Kirti Prakash Thosar vs Rupji Constuctions
- Court
- Bombay High Court
2026:BHC-KOL:3780-DB
wp1875-2026 & connected matters.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIRCUIT BENCH AT KOLHAPUR
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1932 OF 2026
Sahyadri Shikshan Sanstha, Sawarde Thr. Secretary And Anr V/s
The State Of Maharashtra Thr. Principal Secretary And Ors.
WITH
WRIT PETITION NO. 1934 OF 2026
Sahyadri Shikshan Sanstha, Sawarde Thr. Secretary And Anr V/s.
The State Of Maharashtra Thr. Principal Secretary And Ors.
WITH
WRIT PETITION NO. 1935 OF 2026
Yashodeep Shikshan Khadi Gramodyog Va Bahu-uddeshiya Pratishthan
Thr. Secretary And Anr. V/s. The State Of Maharashtra Thr. The
Principal Secretary And Ors.
WITH
WRIT PETITION NO. 1936 OF 2026
Sahyadri Shikshan Sanstha, Sawarde Thr. Secretary And Anr V/s. The
State Of Maharashtra Thr. Principal Secretary And Ors.
WITH
WRIT PETITION NO. 1937 OF 2026
Sahyadri Shikshan Sanstha, Sawarde Thr. Secretary And Anr V/s. The
State Of Maharashtra Thr. Principal Secretary And Ors.
WITH
WRIT PETITION NO. 1938 OF 2026
Sahyadri Shikshan Sanstha, Sawarde Thr. Secretary And Anr V/s. The
State Of Maharashtra Thr. Principal Secretary And Ors.
WITH
WRIT PETITION (ST) NO.3481 OF 2026
Lavel Vibhag Shikshan Prasarak Mandal V/s. The State of Maharashtra &
Ors
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WITH
WRIT PETITION NO.1876 OF 2026
Swami Viveknand Vidyalaya & Anr V/s. The State of Maharashtra & Ors
WITH
WRIT PETITION (ST) NO.3479 OF 2026
Datta Shikshan Prasarak Mandal & Anr V/s. The State of Maharashtra &
Ors
WITH
WRIT PETITION (ST) NO.3593 OF 2026
Smt. Rukminibai Mate Shikshan Sanstha, Kamathe & Ors V/s. The State
of Maharashtra & Ors
WITH
WRIT PETITION (ST) NO.3591 OF 2026
Sane Guruji Shikshan Prasarak Mandal Janashi & Anr V/s. The State of
Maharashtra & Ors
WITH
WRIT PETITION NO.3609 OF 2026
Mangalwedha Education Society Mangalwedha, Dist. Solapur & Anr V/s.
The State of Maharashtra & Ors
WITH
WRIT PETITION NO.1875 OF 2026
Phaltan Urdu Education Society & Anr V/s. The State of Maharashtra &
Ors.
WITH
WRIT PETITION NO.1807 OF 2026
Noor-UI-Huda Education Society & Anr V/s. The State of Maharashtra &
Ors.
WITH
WRIT PETITION (ST) NO.3622 OF 2026
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Anjuman Targheeb-E-Taleeem Shikshan Prasarak Mandal, Akkalkot & Anr
V/s. The State of Maharashtra & Ors
——————
Mr. Utkarsh Desai i/b. Mr. P. S. Bhavake, Advocate for petitioners.
Mr.Arvind G. Ambetkar, Advocate for petitioners (in WP No.3609/2026)
Mr. Narendra V. Bandiwadekar, Senior Advocate (thr. V.C.) a/w Sagar
Mane, Advocate for petitioners in WP/1932/2026, WP/1934/2026,
WP/1935/2026, WP/1936/2026, WP/1937/2026, WP/1938/2026.
Mr. V. M. Mali, Ms. Tejas Kapre, Mr. S.B. Kalel, Mr. A.A. Naik, AGP for
respondents-State in respective petitions.
——————
Coram : Madhav J. Jamdar &
Pravin S. Patil, JJ.
Date : April 29, 2026.
ORAL JUDGMENT (PER: PRAVIN S. PATIL, J.)
1.
By these petitions, the challenge is to the Government Resolutions
dated 01.04.2026 and 02.04.2026, whereby the State Government, has
disqualified Primary and Secondary Schools permanently from receiving
grant-in-aid from State Government, as those schools repeatedly failed to
satisfy the norms of assessments and directed them to submit applications
under the provisions of the Maharashtra Self-Financed Schools
(Establishment and Regulation) Act, 2012 (hereinafter referred to as the
“Self-Finance Act”) on or before 30.04.2026. It is further clarified in the
said Resolutions that, in case the managements/schools failed to submit
their applications on or before 30.04.2026, their recognition shall stand
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cancelled automatically, and the students in such schools will be absorbed
into nearby grant-in-aid schools or other schools run by local authorities.
The relevant extract of G.R. dated 01.04.2026 is reproduced as under :
" वकायमिवनाअनुदानत्वावरमा्यतािदले्यातथाि
मु्यांकना्याअनुदाना्यािनकषांम्येवारंवारअ ारझाले्या
खाजगीराथिमकशाळावतुकडयांबाबत .
महाराटरशासन
शालेयिशषणवरीडािवभाग
शासनिनण.यरमांक : माशाअ२०२५ / र . र . ५२ / एसएम - ४ ,
हुता्माराजगुुचौक , मादामकामामाग. ,
मंरालय , मुंबई४०००३२ ,
िदनांक :- ०१एिरल , २०२६
शासनिनण.य
१ . रा्यशासनावारेवेळोवेळीमु्यांकनहोवूनहीवारंवारअ ारठरले्यायाशासनिनण.यासोबतजोडले्यारर - अवबम्येनमूद
राथिमकशाळावतुकडयांनावेतनअनुदानाकरीताकायम्वु ीअारघोिषतकर्यातयेतआहे .
शाळेचा्तर शाळा ( र रअ ) शाळांवरीलतुकडया ( र रब )
राथिमक ४३३ ३३ ( शाळांवरीलतुकडया )
२ . र र - अवबयेथेनमूदशाळांना्वयंअथ.सहािFयतअिHिनयमातीलतरतुदंनुसारशासनमा्यतेसाठीअज. कर्याकरीता
. . . . -
िद ३० ०४ २०२६ ावेतोअखेरचीमुदतदे्यातयेतआहे सदरिदनांका ूवJ रर अवबम्येनमूदशाळांनी्वयंअथ.सहािFयत
त्वावरमा्यतेसाठीिशषणसंचालक ( राथिमक ), , ुणेयांचेकडेअज. दाखलकरणेअिनवाय. राहील . याशाळांना
महाराटररा्य
्वयंअथ.सहािFयतत्वावरमा्यतादेताना्वयंअथ.सहािFयतअिHिनयमा्याकलम४मHीलदानिनHीचीतरतूदतसेच
अिHिनयमा्याअनुसूची " क " मHील िर्छेदर . १२येथीलजमीनीबाबत्यातरतूदीमHुनसुटअनुञेयराहील .
र र - अवबम्येनमूदशाळांनीखालीनमूदकागद रेअजा.सोबतजोडणेआव्यकराहील ;
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१ ) शाळामा्यताआदेश
२ ) अययावतआHारिर ोट.
३ ) आरटीईमा्यता
िवहीतमुदतीत िरूण. अज. सादरकरणा्याशाळांना्वयंअथ.सहािFयतअिHिनयमातीलतरतूदंनुसारमा्यताअनुञेय
.
राहील
३ . र र - अवबम्येनमूदशाळां ैकी्याशाळािर्छेदर . २म्येनमूदके्यारमाणेिवहीतमुदतीतसंचालक ( राथिमक ),
राथिमकिशषणसंचालनालय , ुणेयांचेकडेअज. दाखलकरणारनाहीत , अशाशाळांबाबतसंदभ. र . १येथीलशासनिनण.यातील
िर्छेदर . १२मHीलतरतूदंनुसारअशाशाळांचीमा्यताआ ोआ रदहोईल . याशाळांमHीलिवयांयाVचेसमायोजनसोयीनुसार
नजीक्याखाजगीअनुदािनत / ्थािनक / नागरी्वरा्यसं्थे्याराथिमकशाळांम्येिवहीतकाय. ्दतीनुसारकर्यातयावे .
( / )
संबंिHतिशषणािHकारी राथिमक मा्यिमक यांनीिविहतकाय. धतीनुसारअशाशाळांमHीलिवयांयाVचेसमायोजन
कर्याबाबतचे िरूण. िनयोजनिद . ०१ . ०५ . २०२६तेिद . ३१ . ०५ . २०२६याकालावHीत ूण. करावेवसुटी्याकालावHीम्ये
र्यषसमायोजनाचीकाय.वाही ूण. करावी .
४ . मा्यतारदझाले्याशाळा UDISE + ोट.लमHूनकमीकर्याबाबतचार्तावसंबंिHतिशषणािHकारीयांनीरा्यरक्
संचालक , महाराटरराथिमकिशषण िरषद , मुंबईयांनािद . ३१ . ०५ . २०२६ ावेतोसादरकरावा . रा्यरक् संचालक , महाराटर
, .
राथिमकिशषण िरषद मुंबईयांनीअशारकारेरातझाले्यार्तावा्याअनुषंगानेकाय.वाहीकरावी तसेचमा्यतारदझाले्या
शाळासरल ोट.लमHूनकमीकर्याबाबतचार्तावसंबंिHतिशषणािHकारीयांनीआयुत ( िशषण ), , ुणेयांनासादर
महाराटररा्य
करावा . सदरर्तावा्याअनुषंगानेआयुत ( िशषण ), , ुणेयांनी१०िदवसांतकाय.वाहीकरावी .
महाराटररा्य
५ . सदरशासनिनण.यमहाराटरशासना्या www.maharashtra.gov.in यासंकेत्थळावरउ ल्H कर्यातआलाअसून्याचा
संकेताक२०२६०४०११८२६२१५३२१असाआहे . हाआदेशिडजीटल्वाषरीनेसाषांिकतकुनकाढ्यातयेतआहे .
,”
महाराटराचेरा्य ालयांचेआदेशानुसारवनावाने
2.
The petitioners approached before this Court by raising various
grounds to challenge the policy framed by the Government. However,
their prime submission is that though the drastic action is taken by the
State Government, no hearing opportunity were granted to them.
Therefore, it is their submissions that on the sole ground of non-grant of
hearing opportunity, the impugned drastic action of disqualification of
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concerned schools to receive grant-in-aid is unsustainable and same
deserves to be quashed and set aside.
3.
According to the petitioners, as per the settled principles of law,
every action of the State must be informed by reasons. Any action not
supported by reasons amounts to arbitrary action and, therefore, they are
entitled to question the same before this Court to redress their grievance.
4.
Learned Assistant Government Pleader has strongly objected to the
submissions made by the petitioners. According to the learned AGP, the
perusal of the Government Resolution, itself demonstrates that the State
Government while framing guidelines to provide grant-in-aid has already
prescribed a due procedure. It is also pointed out that the present
petitioners’ Managements/Schools failed to satisfy the assessment criteria
laid down in the Government Resolution dated 15.11.2011 and,
therefore, by giving opportunity to the present petitioners, the said action
was taken by the Government. According to the learned AGP, there is no
substance in the submission of the petitioners and, therefore, petitions
deserve to be dismissed.
5.
In light of the submissions of both the parties, we have first
perused the policy of Government whereby norms of assessment to
provide grant-in-aid to schools is laid down. The Government Resolution
dated 15.11.2011, is the basic resolution by which guidelines were
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framed for assessment of the Primary and Secondary Marathi Schools, for
their entitlement to grant-in-aid. The State Government, accordingly,
under the chairmanship of Secretary, School Education Department
constituted a Committee to implement the said guidelines for assessment.
The perusal of the Government Resolution further demonstrates the fact
that at every District Level, the Committee of 7 members has been
constituted. The District Education Officer was made the chairman of the
said Committee. As per the Annexures ‘A’ and ‘B’, enclosed with
Government Resolution provides the format under which the
Management has to submit their applications giving details of the school.
The Committee members have to allot the marks to the school on the
basis of availability of facilities in the school, by visiting the school and
verifying the details stated by them in their application.
6.
The Government Resolution dated 15.11.2011 further provides
that after the verification of proposal by the District Level Committee, it is
required to forward to the Verification Committee of which the Deputy
Director of Education of the Region is the Chairman along with other two
members. Then Education Officer is required to publish the list of
qualified and disqualified schools within a period of one month after the
decision of Verification Committee headed by Deputy Director of
Education and also to communicate the marks obtained by each school. It
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is also clarified that those Schools which are for three consecutive year
failed to satisfy the norms of assessment for receiving grant in aid will be
held disqualified. It will be relevant to reproduce the relevant extract of
G.R. dated 15.11.2011 as under :
" रा्यातील कायम िवना अनुदान त्वावर रवानगी िदले्या राथिमक
व मा्यिमक शाळांना ( इंरजी मा्यमा्या शाळा वगळून ) अनुदान सूर
लागू कर्यासाठी मू्यांकनाचे िनकष िनिaत करणे .
शासन
महाराटर
शालेय िशषण व रीडा िवभाग
शासन िनण.य , रमांक - माशाअ २००९ / ( ५९९ / ०९ )/ मािश - १
मंरालय िव्तार भवन , मुंबई - ४०० ०३२ .
िदनांक : १५ नो्हंबर , २०११ .
शासन िनण.य -
( १ ) िवना अनुदान त्वावर असणा - या राथिमक व मा्यिमक शाळां्या ( इंरजी मा्यमा्या शाळा वगळून ) करीता सुHारीत मु्यांकन
-
िनकष िनिaत कर्याचा व सुHारीत िनकषानुसार ार ठरले्या शाळांना सन २०१२ १३ ासून अनुदान लागू कर्याकरीता अनुदान
सुर िनिaत कर्याचा िनण.य शासनाने मंरीमंडळा्या मा्यतेने घेतला आहे . ्यानुसार शाळा ्या वषJ मू्यांकनात ार ठरतील ्या
, , ,
वषा. ासून २० टके ्या ुढील वषJ अनुरमे ४० टके ६० टके ८० टके व १०० टके या रमाणात अनुदान अनुञेय कर्याचे सुर लागू
राहणार आहे .
( २ ) शाळांची ारता -
्या शाळांनी खालील नमूद बाबंची ूत.ता केलेली आहे केवळ अशाच शाळांचे र्ताव मु्यांकनाकिरता ्वीकार्यात येतील . ्या शाळा
खालील बाबंची ूत.ता करणार नाहीत अशा शाळांचे र्ताव मू्यांकनाकिरता िवचारात घे्यात येऊ नयेत .
अ . शासनाने खाजगी शाळेला मा्यता दे्याबाबत वेळोवेळी िनिaत केलेले िकमान ारता िनकष ूण. करणे आव्यक राहील .
ब . मु्यांकनासाठी अज. करतेवेळी शाळांम्ये कम.चारी िनयुतीसंदभा.त आरषण Hोरणाचे ालन केलेले असणे आव्यक आहे .
( अ् सं्याक शाळा वगळून )
क . शाळेतील कम.चा - यांची संचमा्यता व मंजूर दांची वैयितक मा्यता झालेली असणे आव्यक आहे . अनुदानासाठी करावया्या
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ऑनलाईन र्तावासोबत मागील तीन वषा.्या संच व िशषकेतर कम.चा - यांची वैयितक मा्यता जोडणे अिनवाय. राहील .
ड . िवनाअनुदान त्वावरील ्या शाळा अनुदानावर अया ही आले्या नाहीत अशा शाळांचे मू्यांकन देखील सुHािरत िनकषानुसार
कर्यात यावे .
( ३ ) मु्यांकन िनकष व गुण िवभागणी -
िवनाअनुदािनत राथिमक व मा्यिमक शाळांना वेतन अनुदान दे्यासाठी करावयाचे मु्यांकनातील १०० गुणांची बाब िनहाय गुण -
िवभागणी खालीलरमाणे , तर मु्यांकन िनकषाचा सिव्तर त शील समोर दश.िवले्या व या शासन िनण.यासोबत्या र रारमाणे
राहणार आहे .
. .
अ र बाब गुण र र
I शाळेची शैषिणक गुणवता ५० अ
II शाळेत असले्या भौितक सुिवHा ३५ ब
III समु देशन कंर ३ क
IV शाळेतेm सामािजक िवकासा्या अनुषंगाने आयोिजत कर्यात येणारे िविवH काय.रम ३ क
५ ड
V शाळेतील िवयांयाVचा सह - शालेय उ रमांत ( को - अॅq्टीि्हटीजम्ये )
करी्युलर
सहभाग
४ ड
VI शाळांतेm इको रंडली उ रम , रेन वॉट हावm्टंग , अ ारंािरक उजा. , ा्याचा ुन.वार ,
याकरीता केलेले रय्न
एकूण १००
( ४ ) अनुदान ारतेसाठी आव्यक गुण -
अंितमतः मु्यांकन िनकषानुसार आिदवासी उ योजना षेर व आिदवासी उ योजना बायषेरातील ( टी . एस . ी व
ओ . टी . एस . ी .) व १०३ शैषिणक ृष्या मागास गटातील ्या मा्यतारात िवनाअनुदािनत राथिमक / मा्यिमक शाळांना १००
एकूण
गुणा ैकी ६५ गुण तर इतर गटाम्ये ७० गुण रात होतील , ्या शाळा अनुदानासाठी ार ्हणून घोिषत कर्यात येतील . तथाि ,
याकरीता शाळेची शैषिणक गुणवता याबाबीसाठी िविहत ५० गुणा ैकी ७५ टके गुण रात करणे अिनवाय. राहील , ्यािशवाय शाळा
कोण्याही अनुदानासाठी ार ठरणार नाही .
( ) -
५ ्वयंमु्यमा नासाठी अज. कर्याची ्दत
अनुदानासाठी इ्छूक शाळेने िर्छेद तीन मHील िनHा.िरत िनकषानुसार ्वतःचे मू्यमा न कुन िवभाग सूिचत करील
. (
्या संकेत्थळावर ऑनलाईन ्दतीने आ ला अज. सादर करावा यासाठी िनिaत संकेत्थळ ्वतंर िररकावारे घोिषत केले
जाईल )
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( ) -
६ शाळा मू्यांकनासाठी सिमती
१ संबंिHत िज्हयाचे िशषणािHकारी ( राथिमक शाळांसाठी िशषणािHकारी ( राथिमक ) तर मा्यिमक शाळांसाठी
अ्यष
िशषणािHकारी ( मा्यिमक ))
२संबंिHत तालु्याचे गटिशषणािHकारी सद्य
३संबंिHत िज्हयाचे िज्हािHकारी यांनी नामिनदmिशत केलेले अिHकारी ( सदर अिHकारी िशषण िवभागाशी
सद्य
संबंिHत नसावेत )
(
४ संबंिHत िज्हयाचे मु्य काय.कारी अिHकारी यांनी नामिनदmिशत केलेले अिHकारी सदर अिHकारी िशषण
सद्य
िवभागाशी संबंिHत नसावेत )
५िज्हा िरषद राथिमक / मा्यिमक शाळेतील काय.रत मु्या्या क / िशषक ( कंर / रा्य आदश. ुर्काररात )
सद्य
( राथिमक ्तरावर राथिमक शाळा तर मा्यिमक ्तरावर मा्यिमक शाळांमHील िशषक मु्या्या क / िशषक )
६ ालक िशषक संघातील ालकांचे ३ रितिनHी ( शाळेम्ये िशकत असले्या िवयांयाVचेच ालक या सिमतीचे
सद्य
सद्य राहतील )
७रा्य शासनाकडून घोिषत कर्यात आले्या ्वयंसेवी सं्था / एनजीओ qनलमHील एक रितिनHी ( याबाबत
सद्य
्वतंर णे यादी रिस्द केली जाईल )
टी : अ . र . ५ व ६ येथील रितिनHी नामिनदmशनांचे अिHकार िशषणउ संचालक यांना तर अ . र . ७ रितिनHी नामिनदmशनांचे अिHकार
संबंHीत िज्हयाचे िज्हािHकारी यांना राहतील .
( ७ ) मु्यांकन सिमतीची जबाबदारी -
ऑनलाईन रणालीमाे. त िशषणािHकारी यांना र्ताव रात झा्यानंतर तो िवभागा्या संकेत्थळावर रिस्द कुन ्यावर
लोकां्या हरकती मागिवणे आव्यक राहील व ्यासाठी रिस्दीनंतर िकमान १५ िदवसांचा कालावHी िनिaत कर्यात यावा . यारमाणे
रात झाले्या सव. अजा.ची त ासणी मु्यांकन सिमतीकडून केली जाईल . ( यासाठी िनिaत संकेत्थळ ्वतंर िररकावारे घोिषत केले
जाईल ) यानंतर सव. रात अज. मु्यांकन ( गुणदान ) त िशलासह त ासणी सिमतीकडे ाठिव्यात यावेत .
( ८ ) त ासणी सिमतीची रचना -
१ संबंिHत िवभागीय िशषण उ संचालक अ्यष
२ िवभागीय िशषण उ संचालकांनी नामिनदmिशत केलेले ालक िशषक संघाचे एक रितिनHी ( शाळेम्ये िशकत
सद्य
असले्या िवयांयाVचेच ालक या सिमतीचे सद्य राहतील तसेच हा सद्य ्या िवभागातील मु्यांकन सिमतीचा
सद्य नसावा .)
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३ िवभागीय नामिनदmिशत केलेले अिHकारी ( ्या शाळेचे मू्यांकन करावयाचे आहे ती शाळा ्या
आयुतांनी
सद्य
िज्हयात आहे ्या िज्हयाबाहेरीत असावेत तसेच सदर अिHकारी िशषण िवभागाशी संबंिHत नसावेत )
( ९ ) त ासणी सिमतीची जबाबदारी -
त ासणी सिमतीने मू्यांकनासाठी रात झाले्या एकूण अजा. ैकी २० टके अज. त ासावेत . सिमतीने कोणते २० टके अज.
त ासावेत यात संिद्Hता राहू नये या हेतूने ुढील काय. ्दती असावी .
" त ासणी सिमतीने एकूण रात अजा.ना अनुरमांक यावेत . या अनुरमांका्या िचया टाकून लॉटरी ्दतीने सव. सिमती
. .”
सद्यां्या समष २० टके िचया काढा्यात या ्दतीने िनवड झाले्या अनुरमांका्या र्तावाची त ासणी सिमतीने करावी
यानंतर त ासणी सिमतीने आ ्या िवभागातील मु्यांकनानंतर अनुदानासाठी ार शाळांची यादी शासनाकडे सादर करावी .
( १० ) अनुदानासाठी ार / अ ार शाळांची घोषणा -
मू्यांकनानुसार अनुदानासाठी ार ठरले्या शाळांची यादी शासन घोिषत करील व यादी घोिषत झा्यानंतर ार / अ ार
शाळां्या संदभा.त एक मिह्या्या आत िशषणािHकारी ( राथिमक / मा्यिमक ) यां्यामाे. त संबंिHत शाळांना िनकषिनहाय रात गुण
कळिव्यात येतील .
( ११ ) अनुदान हा शासनाचा ्वे्छािHकार -
अ ) अनुदानासाठी शाळा ार झाली ्हणजे ्या शाळेस अनुदानाचा हक रात होत नाही . संबंिHत शाळांना अनुदान लागू करणे हा
शासनाचा ्वे्छािHकार असून िनHी्या उ ल्Hेनुसार शासन िनकष ार शाळांना अनुदान लागू करील . हे अनुदान भूतल्यी रभावाने
लागू केले जाणार नाही . तसेच शाळांना िवना अनुदान त्वावर कोण्याही शैषिणक वषा.त मा्यता िदलेली असली तरी , शासन वेळोवेळी
उ ल्H होणारी आिथक संसाHने व रा्या्या गरजा व ्यांचा रा्यमरम िवचारात घेवून अनुदाना्या सुरात बदल करील व ्या
शाळांना अनुदान सुु कर्यात आले नाही , ्या शाळांना जे्हा अनुदान सुु करावयाचे असेल ्यावेळेचे अनुदान सुर ्यांना लागू राहील .
ब ) अनुदानासाठी ार ठरले्या शाळांना िनHी्या अनु ल्Hेमुळे अनुदान सुु होवू शकले नसेल आिण जे्हा िनHी उ ल्H होईल व
जे्हा ासून अनुदान सुु कर्यात येईल ्यावेळी अशा शाळांना ्या ट््यावरील अनुदान देय राहील ्या ट्यावरील अनुदान लागू
कर्यात येईल . त् ूवJचे कोणतेही अनुदान अनुञेय असणार नाही .
क ) अनुदानाचा ुढील ट् ा के्हा लागू करावा याबाबत संरम राहू नये व रा्यात सव. िज्हयात याबाबत अंमलबजावणीत एकवा्यता
राहावी ्हणून ् ट कर्यात येते की , िनकष ार कोण्याही शाळेस ्या आिथक वषा.त ्या ट््यावरचे अनुदान सुु कर्यात येते ,
्या ुढील ट् ा ुढील आिथक वष. सुु झा्यानंतर लागू कर्यात यावा .
( १२ ) एखादी शाळा सतत तीन वषm मु्यांकनात अ ार ठर्यास ्या शाळेची रवानगी ंकवा मा्यता आ ोआ रद होईल .
( १३ ) मु्यांकन िनकष व अनुदान सुरासंदभा.त या ूवJचे सव. शासन िनण.य अिHरिमत कर्यात येत असून या ुढील काळात या शासन
िनण.यारमाणेच काय.वाही कर्यात यावी .
( १४ ) दर्यान या दो्ही सिम्यां्या अशासकीय सद्यांना यावयाचा रवासखच. व बैठकभते याबाबत िवत िवभागा्या सहमतीने
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्वतंर णे आदेश िनग.िमत केले जातील .
( १५ ) सदर शासन िनण.य शासना्या संकेत्थळावर (www.maharashtra.gov.in) उ ल्H असून ्याचा सांकेतांक रमांक
महाराटर
201111151136546 असा आहे .
रा्य ाल यां्या आदेशानुसार व नावाने ,”
महाराटराचे
7.
In the present case, the submissions of the petitioners is that they
were never communicated any decision by Education Officer of the
District. On the contrary, one group of the petitioners stated that their
proposals of grant-in-aid has been accepted by the State Government and
the schools were held entitled for grant-in-aid. For this purpose, the
petitioners have relied upon the Government Resolution dated
06.02.2023. By this Resolution, the State Government has declared the
names of the schools, which are entitled for grant-in-aid. In the said
v?kksf”kr ‘kkGk
Resolution, it is also mentioned that non-declared schools ( )
would be entitled for 20% grant-in-aid. Hence, the submission of one
group of the petitioners is that once the State Government has held them
entitled for grant-in-aid, then without granting opportunity of hearing,
the Government cannot take adverse decision against them in the matter.
The same is in violation of principles of natural justice.
8.
The second group of the petitioners submits that, they have
forwarded their proposals in terms of Government Resolution dated
15.11.2011 and subsequent Government Resolution to the District Level
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Committee. According to them, their proposals are till date under
process. The State Government till date not rejected their proposals nor
communicated about the rejection of their proposals. Therefore, holding
them disqualified by alleging that the respective schools repeatedly failed
to satisfy the assessment criteria is per-se illegal. Therefore, according to
them, impugned action de-hors the provisions of law and liable to be
quashed and set aside.
9.
The third group in the present petitions alleged that as per the
policy of the State Government, their proposals for grant-in-aid are ready
but the District Level Committee is not accepting their proposals. As such,
till date, no proper assessment of their schools has been done. According
to them, in absence of any assessment done by the District Level
Committee, the State Government cannot disqualify them on the ground
that they repeatedly failed to fulfill the assessment norms and, thereby
permanently disqualified for grant-in-aid.
10.
The perusal of Government Resolutions dated 01.04.2026 and
02.04.2026 shows that the State Government by its Resolution dated
01.04.2026 has disqualified 433 Primary Schools and 33 additional
Classes running on non grant-in-aid basis of various schools. Likewise, as
per the Government Resolution dated 02.04.2026, 324 Secondary
Schools and 412 additional classes running on non-grant in-aid basis are
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held to be disqualified permanently from receiving grant-in-aid. Most of
these Primary and Secondary Schools are Marathi Medium Schools and
few schools are from other mediums. These schools are situated in a rural
areas and some schools in a remote area, wherein the students have been
admitted long back and the Management is discharging public function of
providing education to the students of such Primary and Secondary
Schools.
11.
It is further pertinent to note that in each Primary and Secondary
Schools, the management has already appointed the staff and with the
help of those staff members, they are discharging public function of
imparting education to the students at rural area. Therefore, State
Government ought to have considered the fact that due to this drastic
action, students at large and also the teaching and non-teaching staff
working in the schools would be adversely affected. However, there is no
consideration to this material aspects in the matter.
12.
The perusal of the provisions of Self-Finance act, 2012 clearly
demonstrates the fact that it is the prerogative of the management for
moving an application to the State Government to start the schools under
the provisions of Self-Finance Act 2010. It is well settled position of law,
by executing order, statutory provisions can not be over-ride. On this
count also we found that the directions given by the State Government to
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the schools, to move appropriate application under the provisions of the
Self Finance Act, 2012 to run the school is not justified in the matter.
13.
It is noted by this Court from the submission made by the parties
that their schools received the permission from the State Government
long back and after granting permission, Education Department has
granted recognition to the schools by invoking the powers available
under the provisions of Secondary School Code. As such, as on date, their
status is of recognized schools. Under the provisions of Secondary School
Code, the mechanism is provided for withdrawal of recognition of the
schools. However, in the present case, without taking the recourse of said
provisions, directly, the State Government has passed the order of
withdrawing their recognition and absorbing the students in the other
schools. In our considered opinion, before taking such decision, the
respective schools and the teachers as well as students, who are
prosecuting their studies in the schools, the fate of staff working in the
schools, whether there are availability of neighboring schools to absorb
the students ought to have been looked into the matter and for this
purpose, hearing opportunity ought to have been granted to them. For
the perusal, the details of the school when it was permitted to start and
present status is reproduced as under:
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Name of
Educational
Institution
Name of the School Date of
permission
/recognition
Status of grant-in-aid Sr. No. in
impugned
Government
Resolution
Writ Petition
No.
WP/1807/2026 Noor-Ul-Huda
Education Society,
Akkalkot
Urdu Secondary 04.09.1987 Held Eligible for partial
School, New Shelagi grant-in-aid vide
Government Resolution
dated 06.02.2023
02.04.2026
Sr. No. 156
WP/1875/2026 Phaltan Urdu
Education Society,
Phaltan
Urdu primary 14.06.2016 Proposal for Grant-in-aid 01.04.2026
School, Phaltan is pending Sr. No. 212
WP Lavel Vibhag
ST/3481/2026 Shikshan Prasarak
Mandal, Lavel
Vishwanath
Vidyalaya Va Kai. Pa
Shri Tatha Anna
Saheb Behere
Kanishtha
Mahavidyala,
17.12.2007 Proposal for Grant-in-aid 02.04.2026
is pending Sr. No.208
WP ST Datta Shikshan
3479/2026 Prasarak Mandal,
Panutre
Vitthal Patil
Madhyamik
Vidyalaya Va Junior
College, Kale
01.09.2009 Proposal for Grant-in-aid 02.04.2026
is pending Sr.No.222
WP ST Sharada Shikshan
1876/2026 Prasarak Mandal,
Yadhwantnagar
Swami Vivekanand 30.08.2002 Proposal for Grant-in-aid 02.04.2026
Vidyalaya, is pending Sr. No. 230
WP ST Rukminibai Mate
3593/2026 Shikshan Sanstha,
Kamathe
1. Ma. Balaso Mate
Madhya. V. Uccha
Madhya. Vidyalaya,
Kamathe
2. New English
School and Junior
College, Pachad-
Shiral
15.10.2009
Proposal for grant in aid
rejected. Writ Petition is
pending challenging
rejection
02.04.2026
Sr. No. 198
Sr No. 200
13.01.2010
WP Sane Guruji
ST 3591/2026 Shikshan Prasarak
Mandal, Janashi
Sane Guruji Vidya
Mandir and
P.B.Chavan Arts and
Commerce
(Combined) College,
Janashi
25.07.2008 Proposal for Grant-in-aid 02.04.2026
is pending Sr. No. 259
WP ST Anjuman Targheeb-
3622/2026 E-Taleeem
Shikshan Prasarak
Mandal, Station
Raod, Akkalkot
Anglo Urdu Primary 20.03.2002 Proposal for Grant-in-aid 01.04.2026
School, Akkalkot is pending Sr. No.174
WP ST Mangalwedha
3609/2026 Education Society,
Mangalwedha, Dist.
Solapur
Jawaharlal Urdu
High School
Mangalwedha, Dist.
Solapur
27.08.2009 The Education Officer
(Secondary), Zilla
Parishad, not accepting
proposal of
evaluation/assessment to
releasing grant-in-aid.
2nd April
2026
Sr. No.152
WP 1932/2026 Sahyandri Shikshan Sahyandri Shikshan
Sanstha Sanstha Sanchalit
Primary School
(Sawarde)
07.03.2003 Held eligible for grant-in-
aid by G.R. dated
01.07.2016 (Pg 37-40)
Name of School at Se.
No.20
G. R.
01.04.2026
Sr. No.203
G.R.
02.04.2026
Sr. No.199
WP 1938/2026 New English School
and Junior College
(Kherdi)
27.07.2012 Name of School not
included in G.R.
sanctioning grant-in-aid.
Hence Petitioners have
filed Writ Petition
No.10565 of 2024 for
direction to sanction
grant-in-aid. WP is
pending.
WP 1937/2026 Govindrao Nikam
Secondary and
Higher Secondary
Additional
Divisoins
16.11.2013
Name of School not
included in G.R.
sanctioning grant-in-aid.
G.R.
02.04.2026
Sr. No.201
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School, (Sawarde) Hence Petitioners have
filed Writ Petition
No.9536 of 2024 for
direction to sanction
grant-in-aid. WP is
pending
WP 1936/2026 New English School
and Junior College,
Ambdas
09.12.1991 -- G.R.
02.04.2026
Sr. No.207
th
Std. 11 Arts
25.07.2008,
Additional
Divison Std.
th
11
Commerce on
unaided basis
04.09.2015
th
Std. 12 Arts
Additional
Division
28.10.2015
WP 1934/2026 Vasant Shankar
Desai Secondary and
Higher Secondary
School (Asurde
Ambatkhot)
Proposal seeking grant-
in-aid not accepted by
Education Officer for
want of individual
approval orders of
teachers.
G.R.
02.04.2026
Sr. No.202
WP 1935/2026 Shrinath Vidyalaya
and Junior College
of Science
10.07.2008 Recommendation made
for sanction for grant-in-
aid by respondent No.4,
respondent No.3 and
respondent No.2 to
respondent No.1 (pg-43
to 49) but no final
decision taken by
respondent No.1
G.R.
02.04.2026
Sr. 465
From these details, it can be seen that all these schools are having
due permissions from State Government as well as recognition from
Education Authorities. No record is available to the effect that before
disqualification of them, for consecutive three years schools failed to
satisfy the norms of assessment to receive grant-in-aid. The institutions
are imparting education. The institutions are functioning for several
years. Therefore, before taking a drastic action against them, without
granting opportunity of hearing, is certainly illegal in the facts and
circumstances of the matter.
14.
It is noted by us that by these Government Resolutions, most of the
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school from 433 Primary Schools and 324 Secondary Schools are
providing the education in Marathi medium at various places and more
particularly, in rural areas are likely to be closed down by the impugned
order. The State Government at one hand is insisting that Marathi
language should be given importance in the entire State and on the other
hand, by said action, trying to close down Marathi schools. As such, this
action is not in accordance with the object, which State is trying to
achieve in the State of Maharashtra. So also, the students, who belongs to
poor family and prosecuting their studies in Marathi Medium Schools or
other Medium Schools cannot be deprived from primary and secondary
education, which the private management is trying to provide them
through their institutions.
15.
At the cost of repetition, we again reiterated that while closing
down the schools, various factors are required to be considered by the
State Government. Such as, whether the schools can be converted as the
Self-Finance Schools by the direction under the Government Resolution,
particularly when provisions of Self-Finance Act is having altogether
different procedure to grant permission. Secondly, whether the teaching
and non-teaching staff working in the Marathi Primary and Secondary
Schools can be absorbed in the Self-Finance School, particularly there is
no provisions of absorption of staff working in non grant-in-aid school.
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Thirdly, if the students, those are in large numbers can be accommodated
in the nearby schools, particularly, when in the rural and remote area,
there are no sufficient schools for the students to prosecute their studies.
Whether the medium in which students are prosecuting their studies can
be continued in same medium in other schools. However, these facts are
totally ignored by the State Government while taking this decision.
Therefore, in our considered opinion, it is absolutely necessary for the
Government to conduct the individual hearing of each schools before
taking any drastic action against them by at least adopting the procedure
which is contemplated under the Government Resolution dated
15.11.2011.
16.
It would be relevant to refer the judgment of Hon’ble Supreme
Court of India in the case of S.G. Jaysinghani Vs. Union of India reported
in AIR 1967 SC 1427 . The Hon’ble Supreme Court has specifically
observed in this judgment that in a system governed by rule of law,
discretion, when conferred upon the executing authorities, must be
confined within clearly defined limits. The decision should be made by
application of known principles and rules and, in general, such decisions
should be predictable and the citizens should know where he is. If a
decision is taken without any principle or without any rule, it is
unpredictable and such decision is the antithesis of a decision taken in
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accordance with the Rule of law. It would be relevant to refer the
paragraph No.14 in this regard, wherein observation made by the Hon’ble
Supreme Court as under.
“ 14. In this context it is important to emphasize that the
absence of arbitrary power is the first essential of the rule of
law upon which our whole constitutional system is based. In a
system governed by rule of law, discretion, when conferred
upon executive authorities, must be confined within clearly
defined limits. The rule of law from this point of view means
that decisions should be made by the application of known
principles and rules and, in general, such decisions should be
predictable and the citizen should now where he is. If a
decision is taken without any principle or without any rule it is
unpredictable and such a decision is the antithesis of a
decision taken in accordance with the Rule of law. (See Dicey
Law of the Constitution -10th Edn., Introduction ex). "Law has
reached its finest moments," stated Douglas, J. in United
States v. Wunderuck, "when it has freed man from the
unlimited discretion of some ruler.... Where discretion, is
absolute, man has always suffered". It is in this sense that the
rule of law may be said to be the sworn enemy of caprice.
Discretion, as Lord Mansfield slated it in classic terms in the
case of John Wilkes, "means sound discretion guided by law. It
must be governed by Rule, not by humour: it must not be
arbitrary, vague, and fanciful. ”
17.
In view of this decision of the Hon’ble Supreme Court and
subsequent catena of judgment, it is time and again held that any adverse
order passed by the Government, though need not contain the reasons
like the Court order but, it must contain reasons to disclose as to how
they arrived at such decision showing application of mind. As such,
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appropriate reasons are necessary for a valid order in support of action or
decision taken by the authority or by the State.
18.
In the present matter, learned AGP failed to point out from the
impugned Government Resolution that any such hearing opportunity was
given to the petitioners in the matter, the factors which we have noted
above are considered and after due consideration of the relevant aspects
the decision is taken in the matter. The lame attempt has been made by
stating that the Government has issued one letter dated 20.12.2022,
whereby the petitioners were given one month notice to satisfy the
deficiencies in their assessment proposal. However, the petitioners came
with a specific submission that no such notice of any kind was issued to
them by the State Government. It is clear from the record that said notice
which is relied by the State Government came to be issued before issuing
the Government Resolution dated 06.02.2023, by which most of the
schools were held entitled for grant-in-aid. Here the challenge is to the
Government Resolutions dated 01.04.2026 and 02.04.2026 which are
issued about 4 years later than the communication dated 20.12.2022,
which according to us is not related in the matter.
19.
In light of the above reasons, we are satisfied that the action taken
under the impugned Government Resolutions dated 01.04.2026 and
02.04.2026 of closing down the primary schools without granting them
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opportunity of hearing is in violation of principles of natural justice,
hence, both these Government Resolutions are held to be not applicable
to the extent of petitioners. Government is hereby directed, to delete the
names of petitioner institutions from the list of the schools which is
published along with the Government Resolutions dated 01.04.2026 and
02.04.2026.
20.
Needless to mention that the petitioners would continue their
respective schools and no action as contemplated under the Government
Resolutions dated 01.04.2026 and 02.04.2026 can be initiated against
them in the matter.
21.
In terms of above directions, the Writ Petitions stand disposed of.
No order as to the costs.
[Pravin S. Patil, J.] [Madhav J. Jamdar, J.]
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