ANUSUCHIT JATI SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel representing the respective parties.

(2.) Challenge in this batch of Writ Petitions filed under Article 226 of the Constitution of India, is to a Government decision / resolution dtd. 30/10/2023 whereby the earlier Government decision dtd. 28/10/2021 has been revoked and it has been resolved to establish uniform guidelines for various scholarships, fellowships, autonomous institutions, hostel accommodations and stipends to candidates / students who opt for being imparted training to take various competitive examinations in certain autonomous institutions established by the State Government such as Tribal Research and Training Institute (TRTI), Pune, Dr. Babasaheb Ambedkar Research and Training Institute (BARTI), Pune, Chhatrapati Shahu Maharaj Research and Training Institute (SARTHI), Pune, Mahatma Jyotiba Phule Research and Training Institute (MAHAJYOTI), Nagpur and Maharashtra Research and Training Prabodhini (AMRIT), Mumbai. As per the impugned decision of the Government, dtd. 30/10/2023, a Committee headed by Additional Chief Secretary, Finance Department has been constituted which comprises of the Additional Chief Secretary (Planning), Additional Chief Secretary (IMBK), Additional Chief Secretary, (TDD), Principal Secretary, Higher and Technical Education Department, Principal Secretary, Minority Affairs Department, Secretaries of other concerned Departments and Secretary, Social Justice and Special Assistance, who are its members. The impugned Government decision further requires that proposals for various such programmes to be implemented and proposed under the aforesaid autonomous institutions and all other similar autonomous institutions shall be submitted to the respective Departments and shall be presented before the Committee which shall be considered as per the recommendations made by a Committee in its meetings held on 4/5/2023, 1/6/2023 and 12/10/2023 as mentioned in Appendix-A appended to the impugned Government Resolution dtd. 30/10/2023.

(3.) Appendix-A attached to the impugned Government Resolution dtd. 30/10/2023 provides, inter alia; that the earlier Government Resolution dtd. 28/10/2021 shall stand rescinded/revoked.