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Bombay High Court
Madhyamik Vidyalay Nane Through Its ... vs The State Of Maharashtra Through Its ... on 21 May, 2026
PB-15 to 19 + 925-WP-5360-2026.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
925 WRIT PETITION NO. 5360 OF 2026
BHARTIYA MAHILA VIKAS MANDAL SANCHALIT SAI NAGAR AND
ANOTHER
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY SCHOOL
EDUCATION AND SPORTS DEPARTMENT AND OTHERS
......
Mr. Sachin B. Munde, Advocate for Petitioners
Mr. R. K. Ingole, AGP for Respondent-State
......
AND
15 WRIT PETITION STAMP NO. 14952 OF 2026
KHASGI URDU PRIMARY SCHOOL THROUGH ITS PRINCIPAL PARESH
ASHOK PATIL AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY
AND OTHERS
......
16 WRIT PETITION STAMP NO. 14951 OF 2026
MADHYAMIK VIDYALAY THROUGH ITS PRINCIPAL KAMINI SATISH
PATIL AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY
AND OTHERS
......
17 WRIT PETITION STAMP NO. 14950 OF 2026
MADHYAMIK VIDYALAY THROUGH ITS PRINCIPAL CHETAN
SONAWANE AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY
AND OTHERS
......
18 WRIT PETITION STAMP NO. 14949 OF 2026
MADHYAMIK VIDYALAY THROUGH ITS PRINCIPAL AMOL VASANT
PATIL AND ANOTHER
PB-15 to 19 + 925-WP-5360-2026.odt
2
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY
AND OTHERS
......
19 WRIT PETITION STAMP NO. 14948 OF 2026
MADHYAMIK VIDYALAY NANE THROUGH ITS PRINCIPAL MADHURI R
PATIL AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY
AND OTHERS
......
Mr. Tushar K. Nagarkar i/by Talekar and Associates,
Advocate for Petitioners in Production Board at Sr. Nos. 15 to 19
Mr. D. R. Korde, AGP for Respondent-State
......
CORAM : SIDDHESHWAR S. THOMBRE, J.
[VACATION COURT]
DATE : 21 MAY, 2026
PER COURT :
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.
PB-15 to 19 + 925-WP-5360-2026.odt
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.
[ SIDDHESHWAR S. THOMBRE ]
JUDGE
NAJEEB..
