DIAMOND JUBILEE HIGH SCHOOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable with the consent of all the parties forthwith.

(2.) The petitioners challenge the order dated 27th November, 2012 passed by the Principal Secretary (S.E.A.S.D.) directing the refund of fees from the academic year 2006-07 to 2011-12 to respondent Nos.4 to 7 and report compliance within a period of one month.

(3.) The issue raised in this petition is covered in the petitioners' favour by a judgment of a Division Bench of this Court in the case of Association of International Schools and Principal Foundation Vs. The State of Maharashtra and another in Writ Petition (L) No.1876 of 2010 decided on 1st September, 2010. We will however, refer to facts as they establish the petitioners bonafide. There is nothing to indicate that the petitioners acted mala-fide.