RANOJIRAO SHIKSHAN SANSTHA MHASAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Heard both the learned Counsel.

(3.) Affidavit in reply has been filed by the Superintendent, Education department (Primary) , Zilla Parishad, Kolhapur affirmed on 29th September, 2004. Rejoinder also has been filed. On an earlier date, i. e. on 27th August, 2004, the parties were put to notice that the petition will be disposed of at the admission stage itself.