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Bombay High Court
Navnirman Shikshan Prasarak Andal And ... vs The State Of Maharashtra Through Its ... on 15 May, 2026
915 + Call Paper 4 and 917
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
915 WRIT PETITION NO. 5303 OF 2026
Ramesh Warpudkar Secondary And Higher Secondary School
Khandegaon Thr. Its Principal And Anr.
Vs.
The State Of Maharashtra
Thr. Its Principal Secretary And Ors.
...
• Adv. T. K. Nagarkar h/f. M/s. Talekar and Associates for the
Petitioners
• Mr. R. S. Wani, AGP for State
...
AND / WITH
WRIT PETITION STAMP NO. 14590 OF 2026
Dr. Allama Iqbal Urdu High School Maloni
Vs.
The State Of Maharashtra Through Its Secretary
School Education And Sports Department And Others
...
• Adv. R. S. Malani for the Petitioner
• Mr. S. G. Sangle, AGP for State
...
AND / WITH
WRIT PETITION STAMP NO. 14592 OF 2026
Zeenat Education Society Nanded And Another
Vs.
The State Of Maharashtra
Through Its Principal Secretary And Others
...
• Adv. K. M. Nagarkar for the Petitioners
• Mr. S. G. Sangle, AGP for State
...
AND / WITH
ksk/ 1/3
915 + Call Paper 4 and 917
WRIT PETITION STAMP NO. 14594 OF 2026
Chhatrapati Sambhajiraje Shikshan Prasark Mandal Khandala
Vs.
The State Of Maharashtra
Through Its Principal Secretary School Education And Others
...
• Adv. S. S. Jadhavar for the Petitioner
• Mr. S. G. Sangle, AGP for State
...
AND / WITH
WRIT PETITION STAMP NO. 14595 OF 2026
Matoshree Bhagirathee Bahuudasiya Sanstha Naygaon And Another
Vs.
The State Maharashtra Through Its
Principal Secretary School And Others
...
• Adv. K. M. Nagarkar for the Petitioners
• Mr. S. G. Sangle, AGP for State
...
AND / WITH
917 WRIT PETITION NO. 5305 OF 2026
Navnirman Shikshan Prasarak Andal And Another
Vs.
The State Of Maharashtra Through Its
Secretary School Education And Sports Department And Others
...
• Adv. C. V. Thombre for the Petitioners
• Mr. S. G. Sangle, AGP for State
...
CORAM : VAISHALI PATIL-JADHAV, J.
(VACATION COURT)
DATE : 15.05.2026
ksk/ 2/3
915 + Call Paper 4 and 917
ORDER:
1. Issue notice to all the respondents, returnable on 18.06.2026.
2. Learned AGP waives for all the respondents in respective writ
petitions.
3. In all these writ petitions, Government Resolutions dated
01.04.2026 and 02.04.2026 are under challenge. All the learned
Advocates for respective petitioners rely on the interim order dated
07.05.2026 passed by the Coordinate Bench of this Court in Writ Petition
No. 4750 of 2026 with companion matters [Coram : Smt. Vibha
Kankanwadi & Ajit B. Kadethankar, JJ.] in Ishwar Shikshan Prasarak
Mandal Jeevan Shikshan Secondary And Higher Secondary School and
pray for the interim protection.
4. Until further orders, status quo be maintained in respect of
transfer of students, if the action of shifting has not yet been started in
respect of the present petitions/institutions/schools. However, the Court
is not stating anything as regards the automatic de-recognition as is
stated or contemplated under the Government Resolution.
(VAISHALI PATIL-JADHAV, J.)
