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Bombay High Court

Swami Vivekanand Shikshan Prasarak ... vs State Of Maharashtra, Department Of ... on 28 June, 2019

Author: Vinay Joshi

Bench: Ravi K. Deshpande, Vinay Joshi

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR

              WRIT PETITION NO. 4435/2019
(Swami Vivekanad Shikshan Prasarak Bahuuddeshiya Sanstha vs.
             State of MahArashtra and another )
...................................................................................................................
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                    Court's or Judge's order
of directions and Registrar's orders
 ............................................................................................................................................
            Ms. Amruta M.Gupta, Adv. for petitioner /s
            Ms. N.P. Mehta, AGP for respondent no.1

                                                             CORAM : R.K. DESHPANDE &
                                                                     VINAY JOSHI, JJ.

DATED : 28th June, 2019.

The challenge in this petition is to the communication dated 07.02.219 issued by the State Government rejecting the proposal of the petitioner- Sanstha to start new educational institution i.e. Arts, Commerce and Science College.

Our attention is invited to the order impugned which states that 2014 audit report is not enclosed; the undertaking to run the institution on permanent no grant basis is not given and that the certified copy of map is not annexed. The petitioner submits that all the defects have already been removed and the order suffers from non-application of mind.

Issue notice for final disposal of the matter returnable on 20th September, 2019.

In the meantime, the respondents to reconsider the decision in the light of the compliance shown by the petitioner. If there are any deficiencies the petitioner to remove the same within a period of one week from the date of appearance before the State Government.

The petitioner to appear before the State Government on 3rd July, 2019.

                       JUDGE                                       JUDGE
sahare




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