LAL BAHADUR SHASHTRI MAHAVIDYALAYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioner - Management and the learned AGP for all the respondents.

(2.) The petitioner which has been running an educational institute is aggrieved by order of the authorities withdrawing recognition to the subject Computer Science for 11 th and 12th standard by the impugned order which has been sustained even in appeal preferred by it under Rule 7 of the Secondary School Code, 1986.

(3.) The learned advocate for the petitioner submits that though there were certain shortcomings and even a reference was made while undertaking scrutiny by a committee, the scrutiny had taken place in the month of June or July of the year 2022. The order was passed by the lower authority in September 2022. He would submit that on 17/10/2022 whatever shortcomings noticed by the lower authority were complied with and the documents were produced before the appellate authority. However, without undertaking any further scrutiny to verify such compliance the impugned order has been passed by the appellate authority. He could have resorted to a further inquiry, verified the facts regarding the compliances and could have taken a final decision only thereafter. The order is cryptic and be quashed and set aside. The petitioner may be granted opportunity to once again go before the appellate authority and satisfy it about the compliance of the shortcomings.