DAJI PATIL SHIKSHAN SANSTHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mentioned out of turn.

(2.) Rule. Rule made returnable forthwith and heard finally with the consent of the Parties.

(3.) The sole request made in this Writ Petition is for a direction to release the amount of arrears which the Petitioners claim, towards entitlement grants under the provisions of the Right of Children to Free and Compulsory Education Act, 2009.