WANCHALABAIGHUMARE SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Returnable forthwith. Mr. N. N. Jadhav, learned Assistant Government Pleader waives service for Respondents. By consent. Rule is heard finally at this stage.

(2.) THE learned Counsel for the petitioner submits that the proposal made by the petitioner for opening Secondary School at Saraswati Colony, Georai, district Beed, for the academic year 1999-2000 was rejected on untenable grounds, namely (i) that the petitioner society has not produced the audit report of last two years (ii) the petitioner society does not have 30% women members on its managing committee; and (iii) if the permission is granted to the institution, the school already in existence may be affected.

(3.) IT is submitted by the learned Counsel for the petitioner that as the three grounds on which petitioner's proposal for opening Secondary School for the academic year 1999-2000 was rejected were unsustainable, the petitioner again applied for opening Secondary School for the academic year 2000-2001, but the said proposal has not yet been decided and the Respondents are sitting over petitioner's proposal.