Bombay High Court
Lok Seva Mandal Degloor Through Its ... vs The Union Of India And Others on 17 February, 2026
IN THE JUDICATURE OF HIGH COURT AT BOMBAY
BENCH AT AURANGABAD
944 WRIT PETITION NO. 10086 OF 2019
Bhartiya Shikshan Prasarak Sanstha Ambejogai Through Its Branch Secretary
And Another
VERSUS
The Union Of India And Others
...
Advocate for the Petitioner : Mr. Deshmukh Umakant
AGP for Respondents-State: Ms. Vaishali S. Choudhari
Advocate for Respondents No.1: Ms. Jadhav Aummaheshwari S.
Advocate for Respondents No.1 in WP 10093/2019: Ms. Mayuri G. Kasturkar
...
WITH
WRIT PETITION NO. 10093 OF 2019
...
CORAM : ARUN R. PEDNEKER AND
VAISHALI PATIL-JADHAV, JJ.
Dated : February 17, 2026 PER COURT :
1. This Court, by order dated 09/01/2024, directed the State to file an additional affidavit of a Government Officer not below the rank of Deputy Secretary, Education Department, Government of Maharashtra, explaining the scheme "Inclusive Education of the Disabled at Secondary Stage (IEDSS)"
and its alleged cancellation. However, though the matter has been listed on various occasions, no such affidavit has been filed till date.
2. The learned AGP submits that the papers are recently received by her and, for the first time, seeks time to file the affidavit.
3. As a last opportunity, time is granted to the learned AGP. It is, however, made clear that in the event the affidavit is not filed, the learned AGP shall take instructions as to which officer is responsible for filing the Page 1 of 2 944 WP 10086-2019 affidavit.
4. It is further made clear that this Court may be constrained to pass appropriate orders against the concerned officer for non-filing of the affidavit. The learned AGP shall immediately communicate this order to the concerned officer.
5. List the matter on 24/03/2026.
( VAISHALI PATIL-JADHAV, J. ) ( ARUN R. PEDNEKER, J. ) vj gawade/-.
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