Bombay High Court
Dhaval English Medium School ... vs Union Of India Through It Spleader And ... on 1 August, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
2024:BHC-AS:30430-DB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10411 OF 2024
1. Dhaval English Medium School, Mangalvedha, ]
Laxmi Peth, Dist. Solapur ]
2. Sadguru Laxman Girigi Maharaj English ]
Medium School, Pandurli, Sinnar, Dist. Nashik ]
3. Dodheshwar Public School, Satana, ]
Tal. Baglan, Dist. Nashik ]
4. Sadguru Laxman Girigi Maharaj English ]
Medium School, Sonari, Sinnar, Dist. Nashik ]
5. K.D. Bhalerao Shaikshnik, Samajik and ]
Sarwajanik Sanstha, Lakmapur, Satana, Nashik ]
6. Siddhi English School, Karanjad, ]
Tal. Baglan, Dist. Nashik ]
7. Late Sushilatai Prabhakar Sonawane Semi-English ]
School, Karanjad, Tal. Baglan, Dist. Nashik ]
8. Navnath English Medium School, Mess, ]
Tal. Devla, Dist. Nashik ]
9. Adarsh English Medium School, Nampur, ]
Tal. Baglan, Dist. Nashik ]
10. New English School, Aadegaon, ]
Tal. Mhada, Dist. Solapur ]
11. Late Amol Pise English Medium School, ]
Piluv, Tal. Malshiras, Dist. Solapur ]
12. Sunrise Public School, Bibi Darpol, ]
Tal. and Dist. Solapur ]
13. Speed Well English Medium School, Vadivare, ]
Tal. Igatpuri, Dist. Nashik ] .. Petitioners
VERSUS
1. Union of India, ]
Through School Education and Sports Department ]
2. The State of Maharashtra, ]
Through School Education and Sports Department ]
3. The Director of Education, ]
Maharashtra State, Pune ]
4. The District Education Officer (Primary), ]
Dist. Nashik ]
5. The District Education Officer (Primary), ]
Dist. Solapur ] .. Respondents
Digitally 1/3
signed by
SNEHA SNEHA
ABHAY DIXIT
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ABHAY Date: Dixit
DIXIT 2024.08.01
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Mr. Mr. Vaibhav Ugle with Mr. Shubham Vadekar, Advocates for the
Petitioners.
Smt. M.S. Srivastava, Assistant Government Pleader for the Respondents.
CORAM : A.S. CHANDURKAR &
RAJESH S. PATIL, JJ
DATE : 1ST AUGUST, 2024.
ORAL JUDGMENT : { Per A.S. Chandurkar, J. }
1. Rule. The learned Assistant Government Pleader waives notice for
the respondents.
2. The limited request made in the 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
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reimbursement, an order to that effect would be
passed and such petitioner would be free to take
appropriate steps in accordance with law.
(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 petition is disposed of in above terms. No costs.
[ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ]
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