Kavi Rabindranath Tagore Education Soc ... vs Union Of India Thr Its Pleader And Ors
2025 Latest Caselaw 1839 Bom

Bombay High Court

Kavi Rabindranath Tagore Education Soc ... vs Union Of India Thr Its Pleader And Ors on 27 January, 2025

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

2025:BHC-AS:4187-DB



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                         WRIT PETITION NO.1112 OF 2025
            1. Kavi Rabindranath Tagore Education                              ]
               Society, Manmad                                                 ]
            2. Progressive English Medium School,                              ]
               Tal. & Dist. Nashik                                             ]
            3. Supriyatai Sule-Pawar English Medium                            ]
               School, Deola, Dist. Nashik                                     ]
            4. Finix English Medium School,                                    ]
               Tal. Igatpuri, Dist. Nashik                                     ]
            5. S.D. Jadhav English Medium School,                              ]
               Tal. Sinnar, Dist. Nashik                                       ]
            6. Silver Lotus English Medium School,                             ]
               Tal. Sinner, Dist. Nashik                                       ] .. Petitioners
                              Versus
            1. Union of India,                                                 ]
               Through School Education & Sports Dept.                         ]
            2. The State of Maharashtra,                                       ]
               Through School Education & Sports Dept.                         ]
            3. The Director of Education, Pune                                 ]
            4. The District Education Officer (Primary),                       ]
               Dist. Nashik                                                    ] .. Respondents


            Mr. Vaibhav V. Ugle with Mr. Vikas Somawanshi, Advocates for the
            Petitioners.
            Mrs. Reena A. Salunkhe, Assistant Government Pleader for Respondent
            Nos.2 to 4.

                                                              CORAM : A.S. CHANDURKAR &
                                                                      M.M. SATHAYE, JJ
                                                              DATE   : 27TH JANUARY 2025.


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

1. Rule. The learned Assistant Government Pleader waives notice for the respondents.

2. The limited request made in the writ petition is for a direction to

12-WP-1112-2025.doc Dixit

release the amount of arrears which the petitioners claim towards entitlement under the provisions of the Right of Children to Free and Compulsory Education Act, 2009.

3. Our attention is invited to 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 the petitioners.

(ii) The eligibility as well as quantum of reimbursement would be determined by the concerned respondent.

(iii) The admissible amount of reimbursement to the petitioners would be released within a period of two weeks thereafter.

(iv) If the petitioners are not entitled for any amount of reimbursement, an order to that effect would be passed and the petitioners would be free to take appropriate steps in accordance with law.

4. The Writ Petition is disposed of in above terms. No costs.

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

Digitally signed by

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2025.01.29 Dixit 16:06:51 +0530