Priyadarshani International School ... vs The State Of Maharashtra Throu. Its ...
2025 Latest Caselaw 3530 Bom

Bombay High Court

Priyadarshani International School ... vs The State Of Maharashtra Throu. Its ... on 27 March, 2025

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

  2025:BHC-AS:14538-DB



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CIVIL APPELLATE JURISDICTION

                                                 WRIT PETITION NO.15368 OF 2024
                     Priyadarshani International School,                                ]
                     Kawaddara, Bharvir Khurd,                                          ]
                     Tal. Igatpuri, Dist. Nashik                                        ]
                     Through its Secretary - Smt. Sharayu Ranjeet Deshmukh              ] .. Petitioner
                                           Versus
                     1. The State of Maharashtra,                                       ]
                        Through School Education and Sports Department                  ]
                     2. The Commissioner of Education,                                  ]
                        Directorate of Education (Primary), Pune                        ]
                     3. The Director of Education,                                      ]
                        Directorate of Education (Primary), Pune                        ]
                     4. The Deputy Director of Education,                               ]
                        Nasik Region, Nasik                                             ]
                     5. The Chief Executive Officer,                                    ]
                        Zilla Parishad, Nasik                                           ] .. Respondents


                     Mr. Vaibhav Kadam with Mr. Aditya Thorat, Mr. Shrinath Bobade,
                     Ms. Vedika Bhoir and Ms. Shweta Jadhav, Advocates 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   : 27TH MARCH 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

Digitally

SNEHA SNEHA ABHAY 912-WP-15368-2024.doc ABHAY DIXIT Dixit Date:

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

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

reimbursed and now the entitlement is for 25% 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 nos.2 to 4 to consider the entitlement of the petitioner to

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

respondent no.5 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. ]

912-WP-15368-2024.doc Dixit