Izak English Medium School, Bhalvani ... vs The State Of Maharashtra Through ...
2024 Latest Caselaw 24353 Bom

Bombay High Court

Izak English Medium School, Bhalvani ... vs The State Of Maharashtra Through ... on 19 August, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

2024:BHC-AUG:17902-DB
                  This Order is Speaking to Minutes order of order dated //
                                                                                     WP 3115 20sp.odt

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        BENCH AT AURANGABAD

                                    WRIT PETITION NO. 3115 OF 2020
                             ANAND MEDIAL AND EDUCATIONAL FOUNDATION
                                                  VERSUS
                               THE STATE OF MAHARASHTRA AND OTHERS
                                                   WITH
                                    WRIT PETITION NO 3085 OF 2020
                                     IZAK ENGLISH MEDIUM SCHOOL
                                                  VERSUS
                               THE STATE OF MAHARASHTRA AND OTHERS
                                                     ...
                                  Advocate for Petitioners : Mr. G.R. Syed
                               Addl.G.P. for Respondents/State : Mr. A.R. Kale

                                         CORAM                      : MANGESH S. PATIL &
                                                                      SHAILESH P. BRAHME, JJ.

                                         DATE                       : 19.08.2024

             PER COURT :

Motion is made for speaking to the minutes of the judgment and order pronounced on 14.08.2024, which was a common judgment and order in two writ petitions.

2. The motion is made by the petitioner-institution from Writ Petition no. 3115/2020. It is submitted that unlike the other petitioner, even this petitioner ought to have been directed to be reimbursed for the students admitted by it under 25% quota of the RTE Act for the previous years, but the directions do not contain any writ directing the respondents to examine its claim for reimbursement.

3. 'Writ Petition No. 3115/2020' shall be added in paragraph nos. 16 and 18 after the number of the earlier writ petition and by put in word 'and' in between, and a fresh order be uploaded.

4. Motion is disposed of.

( SHAILESH P. BRAHME, J.) (MANGESH S. PATIL, J.) mkd/-