PUBLIC EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule is made returnable forthwith.

(2.) The petitioner is aggrieved and dis satisfied with an order passed on 1st August, 2013, permitting the respondent no.4, to shift a secondary school from village Khedle, Taluka Talwada, District Nandurbar to village Gautamnagar, Gondur Road, Walwadi, Dist. Dhule.

(3.) Petitioner is a trust registered under the Bombay Public Trusts Act, 1950 and a society registered under the Societies Registration Act, 1860. It is registered in the year 1980. It is an educational trust. The petitioner states that the trust is managing and administering the secondary school from Standard 5th to Standard 12th at village Walwadi, Tq. and Dist. Dhule. The school is existing from 1st October, 1982. It is stated that the petitioner has basic amenities and infrastructure and fully complies with the requirement of the Education Department, permitting, managing and administering a secondary school. Thus, all requirements in terms of the applicable policy, permitting establishment and continuation of a secondary school have been fulfilled by the petitioner.