MAHATMA GANDHI EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of parties.

(2.) This petition challenges the order dtd. 1/12/2025, by which the respondent No. 2 - the Deputy Director of Education, Amravati Division, Amravati, has cancelled the approval granted to the petitioner by relying on the Government Resolution dtd. 22/8/2005.

(3.) The facts, as emerging from the petition, are as under: