REGENT COMPUTRONICS PVT. LTD.

Dabhol Educational Society Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

A.P. CHRISTIANS MEDICAL EDUCATIONAL SOCIETY V. GOVT. OF A.P. [REFERRED TO]
N M NAGESHWARAMMA HIMABINDU TEACHER TRAINING INSTITUTE NALGONDA MADHU T T I BODHAN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ALL BIHAR CHRISTIAN SCHOOLS ASSOCIATION VS. STATE OF BIHAR [REFERRED TO]
STATE OF TAMIL NADU VS. ST JOSEPH TEACHERS TRAINING INSTITUTE:DR ARUPAPPA TEACHERS TRAINING INSTITUTE [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKAS SAHEBRAO ROUNDALE [REFERRED TO]
STATE OF KERALA VS. K PRASADA [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
LAMMIBAI SHANTARAM DOKE VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAMATI EDUCATIONAL & CULTURAL TRUST VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule in each of these petitions. With the consent of and at the request of the learned counsel for the parties, rule is made returnable forthwith.

(2.) The challenge in this batch of petitions is to the alleged non-consideration and/or rejection of proposals submitted by the Petitioners for opening of English Medium Unaided Primary Schools in the State of Maharashtra.

(3.) By circular dated 28th May, 2010, the State invited proposals for commencement of English Medium Unaided Primary Schools at various locations within the State of Maharashtra. In pursuance of such circulars, advertisements, including advertisement dated 3rd June, 2010 was issued, inviting proposals as aforesaid.

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M/S. DABHOL EDUCATIONAL SOCIETY, THROUGH ITS PRESIDENT, MR. SHABAN AMIR BAMNE & ORS. Vs. THE STATE OF MAHARASHTRA, THROUGH THE SECRETARY, DEPT. OF PRIMARY EDUCATION & SPORTS & ORS.

Referred Judgements :-

JUDGEMENT

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