GRAMIN SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The proceeding is filed for relief of quashing and setting aside the order/decision of the Social Welfare Department of the Government of Maharashtra dated 26.08.2013 by which the registration given to a School run by the petitioner's came to be cancelled.

(2.) Both the sides are heard.

(3.) The petitioner institution was running a residential school for mentally retired children under the name as Shri. Samarth Dhondutatya Nivashi Matimand Vidhyalaya at Wadvana (Bk) Tq. Udgir, District Latur. The submissions made show that the President of the institution by name Kondiba is the husband of Smt. Shilpa who is shown as Headmistress of the school.