MANISHA SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally by the consent of the parties.

(3.) The petitioners by this petition are challenging the order dtd. 19/8/2025 of the respondent No.3, Deputy Director, by which, the said authority has rejected the proposal seeking permission to start additional Sec. for the Science stream of the class 11th in the petitioner No.2. It is the contention of the petitioners, as can be seen from the averments made in the petition and from the submissions made before us, that the proposal for such additional classes was forwarded and received by the Office of Deputy Director on 3/4/2025. The learned Counsel for the petitioner, by taking us through the said order dtd. 19/8/2025, states that the proposal was in fact received by the said office on 2/4/2025, and on which date there was no requirement of submitting the proposal online only. It is the contention of the learned Counsel for the petitioner that the requirement for submitting the online proposal was made mandatory only by the State Government by its letter dtd. 9/5/2025. It is therefore his submission that the requirement of submitting an online proposal cannot be applied retrospectively, and more particularly, when admittedly, the proposal has been received well before the date. He therefore prays that the order impugned cannot be sustained and cannot stand to the scrutiny of law.