JAI SEVALAL SEVABHAVI SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of learned Counsel for respective parties petitions are taken up for final hearing.

(2.) All these writ petitions are based on similar set of facts and involve common question of law. To avoid rigmarole are decided by a common judgment.

(3.) The petitioners in all these petitions assail the communication issued by the Commissioner Women and Child Development, Maharashtra State, Pune. Under the said communication, it is directed that only those institutions registered under the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to 'Act-2015') shall be entitled to admit the students. The contour of the petitioners contention is that; the petitioner institutions are registered under the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to 'Act-2000'). In view of proviso to Sub Section 1 of Section 41 of the Act-2015 fresh registration is not necessary.