DAYARAM SHIVRAM SUKHDEVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Heard finally with the consent of the learned counsel appearing for the parties.

(2.) The petition questions the order dtd. 10/11/2023 passed by respondent No.3, the Divisional Deputy Director of Education, directing the absorption of students studying in 11 th and 12th standard in the school run by Tathagat Educational Trust, Lakhandur/respondent No.5 in the schools run by Zilla Parishad, namely, i.Dr. Babasaheb Ambedkar School and High School, Lakhandur and ii Sevakbhau Waghaye College, Lakhandur page 81.

(3.) This order has been passed on the basis of a directions contained in para 2 of the operative order dtd. 05/09/2023 page 80 passed by the Hon'ble Minister/respondent No.1 in appeal under Sec. 34 of the Maharashtra Educational Institutions Management Act, 1976 (for short 'Act of 1976 filed by respondent No.5 against an order dtd. 25/02/2022 page 58 passed by respondent No.2 i.e. the Director of Education, Secondary and Higher Secondary, State of Maharashtra, Pune under Sec. 31 of the Act of 1976, which order dtd. 05/09/2023 is also under challenge.