RASHTRIYA SHIKSHAN SANGH SIDHEWADI Vs. STATE OF MAHARASHTRA THROUGH THE MINISTER OF SOCIAL JUSTICE AND SPECIAL ASSISTANCE

JUDGEMENT

(1.) Rule. Respondents waive service. Rule made returnable forthwith by consent of all parties.

(2.) The order has been passed on an Appeal of the petitioners before me. The grievance of the petitioners in the said appeal was that the petitioners have established an Ashram School and there are other schools, each one of which are mentioned in the petition and it is stated that there are proper facilities and amenities for residential as well as non residential students.

(3.) On some of the complaints that were made on account of a political fall out, an Administrator was appointed in respect of these schools and Institutions on 2nd April 2007. That order was challenged by way of Writ Petition No. 7080 of 2006. That petition was allowed and the appointment of Administrator was set aside. Thereafter, a show cause notice dated 31st March 2011 was issued by the respondent Nos. 3 to 6 to this petition and in which a reference is made to certain complaints and particularly with regard to lack of basic amenities, such as bath rooms, toilets etc in the Ashram Schools. A detailed explanation was given to this show cause notice on 18th April 2011. Thereafter, the matter was initially heard by respondent No. 2 but, later on, the hearing was given by the State Government Respondent No. 2 and the matter was remanded to Respondent No. 2. There were certain visits and inspections of these schools reports of which have been relied upon and equally, there is a visit of the second respondent, the Director himself. However, the grievance of the petitioner is that the entire material which was placed before the second respondent Director, including in his personal visit, has not been referred to and he passed an order on 27th February 2012, cancelling the approval of these schools. An appeal has been preferred against this order on 1st March 2012 and which appeal was heard by respondent No. 1 State Government and particularly by the Minister of Social Justice and by the impugned order the said appeal has been dismissed.