ANJUMAN TARAQQUI ETALEEM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the Learned Counsel for the parties, the petition is taken up for final hearing at the admission stage.

(2.) By the present petition, filed by the petitioners under Article 226 of the Constitution of India, the petitioner by prayer Clauses 'B' and 'C' prayed as follows:

(3.) Petitioner No. 1 is the Educational Institution receiving 100% grants and petitioner No. 2 is the School run by petitioner No. 1; whereas respondent No. 1 is the State of Maharashtra, represented through its Secretary, Education Department, Mantralaya, Mumbai and respondent No. 2 is the Education Officer (Secondary), Zilla Parishad, Jalgaon.