PRADHUMMAN BALASAHEB WADWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to delete Respondent Nos.6 and 7. Deletion be carried out forthwith.

(2.) We considered the submissions of the learned Advocates for the respective sides, at length, yesterday. We noticed that Respondent No.5/Block Development Officer, Panchayat Samiti, Dharashiv had cancelled the admissions of these two young students/Petitioners, who are 6 and 7 years old, having been admitted in Sahyadri International School, Dharashiv and Abhinav English School, Dharashiv, respectively. Therefore, we questioned the source of power that can empower the Block Development Officer, Respondent no.5, to cancel the admissions of these Petitioners, already confirmed by the Competent Committee. The learned Advocate for Respondent No.5, had sought an overnight pass-over.

(3.) Today, the learned Advocate for the Block Development Officer submits that, entire admission of the students is done in consonance with the Circular dtd. 16/05/2024, issued by the Directorate, Primary Education, Maharashtra Government, Pune. He has painstakingly tried to convince us by reading Clauses 4 and 10 of the said Circular, which clearly indicate that the Block Development Officer does not have the power to cancel the admission of the students. Clauses 4 and 10 of the said Circular, read thus :