SADGURU SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a batch of Writ Petitions challenging either the communications/orders issued by the State Government dated 4.6.2010 and/or consequent communications by the subordinate Education Officers to the petitioners, informing them that their applications/proposals seeking permission to open new Primary/Secondary Schools in Marathi Medium have been rejected.

(2.) Rule in all the petitions. By consent of learned Counsel for the parties, Rule is made returnable forthwith and the matters are taken up for final hearing at the admission stage itself. All these petitions are heard together and are being disposed of by common judgment as common issues are involved in all these petitions.

(3.) Shri N.B. Khandare, learned Government Pleader, states that the Government has filed an affidavit in reply in Writ Petition No. 7472 of 2010 and since the issue involved in all the Writ Petitions is common, the said reply may be treated and read as reply in all other Writ Petitions.