Shraddha Bahuudeshya Shikshan ... vs State Of Maharastra, Thr. Secretary, ...
2026 Latest Caselaw 226 Bom

Bombay High Court

Shraddha Bahuudeshya Shikshan ... vs State Of Maharastra, Thr. Secretary, ... on 9 January, 2026

Author: Anil S. Kilor

Bench: Anil S. Kilor

2026:BHC-NAG:309-DB


                                                                                 127 WP-205-2026
                                                      1

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                         NAGPUR BENCH, NAGPUR.
                            WRIT PETITION NO.205 OF 2026
             [Shraddha Bahuudeshya Shikshan Sanstha and Another ..Vs.. State of
                                    Maharashtra and Others]
                            WRIT PETITION NO.207 OF 2026
           [Smt. Sujatadevi Multipurpose Education Society and Another ..Vs.. State
                                   of Maharashtra and Others]
                            WRIT PETITION NO.213 OF 2026
           [Shri Shivanand Bahu Uddeshiya Sanstha Murmadi/Lakhani and Another
                            ..Vs.. State of Maharashtra and Others]
                            WRIT PETITION NO.214 OF 2026
                  [Swargiya Gulabsingh Bahuuddeshiya Shikshan Sanstha and
                        Another ..Vs.. State of Maharashtra and Others]
                            WRIT PETITION NO.4587 OF 2025
             [Bhupendra Magasvargiya Bahu. Shikshan Sanstha and Another ..Vs..
                               State of Maharashtra and Others]
                            WRIT PETITION NO.4749 OF 2025
           [Anand Education Society Murri Road, Gondia and Another ..Vs.. State of
                                    Maharashtra and Others]
           ______________________________________________________________________________
           Office Notes, Office Memoranda of Coram,
           appearances, Court's orders of directions        Court's or Judge's order
           and Registrar's orders.
                         Shri. H. S. Chitaley, Advocate for Petitioners.
                         Shri. A. V. Palshikar, AGP for Respondents/State.

                             CORAM : ANIL S. KILOR AND
                                     RAJ D. WAKODE, JJ.

                             DATE        : 9th JANUARY, 2026.

                         .       Heard the learned counsel for the petitioners and the

learned Assistant Government Pleader.

2. In all these petitions, following prayers are made:-

"A) Direct the Respondent Nos.1 to 7 to release and pay the outstanding amounts towards reimbursement of fees for the students admitted under 25% of the RTE quota in Petitioner No.2 School. B) Direct the Respondent Nos.1 to 7 to provide to the Petitioner No.2 School all such benefits as may be due to it under the RTE Act."

127 WP-205-2026

3. The learned counsel for the petitioners points out that, a similar issue has been decided by this Court in Writ Petition No.2819/2021 on 16/10/2023, so also in Writ Petition No.5825/2024 with connected Writ Petition Nos.5826/2024 and 5827/2024 on 09/10/2024. He, therefore, requests this Court to extend the similar benefit to the petitioners.

4. In light of the aforesaid judgment, we direct that, each case of the petitioners shall be scrutinized by the authorities concerned within a period of four weeks from today and the eligibility quantum be determined by the concerned authorities to which the petitioners are entitled.

5. If the petitioners are found to be entitled to the same amount, same shall be reimbursed to them within a period of twelve weeks thereafter.

6. However, in case, the petitioners are not found to be entitled to, they shall be communicated the reasons for their non-entitlement for the amount, which they are claiming, within a period of two weeks thereafter.

7. With all these observations, the petitions are disposed of.

(RAJ D. WAKODE, J.) (ANIL S. KILOR, J.)

TAMBE

Signed by: Mr. Ashish Tambe Designation: PA To Honourable Judge Date: 09/01/2026 18:27:48