Bombay High Court
Shahbabu Education Society, Patur, ... vs State Of Maha. Thr. Secretary, School ... on 2 February, 2024
Author: Avinash G. Gharote
Bench: Avinash G. Gharote, M.S. Jawalkar
2024:BHC-NAG:1337-DB
Judgment 1 7wp5240.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 5240/2021
(1) Shahbabu Education Society, Patur
District Akola, a society registered
under the Societies Registration Act, 1860
and Bombay Public Trust Act, 1950 having
Registration No. F-67 AKL Through its
Secretary - Mr. Syed Ishaque Syed Nabi,
Aged about 72 years, Occ. Retired
(2) Shahbabu Urdu Primary School, Patur
District Akola, Through its Head Master
Mr. Mohd. Asghar Mohd. Safdar,
Aged about 46 years,
(3) Mr. Abdul Qayyum Abdul Kader,
Aged about 30 years, Occ. Service,
(Working as Clerk) in Shahbabu Urdu
Primary School, Patur, District Akola
(Maharashtra State)
(4) Mr. Abdul Sajid Abdul Majid,
Aged about 35 years, Occ. Service
(Working as Peon) in Shahbabu Urdu
Primary School, Patur, District Akola
(Maharashtra State)
.... PETITIONER(S)
// VERSUS //
..ANSARI..
Judgment 2 7wp5240.21.odt
(1) State of Maharashtra,
Through its Secretary,
School Education, Mantralaya,
Mumbai 400 032
(2) Commissioner of Education,
Maharashtra State, Balbharati Bhawan,
Senapati Bapat Marg, Pune
(Maharashtra State)
(3) Director of Education (Primary),
Maharashtra State, Central Building,
Pune, (Maharashtra State)
(4) Deputy Director of Education,
Amravati Division, Amravati
(Maharashtra State)
(5) Education Officer (Primary),
Zilla Parishad, Akola
(Maharashtra State)
.... RESPONDENT(S)
∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞
Mr. A.A. Naik, Advocate for the Petitioner(s)
Ms. S.S. Jachak, Addl. G.P. for the Respondent/State
∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞∞
CORAM : AVINASH G. GHAROTE &
SMT. M.S. JAWALKAR, JJ.
FEBRUARY 02, 2024
ORAL JUDGMENT :- (PER: AVINASH G. GHAROTE, J.)
. RULE. Rule made returnable forthwith. Heard finally by
consent of the parties.
..ANSARI..
Judgment 3 7wp5240.21.odt
(2) The petition questions the rejection of the approval for the
posts of one Junior Clerk and one Peon claimed by the Petitioner
- Institution on account of increase in the strength of the number
of students in terms of the Government Resolution dated
12/07/2004 (Page 28). The proposal was being recommended by
the Respondent No. 4 to the Respondent No. 3 by the
communication dated 23/03/2010 (Page 37) which has been
returned back by the communication dated 04/08/2014 (Page 44)
on the ground that on account of applicability of the Right to
Education Act, 2009, the same could not be considered.
(3) In our considered opinion, the applicability of the RTE Act
by itself cannot deprive the Petitioner - Institution from claiming
grant of approval, for the reason that the position as it stood on
the date on which the strength of the students in the Petitioner -
Institution exceeded 500 in number making the GR dated
12/07/2004 applicable to it, would have to be considered. The
impugned communication, however, does not consider the claim
..ANSARI..
Judgment 4 7wp5240.21.odt
of the Petitioner - Institution in light of the GR dated 12/07/2004,
which was actually what was required to be done.
(4) We, therefore, dispose of the Petition by directing the
Respondent No. 1 to consider the proposal sent by the Petitioner
- Institution, as recommended by the Respondent No. 4, in light
of the GR dated 12/07/2004. The same shall be done within a
period of two weeks from today.
(5) The Petition is accordingly disposed of in the above terms.
No costs. Pending Application(s), if any, stand(s) disposed of.
(SMT. M.S. JAWALKAR, J.) (AVINASH G. GHAROTE, J.)
Signed by: A.P. ANSARI
..ANSARI..
Designation: PS To Honourable Judge
Date: 02/02/2024 16:58:22
