GANESH S O MADHAVRAO JADHAV Vs. MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION PUNE

JUDGEMENT

(1.) RULE returnable forthwith.

(2.) THIS petition is filed by advocate Shri G. M. Jadhav, appearing as petitioner-in-person, by way of public interest litigation under Article 226 of the Constitution of India.

(3.) THE petitioner has sought the relief by way of directions to the authorities of the Government to make provisions for the supply of textbooks free of cost to the children from all categories upto 14 years of age taking education in all the recognised/approved Primary Schools upto the VII standard, forthwith from this year and for every year thereafter. For that purpose, directions are also sought to quash the rise in prices effected for the textbooks for the year 1992-93 onwards for I to VII standards primary schools classes.