CHATRAPATI SHIVAJI SHIKSHAN PRASARAK MANDAL Vs. EDUCATION OFFICER

JUDGEMENT

(1.) Rule. Since there is an Affidavit in Reply, Rule is made returnable forthwith.

(2.) The Petitioner impugns a letter dtd. 13/4/2004 issued by the 3rd Respondent, the Deputy Director of Education. The letter, directs the Education Officer, (Primary) Zilla Parishad, Thane and the Education Officer, Thane Municipal Corporation ( "TMC ") to convey to the Petitioner that the Petitioner school had unauthorisedly commenced the Ist standard classes after seven years without prior approval of the Government. Therefore, the Petitioner was directed to stop conducting classes for the Ist standard.

(3.) The Petitioner seeks the following reliefs: