ANJUMAN TARAKKI-E-TALIM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By an order passed today, we have dismissed the writ petition for reasons to follow. We are accordingly setting out the reasons as under.

(2.) By this petition filed under Article 226 of the Constitution of India, the Petitioner trust is seeking directions to the respondents No. 1 to 5, to close VIIIth Class in the respondents' No. 7 and 8 schools and to transfer the students to the Petitioner school on the ground that establishment of VIIIth standard by the Zilla Parishad School will result in unhealthy competition.

(3.) The petitioner is a registered educational trust imparting Urdu education and is running school by the name "Anglo Urdu School", Jamkhed, Taluka Jamkhed, District Ahmednagar and is also receiving grants-in-aid. The said school is imparting Urdu medium education to students pursuant to permission granted in the year 1987.