Rangana Public School Kadgaon Through ... vs The State Of Maharashtra Through Its ...
2025 Latest Caselaw 4721 Bom

Bombay High Court

Rangana Public School Kadgaon Through ... vs The State Of Maharashtra Through Its ... on 16 April, 2025

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

   SNEHA
   ABHAY
    2025:BHC-AS:17286
   DIXIT
Digitally signed by
SNEHA ABHAY DIXIT                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2025.04.16                                      CIVIL APPELLATE JURISDICTION
18:32:32 +0530


                                           WRIT PETITION (STAMP) NO.866 OF 2025
                      Rangana Public School,                                             ]
                      Kadgaon, Bhudargad, Dist. Kolhapur                                 ]
                      Through Principal : Mrs. Dipanjali Prakash Delekar                 ] .. Petitioner
                                      Versus
                      1. The State of Maharashtra,                                       ]
                         Through School Education Department                             ]
                      2. The Director of Primary Education,                              ]
                         State of Maharashtra                                            ]
                      3. The Education Officer (Primary),                                ]
                         Zilla Parishad, Kolhapur                                        ]
                      4. The Block Education Officer,                                    ]
                         Tal. Bhudargad, Dist. Kolhapur                                  ] .. Respondents


                      Mr. Aditya Raktade, Advocate for the Petitioner.
                      Mr. A.I. Patel, Additional Government Pleader with Mr. Y.D. Patil,
                      Assistant Government Pleader for the Respondent-State of Maharashtra.


                                                                        CORAM : A.S. CHANDURKAR &
                                                                                M.M. SATHAYE, JJ
                                                                        DATE   : 16TH APRIL 2025.


                      ORAL JUDGMENT : { Per A.S. Chandurkar, J. }

1. Rule. Rule made returnable forthwith and heard learned counsel for

the parties.

2. The Petitioner is an Educational Institution seeking reimbursement

of grant under the provisions of Section 12(2) of the Right of Children to

Free and Compulsory Education Act, 2009. According to the learned

66-WP(ST)-866-2025.doc Dixit

counsel for the Petitioner, previously part amount of the grant has been

reimbursed and now the entitlement is for balance amount of such further

grant.

3. The learned Additional Government Pleader, on instructions,

submits that the Respondent no.2 is the Competent Authority to consider

the entitlement of the Petitioner.

4. In the aforesaid facts, the writ petition is disposed of by directing

Respondent no.2 to consider the entitlement of the Petitioner to

reimbursement of grant under Section 12(2) of the Act of 2009. The

Respondent no.3 shall furnish necessary information to the said

Authorities, as required. The aforesaid process of considering the

entitlement of the Petitioner be undertaken and completed within a period

of three months of receiving copy of this order. Needless to state that on

such entitlement being found, further consequential steps shall be taken

by the Respondents.

5. Rule is disposed of in aforesaid terms with no order as to costs.

        [ M.M. SATHAYE, J. ]                      [ A.S. CHANDURKAR, J. ]





66-WP(ST)-866-2025.doc
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