JEEVANJYOTI KRIDA AND SHIKSHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE , by consent made returnable forthwith. The learned counsel appearing on behalf of the Respondents waive service on behalf of the respective Respondents. By consent, the Petitions are taken up for hearing and final disposal.

(2.) THE Petitioner (in Writ Petition 949 of 2012) is registered under the provisions of the Bombay Public Trust Act 1950 and conducts a secondary school and a D.Ed. College, its activities being mainly confined to the district of Solapur. The Petitioner has challenged a Government Resolution dated 30 August 2011 by which the Social Justice Department of the State Government allowed the application of the Fourth Respondent for the transfer of a primary Ashram School from Deggewadi in the district of Solapur to the district of Yavatmal.

(3.) IN the present case, following the closure and derecognition of the school which was conducted by the erstwhile management at Deegewadi on 18 October 2010, the State Government issued a Government Resolution on 30 August 2011. By this Government Resolution the closed Ashram School was sought to be transferred to the management of the Fourth Respondent at Yatvatmal subject to the conditions inter alia that (i) all the recognized and approved teaching staff would be absorbed; (ii) the existing students shall be absorbed; and (iii) the directions issued by the State Government from time to time would be observed.