BENAI SHIKSHAN SANSTHA, BHANDARA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.D. Chopde, learned counsel for the petitioners and Shri A.V. Palshikar, learned Additional Public Prosecutor for the respondent Nos.1 to 3 and learned counsel for respondent No.4.

(2.) It is seen that the representations made by the petitioners in all these petitions to the Government requesting for considering their schools as eligible for receiving grant-in-aid and other benefits are still pending with the State Government. It is further seen that during the interregnum, 123 schools have been found to be eligible for receiving grant-in-aid and other benefits in terms of the G.R dated 8 th April, 2015. The grievance of the petitioners in all these cases is that they have received discriminatory treatment.

(3.) In the light of what has been discussed earlier, we are of the view that the purposes of these petitions would be served if the petitioners are granted liberty to make fresh representations to the State Government with similar requests as have been made by them in their previous representations and direction is issued for deciding these representations within a stipulated period of time in accordance with law.