VIKAS SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Assistant Government Pleader for the respondents.

(2.) RULE. Rule made returnable forthwith. The learned AGP for the respondents waives service. By consent taken up for hearing forthwith.

(3.) BY this petition, the petitioner is desirous for starting of a new Primary ashram School in Gondia District as already sent an application in that behalf to respondent No. 3. It appears from the affidavit in reply filed on behalf of respondent No. 3 that there were some deficiencies in the said proposal as indicated therein. However, the petitioner has filed rejoinder contending that the deficiencies is already been removed. The affidavit of respondent No. 3 dated 19-7-2004 also indicates that the petitioner's proposal has already been forwarded to the District Level Committee in proforma "b" showing above mentioned deficiencies in the said proposal to the State Level Committee.