ADARSHA GRAMIN SHIKSHAN MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned Asstt. Govt. Pleader, Mr. M.K. Pathan, waives service for respondent nos.1, 5 and 6, learned Adv. Mr. Rahul Khade, for respondent no.2, and learned Adv. Mr. R.S. Parsodkar, for respondent nos. 3 and 4. By consent of parties, this Writ Petition is taken up for final hearing and disposed of by this Judgment and Order.

(2.) The petitioners have approached this Court being aggrieved by the action on the part of respondent no.4, thereby seizing the Board permission and the School Index No. 05.15.008.

(3.) The petitioners are running the school from VIIIth to Xth Standards from 17th December, 2006 in pursuance of the permission granted on 10th August, 2004. Since the students studying in Xth Standard were to appear for the Board examination conducted by respondent nos. 2 to 4, the petitioners applied for grant of permission to the respondent nos. 2 to 4. Accordingly, the permission was granted and the aforesaid School Index was issued to the petitioners. However, it appears that subsequently, when the Inspection Committee of the respondent nos. 2 to 4 inspected the school premises of the petitioners, some irregularities were found and as such vide order dated 15th September, 2015, the permission granted came to be cancelled. Being aggrieved, the petitioners have approached this Court.