JAGRUTI FOUNDATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) This matter relating to setting up of new college arises from Taluka-Haveli, Pune. Pune is known as 'Oxford of East' since decades after decades, it has attracted students not only from all over our country but also from other countries. This has resulted into Pune being a hub of educational institutes. With passage of time and due to growth of the city, there has been huge growth and competition in setting up colleges not only in city of Pune but also around its periphery. Competition as we all know also leads to litigation since every aspirant wants to have its space in such growth and development. This petition is one of such litigation. Although 'education' is a pious in our culture but with change in time it has taken a different colour and has become unaffordable. It is the State's Constitutional responsibility to ensure quality education reaches all the citizens of this country to achieve the growth and development of humanity.

(3.) The issue raised in both the petitions is identical and, therefore, they are being decided by this common order. However, we would be discussing facts of the Petitioner in Writ Petition No.6256 of 2022.