanangale, Dist. Kolhapur ] .. Petitioners
VERSUS
1. The State of Maharashtra, ]
Through School Education and Sports Department ]
2. The State of Maharashtra, ]
Through Finance Department ]
3. The Director of Education (Primary), ]
Maharashtra State, Pune ]
4. The Deputy Director of Education, ]
Kolhapur Region, Kolhapur ]
5. The Education Officer (Primary), ]
Zilla Parishad, Kolhapur ] .. Respondents
Mr. Prashant Bhavake, Advocate for the Petitioners.
Mr. N.C. Walimbe, Additional Government Pleader with Smt. M.S.
Srivastava, Assistant Government Pleader for the Respondents.
Digitally 1/3
signed by
SNEHA SNEHA
ABHAY DIXIT
10-WP-8121-2024 & WP-10599-2024 & WP-10601-2024 & WP-10600-2024.doc
ABHAY Date: Dixit
DIXIT 2024.08.01
18:32:53
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CORAM : A.S. CHANDURKAR &
RAJESH S. PATIL, JJ
DATE : 1ST AUGUST, 2024.
ORAL JUDGMENT : { Per A.S. Chandurkar, J. }
1. Rule. The learned Additional Government Pleader waives notice for
the respondents.
2. The limited request made in each writ petition is for a direction to
release the amount of arrears which the petitioners claim towards
entitlement under the provisions of the Right of Children to Free and
Compulsory Education Act, 2009.
3. Our attention is invited to earlier orders passed in the writ petitions
seeking similar relief. Thus, following the order passed in Writ Petition
No.6020 of 2024 (Gurukul English Medium School Vs. The State of
Maharashtra and Ors.), dated 2nd May 2024, the following directions are
issued :-
(i) Time of eight weeks is granted to the respondents-
State of Maharashtra to scrutinize the case of each
petitioner.
(ii) The eligibility as well as quantum of reimbursement
would be determined by the concerned respondent.
(iii) The admissible amount of reimbursement to such
petitioner would be released within a period of two
weeks thereafter.
(iv) If any petitioner is not entitled for any amount of
reimbursement, an order to that effect would be
passed and such petitioner would be free to take
appropriate steps in accordance with law.
10-WP-8121-2024 & WP-10599-2024 & WP-10601-2024 & WP-10600-2024.doc
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(v) The prayer for grant of interest on the amount to be
reimbursed is kept open. The petitioners are free to
pursue the same in accordance with law.
4. The writ petitions are disposed of in above terms. No costs.
[ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ]
10-WP-8121-2024 & WP-10599-2024 & WP-10601-2024 & WP-10600-2024.doc
Dixit
