Dr. Pallavi vs Lokmanya Tilak Shikshan Samiti
2025 Latest Caselaw 2881 MP

Madhya Pradesh High Court

Dr. Pallavi vs Lokmanya Tilak Shikshan Samiti on 15 January, 2025

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                                1                                 WP-21020-2023
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        WP No. 21020 of 2023
                                         (DR. PALLAVI Vs LOKMANYA TILAK SHIKSHAN SAMITI AND OTHERS )



                          Dated : 15-01-2025
                                   Shri Girish Patwardhan, learned senior counsel assisted by Shri Oshin
                          Upadhyay, learned counsel for the petitioner.
                                   Shri Kuldeep Bhargava, learned counsel for the respondents No.1 & 2.

Counsel for the respondents No.1 & 2 raises preliminary objection regarding maintainability of the petition against the private educational

institution.

Counsel for the petitioner relies on the judgment passed by Coordinate Bench in W.P. No.11165/2021 (Vinita Nair & Ors. vs. Union of India & Ors.) and also the judgment passed by the Division Bench in R.P. No.602/2023 (Laurels School International vs. Union of India & Ors.) and also the judgment dated 09.05.2023 passed by the same Bench in Writ Appeal No.1619/2022 (Laurels School International vs. Union of India & Ors.).

Counsel for the respondents No.1 & 2 prays for time to argue the

matter.

List the matter in the week commencing 27.01.2025 .

(VIJAY KUMAR SHUKLA) JUDGE

soumya

2 WP-21020-2023