MANOJ SURESH PINGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend to add Maharashtra State Electricity Board, Nashik, as party respondent no. 3 is granted. Amendment to be carried out forthwith.

(2.) The petitioner is appearing in person and his grievance is that though the government is collecting cess since last 10 years it has stopped giving non salary grants to aided schools since 2006. It is submitted that on account of non-payment of non salary grants, these aided schools are not in a position to pay the Electricity bills or the Municipal Property Taxes and other taxes, water bills etc. In some cases, Corporation had issued orders for attachment of the schools. It is submitted that Maharashtra State Electricity Board has disconnected electric supply of 127 schools in Nashik on account of non-payment of electricity bills.

(3.) We have heard the petitioner in person and also we have gone through the petition. The grievance of the petitioner is that though Right to Education is now made fundamental right for children between 6 to 14 years and though the Government has been collecting cess for providing non salary grants to schools in actual reality even after collecting of cess, non salary grants have not been paid to the aided schools.