Manggi Bai Kole vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-JBP:43331
1 WP-43662-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR

BEFORE
HON'BLE SHRI JUSTICE VIVEK RUSIA,
ACTING CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE PRADEEP MITTAL
nd
ON THE 22 OF JUNE, 2026
WRIT PETITION No. 43662 of 2025
MANGGI BAI KOLE AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Munendra Singh and Ms. Vineeta Soni - Advocate for
petitioner.
Shri Vivek Sharma - Deputy Advocate General for respondent/State.
ORDER
Per: Vivek Rusia, Acting Chief Justice
By way of present Public Litigation Interest, the petitioner is seeking
following reliefs:-
"A. It is, therefore, prayed that the authorities concerned be directed to
take appropriate action against the school being run by respondent No. 8, in
the interest of justice.
B. It is further prayed that the recognition granted to the said school be
withdrawn/cancelled and that the students studying therein be shifted to other
recognized schools, in the interest of justice.
C. Any other order or direction which this Hon’ble Court may deem fit
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Signing time:
6/29/2026 1:51:31 PM

NEUTRAL CITATION NO. 2026:MPHC-JBP:43331
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and proper in the facts and circumstances of the case may also kindly be

passed in the interest of justice."
The present Public Interest Litigation has been filed by the petitioners,
claiming to be social activists engaged in activities concerning public welfare
and rural development in District Umaria. The grievance of the petitioners
pertains to a private school, namely “Devarsi High School”, run by
respondent No. 8 in Village Kotari, District Umaria. According to the
petitioners, the school lacks basic infrastructural facilities required for
running an educational institution. It is alleged that adequate seating
arrangements, toilets, drinking water facilities, blackboards, safety measures,
electricity, and other essential amenities are not available for the students.
The petitioners submitted representations before the competent
authorities raising the aforesaid grievances. Pursuant thereto, an enquiry was
conducted by the Block Education Officer, Manpur, District Umaria. As per
the enquiry report dated 31.07.2025, the condition of the school building was
found to be unsatisfactory and unsafe. The report further recorded
deficiencies relating to teaching staff, playground, and other infrastructural
facilities, and accordingly recommended that appropriate action be taken by
the District Education Officer.
The petitioners have also placed reliance upon a spot inspection report
(Mouka Panchnama) dated 29.07.2025, wherein it was noted that toilet
facilities were not available in the school and students were compelled to go
outside the school premises to attend to the call of nature. It is further alleged
that the school does not have adequate parking space and that the vehicles
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Signing time:
6/29/2026 1:51:31 PM

NEUTRAL CITATION NO. 2026:MPHC-JBP:43331
3 WP-43662-2025
and bicycles of students are parked outside the school premises. It is stated

that the petitioners had earlier approached this Court by filing W.P. No.
38556/2025, which was dismissed as withdrawn with liberty to pursue the
pending representation before the competent authorities. The petitioners
further submit that a notice was issued to the Principal of the school seeking
an explanation regarding the alleged deficiencies. Since no response was
submitted within the stipulated period, the recognition of the school is stated
to have been placed under suspension. On the basis of the aforesaid
allegations and material, the petitioners have filed the present petition
seeking appropriate action against respondent No. 8 and cancellation of the
recognition granted to the school.
It is an admitted fact that the petitioners are the Sarpanch and Up-
Sarpanch of Gram Panchayat Kotari, Janpad Panchayat Manpur, District
Umaria, M.P., where the private school run by respondent No. 8 is situated.
There is no Government school in the Gram Panchayat, and the school run
by respondent No. 8 is the only educational institution operating in the area.
Certain discrepancies were found by the Committee constituted by the
District Education Officer, District Umaria, which are reproduced below:
1.
जस भवन म व
ालय संचािलत है वह छ पर वाला है एवं उसम लगी हुई ब लयां सड़ ! हुई एवं द !मक
,
लगी है जससे %क कभी भी 'टना घट सकती है।
हुई दुघ
2.
िनर !ण के दौरान कुछ क - म यह पाया गया %क अ /यापन क * छोटे है जसम छा 1 सं 2या के मान

से अिधक ब 4च- को बैठाया जा रहा है जससे %क ब 4च- को बैठने म असु वधा हो रह ! है।
3. / /
छा 1 छा 1ाओं हेतु शौचालय क 8 जो 9यव:था क 8 गई है वह अ :थाई है। चूँ %क हाई :कूल क 8 छा 1

छा 1ाएं बड़ ! हो जाती है जनके िलए व
ालय :तर पर जो 9यव:था क 8 गई है वह सुर *त नह ! है एवं उनक 8 मया 'दा

के खलाफ है।
4.
िश ण क म @लैक बोड ' तो लगे है %कंतु देखने पर ऐसा Cतीत होता है %क उनम कलर नह ! %कया गया

है एवं कुछ @लैक बोड ' पर िलखा हुआ ब 4च- के समझ नह ! आता है।
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Signing time:
6/29/2026 1:51:31 PM

NEUTRAL CITATION NO. 2026:MPHC-JBP:43331
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5.
अंदर िश ण क ो म काफ 8 अंधेरा पाया गया। व
ालय भवन एवं िश ण क - म बजली क 8 अ :थाई

( )
9यव:था क 8 गई है %फ%टंग नह ! है जससे %क छा 1- को कभी भी खतरा हो सकता है।
6.
व
ालय प Fरसर म ब 4च- के पानी पीने क 8 उिचत 9यव:था नह ! है। ब 4चे व
ालय प Fरसर के बाहर
,
साव 'जिनक है Gड पंप म पानी पीते है यह :थित िचंताजनक है।
7.
व
ालय प Fरसर म खेल मैदान का अभाव है।
8.
व
ालय म वषयवार के मान से िश *क- क 8 कमी है।
9.
व
ालय प Fरसर म पा %कI ग क 8 कोई 9यव:था नह ! है। ब 4च- क 8 साई %कल व
ालय मेनगेट के बाहर

गाँव के मु 2य सडक पर खड़ ! थी।
10.
व
ालय म काय 'रत िश *क- को मानदेय सं :था Cाचाय' Jारा नगद Cदान %कया जाता है जो %क

िनयमानुसार नह ! है।
11. /
सं :था Cाचाय' सिमित से व
ालय क 8 मा Kयता एवं सिमित के संबंध क 8 जानकार ! मौके पर चाह !
02
गई जसे उ Kह-ने Cदाय नह ! %कया । इसके बाद जाँच %दनांक से %दवस के भीतर जानकार ! C:तुत करने हेतु कहा

गया %कंतु उनके Jारा आज %दनांक तक जानकार ! Cदाय नह ! क 8 गई जससे व
ालय क 8 मा Kयता एवं सिमित के

संबंध म संदेहा :पद :थित बनी हुई है।
The petitioners, being the Sarpanch and Up-Sarpanch of Gram
Panchayat Kotari, Janpad Panchayat Manpur, owe a public duty to facilitate
education and ensure better civic amenities for the villagers and their
children.
Let the Gram Panchayat take up this matter in its General Body
Meeting and pass a resolution delineating how these deficiencies can be
mitigated and removed with the active assistance and cooperation of the
local villagers. Since this is the only school operational within the Gram
Panchayat and there is no alternative Government school available, closing
down the institution would directly jeopardise the academic future of the
local children. Therefore, instead of shutting down or withdrawing the
recognition of the private school, constructive and coordinated efforts must
be made by all stakeholders to systematically eliminate the highlighted
deficiencies in the public interest. There should be a constructive approach
Signature Not Verified
Signed by: PRAVEEN
Signing time:
6/29/2026 1:51:31 PM

NEUTRAL CITATION NO. 2026:MPHC-JBP:43331
5 WP-43662-2025
while dealing with PIL by the High Court, and while doing so, even the

petitioner can be directed to do certain activities in public interest, which
they claim to have done in the past.
Let the petitioners file a report with affidavits showing compliance of
the above direction.
PIL is finally disposed of. A copy of this order be sent to the Collector
Umariya, District Education Officer Umariya and the CEO of Janpad
Panchayat Umariya for compliance.
(VIVEK RUSIA)
ACTING CHIEF JUSTICE
(PRADEEP MITTAL)
JUDGE
Praveen

Signature Not Verified
Signed by: PRAVEEN
Signing time:
6/29/2026 1:51:31 PM