ST MARYS HIGH SCHOOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By an order dated 7th March, 2013, the parties were put to notice that the matter would be heard finally at the admission stage. We, accordingly, proceed to hear the matter finally.

(2.) Respondent No.2 is the Director of Education. Respondent No.3 is the Accountant General. The petitioners have sought an order setting aside two directions in an order dated 28th February, 2012, passed by respondent No.2 Director of Education. The first direction is to refund a sum of Rs.145.71 crores. The second is to make available the required toilets within six months on all floors of the school building.

(3.) The petitioner, a well-known school, has two sections. The ICSE section started in the year 1864 and the SSC section, with which we are concerned in this petition, was established in the year 1932.