Bombay High Court
Glory English Medium School And Ors vs Union Of India Through Its Pleader And ... on 19 September, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
2024:BHC-AS:37180-DB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.13094 OF 2024
1. Glory English Medium School, ]
Upale (Du), Barshi, Solapur ]
2. Mahatma Phule Prathamik School, ]
Saudare, Barshi, Solapur ]
3. New Modern School, ]
Mhasvad, Maan, Dist. Satara ]
4. New Diamond English Medium School, ]
Shripur (Mahalung), Malshiras, Solapur ]
5. Matoshree Bahudeshiya Sevabhavi Sanstha, ]
Zhadi, Malegaon, Nashik ]
6. Gorakshanath Prathamik Vidya Mandir, ]
Dhondbe, Chandwad, Dist. Nashik ]
7. Little Blossom School, ]
Dharangaon, Jalgaon ]
8. Gurukul Pratishthan Savtamali, ]
Dharangaon, Jalgaon ]
9. Surya Foundation, Paldhi, Jalgaon ]
10. Khandesh Shikshan Mandal, Amalner ]
11. English Medium (Res.) Public School, ]
Kingaon-Dongaon, Yawal, Jalgaon ]
12. Abhinav Gram Vikas Shikshan Sanstha, ]
Poral, Jalgaon ]
13. Shreeram Primary English Medium School, ]
Shahgaon (R), Barshi, Solapur ]
14. Shubha Saraswati English Medium School, ]
Khadakjam, Chandwad, Nashik ] .. Petitioners
Versus
1. Union of India, ]
Through School Education & Sports Department ]
2. The State of Maharashtra, ]
Through School Education & Sports Department ]
3. The Director of Education, Pune ]
4. The District Education Officer (Primary), Nashik ]
5. The District Education Officer (Primary), Solapur ] .. Respondents
Digitally
signed by
SNEHA
1/3
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DIXIT Date:
2024.09.19
17:58:25
+0530
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Mr. Vaibhav V. Ugle, Advocate for the Petitioners.
Mrs. Reena A. Salunkhe, Assistant Government Pleader for Respondent
Nos.2 and 3.
CORAM : A.S. CHANDURKAR &
RAJESH S. PATIL, JJ
DATE : 19TH SEPTEMBER 2024
ORAL JUDGMENT : { Per A.S. Chandurkar, J. }
1. Rule. Rule made returnable forthwith by consent of the learned
counsel for the parties.
2. The learned Assistant Government Pleader waives service of notice
for respondent nos.2 and 3. Each petitioner claims to have admitted
students under the 25% quota available under the provisions of Right to
Education Act, 2009. In terms of the Notification dated 15 th March 2013,
the petitioners seek reimbursement of the relevant amount from
respondent nos.2 and 3. Each petitioner claims that representations have
been made seeking such reimbursement with respondent nos.2 and 3. The
petitioners seek expeditious consideration of those representations.
3. The learned counsel for the petitioners to supply a chart indicating
the respective dates on which each petitioner has furnished such
representations to respondent nos.2 and 3 separately. In accordance with
the aforesaid, the respondent nos.2 and 3 shall within a period of three
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months from receiving a copy of this order, consider the representations
and decide the entitlement of each petitioner in accordance with law. The
decision taken be communicated to the petitioners.
4. Points raised on merits in the writ petition are kept open.
5. Rule accordingly. The writ petition is disposed of in the aforesaid
terms.
[ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ]
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