Madhya Pradesh High Court
Sidha Shri Sitaram Baba Shiksha Avam ... vs The State Of Madhya Pradesh Thr on 15 June, 2017
1
W.P.No.3510/2017
(Sidha Shri Sitaram Baba Shiksha Vs.State of M.P.)
15.06.2017
Shri Abhishek Parashar, Advocate for the petitioner.
Shri Praveen Newaskar, Advocate for the
respondent/State.
I.A. No. 3757/2017, an application for urgent hearing during summer vacation is taken up, considered and allowed for reasons mentioned therein.
Learned counsel for the petitioner has challenged the order dated 27.05.2017 on the ground that the Collector is not competent to cancel the recognition of the school run by the petitioner under the newly framed Madhya Pradesh Recognition of Secondary and Higher Secondary School Rules, 2017 which came in force w.e.f. 30.03.2017 vide Annexure P/2.
After hearing learned counsel for rival parties, it appears that the issue involved in the present case is in regard to interpretation of Rule 14 (3) of the 2017 Rules.
Learned counsel for the petitioner has has drawn the attention of this Court to an interim order passed on 08.06.2017 in W.P. No.3503/2017 by coordinate Bench of this Court while entertaining petition attended with similar circumstances.
Following the principle of parity, meanwhile till the next date of hearing, the effect and operation of impugned order dated 27.05.2017 (Annexure P/1) passed by the Collector, District Morena shall remain stayed.
List the case on 27.06.2017 along with W.P. No. 3503/2017.
(Sheel Nagu) (Anand Pathak) sh/- V. Judge V.Judge