[Cites 2, Cited by 0]
Bombay High Court
Daji Patil Shikshan Sanstha Deola ... vs The Union Of India And Ors on 2 December, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
2025:BHC-AS:53068-DB
116-WP-16035-2025.odt
GAYATRI
Digitally signed
by GAYATRI
RAJENDRA
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
RAJENDRA SHIMPI
SHIMPI Date: 2025.12.04
17:50:23 +0530
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 16035 OF 2025
1. Daji Patil Shikshan Sanstha
through its president,
Jitendra Ratan Aher
Age - 42 Years, Indian Inhabitant,
At. post, Deola, Dist. Nashik.
2. Kids Learning School
Through its, Director,
Shri. Pramod Triyambak Raundal,
Age- 36 years, Indian Inhabitant,
At Post. Kunal Nagar, Bhendi,
Tal. Kalwan, Dist. Nashik.
3. Saraswati Vidya Mandir
Through its, Sarchitnis,
Shailendra Sudhakar Sonje
Age- 42 years, Indian Inhabitant
At Post. Swapnapankha Sandeep Nagar,
Kandhade Road, Zhodge, Tal. Malegaon,
Dist. Nashik.
4. Shree Siddhivinayak School
Through its Director,
Shri. Pramod Tryambak Raundale,
Age- 38 years, Indian Inhabitant
At Post. Bhendi, Tal. Kalwan,
Dist. Nashik.
5. Dyanpratithan Bahudeshiya
Shaikshanik Samajik Sevabhaji Sanstha
through its Sarchitnis,
Shri. Rajendra Sitaram Jadhav
Age-42 years, Indian Inhabitant
Office at:- Karanjgavhan, Tal. Malegaon,
Dist. Nashik.
Gayatri Shimpi 1
::: Uploaded on - 04/12/2025 ::: Downloaded on - 05/12/2025 23:39:34 :::
116-WP-16035-2025.odt
6. Yashodhan Shaikshanik and Samajik
Sanstha, Thengoda,
through its president,
Shri. Jitendra Ratan Aher
Age-42 years, Indian Inhabitant
At Post. Thengoda, Tal. Baglan,
Dist. Nashik.
7. Sharda Public School Ajmir Saundane
through its director,
Shri. Mahesh G. Magar
Age-38 years, Indian Inhabitant
Taluka Baglan District. Nashik
8. Mali Education Society,
through its secretary,
Smt. Sheetal Subhash Pawar
Age-41 years, Indian Inhabitant
C/o. D. Subhash D. Pawar,
Rohit Hospital, Shrikrishnanagr,
Satpu Colony, Nashik- 7 ... Petitioners
Versus
1. The Union of India
Through its Pleader,
The Education Principal Secretary,
School Education & Sports Department
Having its Office at New Delhi.
2. The State of Maharashtra
The Education Principal Secretary,
School Education & Sports Department
Having its office at Mantralaya,
Mumbai-400 032
To be served through Government
Pleader, High Court, Bombay.
3. The Director of education, Pune
Dr. Annie Besant Road,
Central Building Pune: 411 001
Gayatri Shimpi 2
::: Uploaded on - 04/12/2025 ::: Downloaded on - 05/12/2025 23:39:34 :::
116-WP-16035-2025.odt
To be served through Government
Pleader, High Court, Bombay.
4. The District Education Officer
(Primary) District- Nashik.
To be served through Government
Pleader, High Court, Bombay ... Respondents
****
Mr. Vaibhav Ugle a/w Mr. Shubham Dasvant, Advocates for the
Petitioner.
Mr. P. P. Kakade Addl GP a/w V. G. Badgujar, AGP for Respondent-
State.
****
CORAM : RAVINDRA V. GHUGE AND
ASHWIN D. BHOBE, JJ.
DATE : 2nd DECEMBER, 2025
ORAL JUDGMENT (PER: RAVINDRA V. GHUGE. J.)
1. Mentioned out of turn.
2. Rule. Rule made returnable forthwith and heard finally with
the consent of the Parties.
3. The sole request made in this Writ Petition is for a direction
to release the amount of arrears which the Petitioners claim, towards
entitlement grants under the provisions of the Right of Children to Free
and Compulsory Education Act, 2009.
116-WP-16035-2025.odt
4. Our attention is invited to the earlier orders passed in the
Writ Petitions seeking similar relief. Thus, following the order passed in
Writ Petition No.6020 of 2024 (Gurukul English Medium School Vs.
The State of Maharashtra and Ors.), dated 2nd May 2024, the following
directions are issued :-
(i) Time of eight weeks is granted to the
Respondents/State of Maharashtra to scrutinize the case of
each Petitioner.
(ii) The eligibility as well as quantum of reimbursement,
would be determined by the concerned Respondent.
(iii) The admissible amount of reimbursement to such
Petitioner, be released within a period of two weeks
thereafter.
(iv) If any Petitioner is not entitled for any amount of
reimbursement, a reasoned order to that effect be passed
and such Petitioner would be at liberty to seek redressal of
his grievance, in accordance with law.
116-WP-16035-2025.odt
4. This Writ Petition is disposed off in the above terms.
5. Rule is discharged.
(ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.)
