Rajasthani Education Society Through ... vs The State Of Maharashtra Through Its ...
2026 Latest Caselaw 5449 Bom

Bombay High Court

Rajasthani Education Society Through ... vs The State Of Maharashtra Through Its ... on 22 May, 2026

                                                                906-WP-5376-26.odt
                                        1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD
                     WRIT PETITION NO. 5376 OF 2026

            RAJASTHANI EDUCATION SOCIETY THROUGH
        ITS SECRETARY PRAKASH M MALPANI AND ANOTHER
                           VERSUS
 THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS

                                    ......
                Mr. A. N. Nagargoje, Advocate for Petitioners
                Mr. S. G. Sangle, AGP for Respondents-State
                                    ......

                                CORAM       : SIDDHESHWAR S. THOMBRE, J.

[VACATION COURT] DATE : 22 MAY, 2026 PER COURT :

1. Heard.

2. The learned Counsel for the Petitioners submits that Respondent No.5, who has no concern with the appointment made by the Petitioners, has made complaints before the Authorities. Despite having no connection with the appointments, Respondent No.5 filed a complaint and on the basis of which notice was issued.

3. This Court has already considered the issue that a stranger, who has no concern with the appointment, is not supposed to file such complaints, and if filed, they should not be entertained.

4. The Government Resolution dated 18.02.2025 makes it clear that complaints filed by third parties cannot be entertained.

5. Considering the above, Petitioners have made out a prima facie case to grant interim protection.

906-WP-5376-26.odt

6. Issue notice to the Respondents - State, returnable on 18.06.2026. Learned AGP waives service of notice for the Respondents - State.

7. There shall be ad-interim relief in terms of prayer clause 'D', which reads as under :

Pending hearing and final disposal of present Writ Petition, the Respondents herein, their servants, agents or anybody claiming through them may kindly be restrained from entertaining any complaint filed by Respondent No.5 against the Schools run by the Petitioner No.1 namely Shri. Rampratap Malpani Mukbadhir Vidyalaya, Nanded and R.R. Malpani Matimand Vidyalaya, Nanded.

8. Leave is granted to file additional documents on record.

[ SIDDHESHWAR S. THOMBRE ] JUDGE

NAJEEB..