NAVJIVAN SEVABHAVI SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned Advocates for the parties finally, by consent.

(2.) By invoking the constitutional powers of this Court under Article 226 of the Constitution of India, the petitioner prays for issuance of writ directing respondent No.2 - Education Officer to modify the sanctioned strength of teaching staff in view of the Government Resolution dtd. 28/8/2015 and to maintain it under pupil-teacher ratio as per the provisions under the Right of Children to Free and Compulsory Education Act, 2009 (hereinafter referred to as the "RCE Act").

(3.) Heard learned Advocate Mr. V. S. Panpatte for the petitioner, learned AGP Mr. A. R. Kale for respondent Nos.1 and 3 and learned Advocate Mr. U. B. Bondar for respondent No.2.