Khateshwar Magasvrgiya Bahuuddeshiya ... vs Sumit Bhange, Secy. Social Justice And ...
2024 Latest Caselaw 23801 Bom

Bombay High Court

Khateshwar Magasvrgiya Bahuuddeshiya ... vs Sumit Bhange, Secy. Social Justice And ... on 13 August, 2024

Author: M.W. Chandwani

Bench: Avinash G. Gharote, M. W. Chandwani

                                                         1                             44-cp-157-23.odt


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

               CONTEMPT PETITION NO. 167/2023
                                 IN
               WRIT PETITION NO. 3051/2019 (D)
    Khateshwar Magasvargiya Bahuuddeshiya Vyavsayik Shaikshan
                              Sanstha
                                Vs.
    Sumit Bhange, Secretary, Social Justice and Special Assistance
                      Department and others

Office Notes, Office Memoranda                       Court's or Judge's orders
of Coram, Appearances, Court's
orders     or   directions and
Registrar's orders

                                 Mr. P.S. Patil, Advocate for Petitioner
                                 Mr. N.R. Patil, AGP for Respondent / State

CORAM: AVINASH G. GHAROTE AND M.W. CHANDWANI JJ.

DATED : 13th AUGUST, 2024

The learned Assistant Government Pleader submits, that a policy for grant-in-aid on permanent basis to special schools run by different societies across the state has been framed by the State by the GR dated 16.7.2024 (page 119), which satisfies the directions as contained in the judgment dated 06.09.2021 in Writ Petition No. 3051/2019 (Khateshwar Magasvargiya Bahuuddeshiya Vyavsayik Shaikshan Sanstha Amravati Vs. State of Maharashtra and others) [page 36]. He further contends, that in pursuance to the aforesaid GR, dated 16.07.2024, the petitioner Society by the 2 44-cp-157-23.odt

communications dated 24.07.2024 and 12.8.2024 has been asked to submit its self assessment report in terms of the aforesaid policy for the purpose of consideration of permanent grant-in-aid. The communication is taken on record and marked as "X" for the purpose of identification.

2. List on 14th August, 2024.

(M.W. CHANDWANI, J.) (AVINASH G. GHAROTE,J.) MP Deshpande

Signed by: Mr. M.P. Deshpande Designation: PA To Honourable Judge Date: 13/08/2024 18:23:03