Bombay High Court
Sagar Bahuuddeshiya Shikshan Sanstha ... vs Government Of India Thr Its Ministry Of ... on 5 December, 2023
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
2023:BHC-AUG:25390-DB
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 3797 OF 2022
Sagar Bahuuddeshiya Shikshan Sanstha,
Rohanwadi Tq. & Dist. Jalna,
Through its Member,
Vishwambhar Shriram Tanpure,
Age 49 years, occ. Service,
R/o. Plot No. 125, Prashanti Nagar,
Jalna, Tq. & Dist. Jalna. ... Petitioner.
VERSUS
1] Government of India,
Through its Ministry of Social Justice Empowerment,
Department of Social Justice and Empowerment.
2] The State of Maharashtra
Through its Secretary,
Department of Social Justice and Special Assistance,
Mantralaya, Mumbai - 21.
3] The Divisional Social Welfare Officer,
Aurangabad Division, Aurangabad.
4] The District Social Welfare Officer,
Jalna. ... Respondents
...
Advocate for the Petitioner : Mr. S. S. Jadhavar
...
WRIT PETITION NO. 5088 OF 2022
WITH CA/361/2023 IN WP/5088/2022
1) Association of the Management of
Un-aided Engineering Colleges (Mah.)
a Society registered under the Act
Having its registered office at
C/o. K.K. Wagh Education Society,
Amrutdham, Panchvati, Nashik,
Through its Chief Executive Officer,
Prof. Kallappa Shankar Bandi.
2) Sanjivani Rural Education Society's
College of Engineering, Kopargaon,
At. Sahajanandnagar, Post Shingnapur,
Tq. Kopargaon, Dist. Ahmednagar,
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(EN No. 5160) through its Director
Dr. A.G. Thakur.
3) Chhatrapati Shahu College of Engineering,
Kanchanwadi, Paithan Road,
Aurangabad-431002 (EN No. 2533)
through its Principal Dr. Ulhas B. Shinde.
4) Deogiri Institute of Engineering and
Management Studies, Deogiri Campus,
Station Road, Aurangabad 431005
(EN No. 2114) through its Director
Dr. Ulhas Shiurkar.
5) P.E.S. College of Engineering,
Panchakki Road, Nagsenvana,
Aurangabad-431002,(EN NO 2134)
through its Principal Dr. Abhijeet P. Wadekar.
6) R.C. Patel Institute of Technology,
Near Nimzari Naka, Shahada Road,
Shirpur, Dist. Dhule-425 405
(EN No. 5172) through its Registrar
Dr. Mahajan Prashant Tukaram.
7) Matsyodari Shikshan Sanstha's
College of Engineering and Technology,
Nagewadi, Jalna-431203 (EN NO 2138)
Through its Principal
Dr. Shantisagar Kishanrao Biradar.
8) Shreeyash College of Engineering
and Technology, Gat No. 258 (P)
Near SRPF Camp, Satara Parisar
Aurangabad-431010 (EN No 2112)
through its Principal Dr. R.S. Pawar.
9) Bapusaheb Shivajirao Deore College
of Engineering Dhule, Vidyanagari
Deopur, Dhule-424005 (EN NO 5103)
through its Principal Dr. Hitendra D. Patil.
10) Marathwada Institute of Technology,
MIT Campus, Beed Bypass road
Aurangabad-431010 (EN NO 2126)
through its Registrar Prof. Makarand Suresh
Vaishnav.
11) Pravara Rural Engineering College,
A/p. Loni Tq. Rahata, Dist. Ahmednagar
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413736 (EN NO 5139)
Through its Principal Dr. S.M. Gulhane
12) Amrutvahini College of Engineering
Ghulewadi, Tq. Sangamner,
Ahmednagar-422608 (EN No. 5162)
Through its Principal Dr. Meda
Adisheshaish Venkatesh. ... Petitioners
VERSUS
1) Union of India
Through its Secretary
Ministry of Social Justice and Empowerment
Department of Social Justice and Empowerment
New Delhi.
2) The State of Maharashtra
Through Principal Secretary
Higher and Technical Education Department
Government of Maharashtra
Mantralaya Mumbai.
3) The Secretary,
Social Justice and Social Assistance
Department of Government of Maharashtra
Mantralaya Mumbai.
4) The Directorate of Technical Education
Maharashtra State Through Director 3,
Mahapalika Marga, Dhobi Tava, Mumbai. ... Respondents
...
Advocate for the Petitioners : Mr. N. B. Khandare
...
WRIT PETITION NO. 3805 OF 2022
1) Deepshobha Sevabhavi Sanstha,
Khandali, Tq. Ahmadpur, Dist. Latur
Through its Treasurer,
Shri. Ravi Pradeep Khomane,
Age 40 years, Occ. Agriculture,
R/o. At Post Khandali Tq. Ahmadpur,
Dist. Latur.
2) Jijamata Grameen Vikas and Shikshan
Sanstha Jafrabad, Dist. Jalna,
Through its President
Smt. Surekha Sanjay Lahane,
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Age 35 years, Occ. Household & Agril.
R/o. Jafrabad, Dist. Jalna. ... Petitioner
VERSUS
1] The Union of India,
Through its Secretary
Dept of Social Justice and Empowerment
Ministry of Social Justice & Empowerment
New Delhi.
2) The State of Maharashtra
Through its Secretary,
Social Justice and Special Assistance Department
Mantralaya, Mumbai - 32.
3] The Commissioner,
Social Welfare M.S.
Central Building Pune.
4] The Regional Social Welfare Officer
Aurangabad.
5] The District Social Welfare Officer
Jalna. ... Respondents
...
Advocate for the Petitioners : Ms. P.S. Talekar i/b Talekar & Associates.
...
WRIT PETITION NO. 4635 OF 2022
Association of the Management of Unaided
Institute in Rural Area
Having its registered office at
Gat No. 541/2A, Dattakala Shikshan Sanstha
Swami Chincholi, Tq. Daund, Dist. Pune.
Through its President
Shri. Ramdas Madhukar Zol,
Age 45 years, occ. Social Worker,
R/o. A/p. Washimbe, Tq. Karmala,
Dist. Solapur-413206. ... Petitioner
VERSUS
1] The Union of India,
Through its Secretary
Department of Social Justice & Empowerment,
Ministry of Social Justice and Empowerment
New Delhi.
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2] The State of Maharashtra
Through its Secretary,
Social Justice and Special Assistance Department
Mantralaya, Mumbai - 32.
3] The Commissioner Social Welfare,
Maharashtra State, Central Building Pune.
4] The Regional Deputy Commissioner
Mumbai, Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. D.S. Bagul.
...
WRIT PETITION NO. 4805 OF 2022
Devgiri Pratishthan Sanchalit
Tulshi College of Fashion Design,
Beed, Through its President
Shyam S/o Anandrao Veer,
Age : 58 years, Occu : Business,
R/o Sant Dnyaneshwar Nagar,
Behind Government I.T.I. College,
Beed Tq. & Dist. Beed .. Petitioner
Versus
1] Government of India,
Through Ministry of Social Justice Empowerment,
Department of Social Justice and Empowerment
2] The State of Maharashtra
Through its Secretary,
Department of Social Justice and Special Assistance,
Mantralaya, Mumbai - 32.
3] The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4] The Assistant Commissioner,
Social Welfare, Beed .. Respondents
...
Advocate for Petitioner : Mr. Adate Malhari S. & Kodale V.G.
...
AND
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WRIT PETITION NO. 4806 OF 2022
Kai. Yeshwantrao Chate Shikshan V. Tantric
Prashikshan Sanstha, Tambwa Sanchalit,
Shri. Tambweshwar College of Computer Science
and Information Technology at Kaij Tq. Kaij,
Dist. Beed
Through its Secretary,
Shivaji S/o Bhagwanrao Chate,
Age : 45 years, Occu : Business,
R/o Tambwa, Tq. Kaij, Dist. Beed .. Petitioner
Versus
1] Government of India,
Through Ministry of Social Justice Empowerment,
Department of Social Justice and Empowerment
2] The State of Maharashtra
Through its Secretary,
Department of Social Justice and Special Assistance,
Mantralaya, Mumbai - 32.
3] The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4] The Assistant Commissioner,
Social Welfare, Beed .. Respondents
...
Advocate for Petitioner : Mr. Adate Malhari S. & Kodale V.G.
...
AND
WRIT PETITION NO. 4856 OF 2022
Muslim Educational Cultural
Health and Welfare Society,
H.No. 102, Gulshana Bagh, Parbhani
Through its Director,
Shahid S/o Sattar Shaikh
Age : 33 years, Occu. Service
Office at : Indian Institute of Food
Science & Technology, Paithan Road,
Aurangabad ... Petitioner
Versus
1] The Union of India,
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Through its Secretary,
Ministry of Social Justice and Empowerment,
New Delhi
Dept. of Social Justice and Empowerment
2] The State of Maharashtra,
Through its Secretary,
Social Justice and Special Assistance Department,
Mantralaya, Mumbai - 32.
3] The Commissioner, Social Welfare,
Maharashtra State, Central Building,
Pune.
4] The Regional Deputy Commissioner,
Aurangabad.
5] The Regional Deputy Commissioner,
Latur.
6] The Assistant Commissioner,
Social Welfare, Aurangabad.
7] The Assistant Commissioner,
Social Welfare, Parbhani.
8] The Assistant Commissioner,
Social Welfare, Latur ... Respondents
...
Advocate for Petitioner : Mr. Kazi Rahil Riyazoddin
...
AND
WRIT PETITION NO. 4857 OF 2022
Shiva Trust
Having its Registered Office at :
Saniya Chambers, 3rd Floor,
Seven Hills, Jalna Road, Aurangabad
Through its Trustee,
Dr. Akash S/o Balasaheb Pawar,
Age : 25 years, Occu. Social Worker,
R/o : Plot No. 71, N-2, CIDCO,
Aurangabad ... Petitioner
Versus
1] The Union of India,
Through its Secretary,
Department of Social Justice and Empowerment
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Ministry of Social Justice and Empowerment
New Delhi.
2] The State of Maharashtra
Through its Secretary,
Social Justice and Special Assistance Department,
Mantralaya, Mumbai - 32.
3] The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4] The Regional Deputy Commissioner,
Aurangabad, Pune and Nashik
Maharashtra State. ... Respondents
...
Advocate for Petitioner : Mr. V.D. Hon Senior Advocate i/b Mr. Hon Ashwin V.
...
AND
WRIT PETITION NO. 5046 OF 2022
1] Vasant Bahu, Sevabhavi Sanstha,
Savandhana (Amba), Ta. Kalamb,
District Osmanabad,
Through its Secretary
Shivaji Dnyanoba Lakde
Age 48 years, Occu Secretary and Agri.,
R/o Savandana, Ta. Kalamb,
District Osmanabad.
2] Kaseshwar Shikshan Prasarak
Mandal, Washi, Ta. Washi,
District Osmanabad,
Through its President,
Annasaheb Sanjivan Parandkar
Age : 56 years, Occu. President and Agri.,
R/o Ghule Galli, Washi, Tq. Washi,
Dist. Osmanabad
3] Prayag Samaj Unnati Mandal,
Devdhonara, Ta. Kalamb,
District Osmanabad,
Through its Secretary,
Madhukar Bajirao Bondar
Age : 50 years, Occu. Secretary and Agri.,
R/o Devdhonara, Ta. Kalamba,
District Osmanabad.
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4] Pradnya Shraman Saraswatacharya
Devnandiji Bahu. Samaj Seva Sanstha
Osmanabad, Through its Secretary,
Atul Ashok Ajmera,
Age 43 years, Occu. Secretary and Business,
R/o Marwadi Galli, Osmanabad,
District Osmanabad ... Petitioners
Versus
1] Government of India,
Through its Ministry of Social Justice and Empowerment
2] The State of Maharashtra
Through its Secretary,
Department of Social Justice and Special Assistance,
Mantralaya, Mumbai.
3] The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4] The Assistant Commissioner,
Social Welfare, Osmanabad ... Respondents
...
Advocate for Petitioners : Mr. Bondar Uttam Bajirao
...
AND
WRIT PETITION NO. 5093 OF 2022
1] Association of the Management of
Agriculture & Agriculture Allied Colleges
Having its registered office at
C/o. K.K. Wagh Education Society,
Amrutdham, Panchavati, Nashik 422 003
Through its Chief Executive Officer,
Prof. Kallapa Shankar Bandi.
2] CSMSS's College of Agriculture,
Kanchanwadi, Paithan Road,
Tal. & Dist. Aurangabad
through its Principal Dr. D.K. Shelke.
3] Mula Education Society's College
of Agriculture, At Post Sonai,
Tal. Newasa, Dist. Ahmednagar - 414 105,
(MCAER Code 11134) through its
Principal Dr. H.G. More
4] Kai. Dnyandev Charitable Trust,
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College of Agriculture Business
Management, New MIDC, Plot No. 7,
Near the Harangul Railway Station,
Barshri Road, Latur 413512
(MCAER Code 18200) through its
Principal Dr. Thonte G.T.
5] Late Ambadasrao Warpudkar
College of Agriculture, Warpud,
At Post. Mirkhed, Tal. & Dist. Parbhani - 431 402
(MCAER Code 11279) through its
Principal Mr. Chandradip Shivdas Dongre.
6] Maharashtra Homeopathic Foundations,
College of Agriculture Business
Management, Chandanapuri Ghat,
Gunjalwadi, Sangamner,
Ahmednagar - 422 620 (MCAER Code 18264)
through its Principal Incharge
Dr. Jaysing Arun Lamtule ... Petitioner
Versus
1] The Union of India,
Through its Secretary,
Department of Social Justice and Empowerment,
Ministry of Social Justice and Empowerment,
New Delhi.
2] The State of Maharashtra
Through its Secretary,
Social Justice and Special Assistance Department,
Mantralaya, Mumbai - 32.
3] The Commissioner,
Social Welfare,
Maharashtra State,
Central Building, Pune ... Respondents
...
Advocate for Petitioners : Mr. V.D. Hon, Senior Advocate i/b Mr. Hon Ashwin V.
...
AND
WRIT PETITION NO. 5097 OF 2022
The Bhildari Bahuuddeshiya Sanstha,
Through its Secretary
Sukhdeo M. Mante
Age : 52 years, Occu : Service,
R/o House of Postman Kolhe,Barad Vibhag,
Jafrabad, Tq. Jafrabad, Dist. Jalna ... Petitioner
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Versus
1] The Government of India,
Through its Secretary,
Ministry of Social Justice and Empowerment,
Department of Social Justice and Empowerment
New Delhi.
2] The State of Maharashtra,
Through its Secretary,
Social Justice and Special Justice,
Mantralaya, Mumbai. ... Respondents
...
Advocate for Petitioner : Mr. Mundhe Mahdav R.
...
AND
WRIT PETITION NO. 6429 OF 2023
Hindu Samaj Sanstha's
Bhausaheb Deshpande College of
Biotechnology and Bioinformatics
Behind Bachat Bhavan, Near Motibag,
Yogeshwari Nagar, Old Jalna, Jalna
Through its Chairaman
Shri Sanjeev Bhaskarrao Deshpande,
Age : 60 years, Occu : Legal Profession ... Petitioner
Versus
1] The Union of India,
Through its Secretary,
Department of Social Justice and Empowerment,
Ministry of Social Justice and Empowerment,
New Delhi.
2] The State of Maharashtra
Through its Secretary,
Social Justice and Special Assistance Department,
Mantralaya, Mumbai - 400 032.
3] The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune
4] The Regional Deputy Commissioner,
Mumbai, Pune, Nashik, Aurangabad, Amravati,
Nagpur, Latur Maharashtra State ... Respondents
...
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Advocate for Petitioner : Mr. Swapnil Joshi i/b J.P. Legal Associates
...
AND
WRIT PETITION NO. 6466 OF 2023
1] Shri. Chhatrapati Shivaji Vidya Vikas Mandal
Kolegao, Tq. & Dist. Osmanabad
Through its President
Pradip Damodar Bhandwale
Age 37 years, Occ. Agriculture,
R/o. Shahu Nagar, Osmanabad,
Tq. & Dist. Osmanabad.
2] Ramkrishna Paramhans Shikshan Sanstha
Osmanabad, Through its Secretary
Anil Sandipan Nikam, Age 42 years,
Occupation Agriculture, R/o. A/p. Wadgaon (S)
Tq. & Dist. Osmanabad ... Petitioner
Versus
1] The Union of India,
Through its Secretary,
Dept. of Social Justice and Empowerment,
Ministry of Social Justice and Empowerment.
2] The State of Maharashtra
Through its Secretary,
Dept. of Social Justice and Special Assistance,
Mantralaya, Mumbai-32.
3] The Commissioner, Social Welfare,
Maharashtra, Central Building Pune.
4] The Regional Social Welfare Officer,
Aurangabad.
5] The District Social Welfare officer,
Osmanabad. ... Respondents
...
Advocate for the Petitioner : Mr. Jadhav Yashwant Panditrao
...
AND
WRIT PETITION NO. 9143 OF 2023
Shri. Goraksh Shaikshanik Bahuuddeshiy,
Sanstha Khamgaon, through its President
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Shri. Mohan Patil Sonwane,
Age 55 years, Occ. Service,
R/o. Khamgaon, Tq. Fulambri Dist.
Aurangabad ... Petitioner
Versus
1] The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social
Justice and Empowerment,
New Delhi.
2] The State of Maharashtra
Through its Secretary
Social Justice and Special Assistant
Department, Mantralaya Mumbai-32.
3] The Commissioner,
Social Welfare,
Maharashtra State,
Central Building Pune.
4] The Assistant Commissioner,
Social Welfare Aurangabad.
5] The Regional Deputy Commissioner
Aurangabad. .. Respondents
...
Advocate for the Petitioner : Mr. Patil Dnyanehwar J.
...
AND
WRIT PETITION NO. 11582 OF 2022
Ashwaghosh Education & Vyayam Prasarak
Mandal's Women's College of Bachelor
of Computer Application -
Behind Lion's Eye Hospital N-1, CIDCO,
Aurangabad 431001
Through its Principal,
Dr. Milind Baburao Ubale,
Age 62 years, Occ. Service .. Petitioner
Versus
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1] The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social
Justice and Empowerment,
New Delhi.
2] The State of Maharashtra
Through its Secretary
Social Justice and Special Assistant
Department, Mantralaya Mumbai-32.
3] The Commissioner,
Social Welfare,
Maharashtra State,
Central Building Pune.
4] The Regional Social Welfare,
Aurangabad, Dist. Aurangabad. .. Respondents
...
Advocate for the Petitioner : Mr. Gaikwad Pramod S.
...
AND
WRIT PETITION NO. 4832 OF 2022
WITH CA/363/2023 IN WP/4832/2022
1) The Association of the Management of
Polytechnics a Society register under the
Act having its registered office at
C/o K.K. Wagh Education Society,
Amrutdham, Panchbvati, Nashik
Through its Chief Executive Officer
Prof. Kallappa Shankar Bandi.
2) Sanjivani K.B.P. Polytechnic,
At Sahajanandnagar, Post. Shingnapur,
Tal. Kopargaon, Dist. Ahmednagar
Through its Principal
Mr. Abhijeet Ramesh Mirikar.
3) Amrutvahini Polytechnic,
At Amrutnagar, Tal. Sangamner,
Ahmednagar-422 608 through
its Principal Prof. V.B. Dhumal.
4) Yeshwantrao Chavan Institute of Polytechnic
S.No. 107, 109, Vidya Nagari, Barshi Road
Dist. Beed-433 122, through its Principal
Mr. Nitin Meghraj Gaikwad.
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5) C.S.M.S. Sansthas College of Polytechnic,
Paithan Road, Kanchanwadi,
Aurangabad-431002,
through its Principal
Dr. Ganesh Baliram Dongre.
6) K.K. Wagh Polytechnic,
Hirabai Haridas Vidyanagari, Amrutdham
Panchavati, Nashik-422 003,
Through its Principal Prof. P.T. Kadave.
7) A.G. Patil Polytechnic Institute,
Solapur, 18 (2/2A) 2, Pratap Nagar,
Vijapur Road, Opp. S.R.P. Camp,
Dist. Solapur-413008, through its
Principal Dr. M.A. Chougule.
8) Sharad institute of Technology (Polytechnic)
Jay-Sangli Naka, Yadrav-Ichalkaranji,
Tal. Shirol, Dist. Kolhaur-416121,
through its Principal Mr. Bajrang S. Tahsildar.
9) Guru Govind Sing Polytechnic,
Khalasa Educational Complex,
Guru Gobind Singh Marg, Opp. Siemens Colony,
Wadala-Pathardi Road, Indiranagar,
Nashik-422009, through its Principal,
Prof. Shrithari R. Upasani.
10) Siddheshwar Women Polytechnic,
T.P. No. II, Plot No. 74,
Rupa Bhawani Mandir Road, Bhavani Peth
Solapur-413002, through its
President Shri. Dharmraj A. Kadadi.
11) Bharati Vidyapeeth's Institute
of Technology, Sector 7, Belpada,
C.B.D., Opp. Kharghar Railway Station,
Navi Mumbai 400614
Through its Principal Mr. P.N. Tandon.
12) NIT Polytechnic, Nagpur,
Survey No. 13/2, Mahurzari, Katol Road
Nagpur-441501, through its
Principal Mr. G.F. Potbhare.
13) MET's Institute of Technology Polytechnic,
Bhujbal Knowledge City, Adgaon,
Nashik-422003, through its Principal,
Dr. Rajendra S. Narkhede. ... Petitioners
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VERSUS
1) Union of India,
through its Secretary
Ministry of Social Justice and Empowerment
Department of Social Justice and
Empowerment, New Delhi.
2) The State of Maharashtra,
Through Principal Secretary
Higher and Technical Education
Department, Government of Maharashtra,
Mantralaya, Mumbai.
3) The Secretary,
Social Justice and Special Assistance
Department of Government of Maharashtra
Mantralaya, Mumbai.
4) The Directorate of Technical Education
Maharashtra State, through Director 3,
Mahapalika Marg, Dhobi Talav,
Mumbai. ... Respondents
...
Advocate for the Petitioners : Mr. Khandare N.B.
...
AND
WRIT PETITION NO. 9997 OF 2022
Radheya Charitable Trust's
D.B. Institute of Management
and Research Mahalangra Tq. Chakur,
Dist. Latur, through its Director ... Petitioner
VERSUS
1) Union of India,
through its Secretary
Ministry of Social Justice and Empowerment
Department of Social Justice and
Empowerment, New Delhi.
2) The State of Maharashtra,
Through Principal Secretary
Higher and Technical Education
Department, Government of Maharashtra,
Mantralaya, Mumbai.
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3) The Secretary,
Social Justice and Special Assistance
Department of Government of Maharashtra
Mantralaya, Mumbai.
4) The Secretary,
Tribal Development Department,
Government of Maharashtra,
Mantralaya, Mumbai.
5) The Directorate of Technical Education
Maharashtra State, through Director 3,
Mahapalika Marg, Dhobi Talav,
Mumbai. ... Respondents
...
Advocate for the Petitioners : Mr. Khandare N.B.
...
AND
WRIT PETITION NO. 10002 OF 2022
Radheya Charitable Trust's
Dinesh Bembade College of Pharmacy
Mahalangra, Tq. Chakur, Dist. Latur,
Through its Principal ... Petitioner
VERSUS
1) Union of India,
through its Secretary
Ministry of Social Justice and Empowerment
Department of Social Justice and
Empowerment, New Delhi.
2) The State of Maharashtra,
Through Principal Secretary
Higher and Technical Education
Department, Government of Maharashtra,
Mantralaya, Mumbai.
3) The Secretary,
Social Justice and Special Assistance
Department of Government of Maharashtra
Mantralaya, Mumbai.
4) The Secretary,
Tribal Development Department,
Government of Maharashtra,
Mantralaya, Mumbai.
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5) The Directorate of Technical Education
Maharashtra State, through Director 3,
Mahapalika Marg, Dhobi Talav,
Mumbai. ... Respondents
...
Advocate for the Petitioners : Mr. Khandare N.B.
...
AND
WRIT PETITION NO. 12070 OF 2023
Radheya Charitable Trust's
D. B. Institute of Management
and Research Mahalangra, Tq. Chakur,
Dist. Latur, through tis director ... Petitioner
VERSUS
1) Union of India,
through its Secretary
Ministry of Social Justice and Empowerment
Department of Social Justice and
Empowerment, New Delhi.
2) The State of Maharashtra,
Through Principal Secretary
Higher and Technical Education
Department, Government of Maharashtra,
Mantralaya, Mumbai.
3) The Secretary,
Social Justice and Special Assistance
Department of Government of Maharashtra
Mantralaya, Mumbai.
4) The Secretary,
Tribal Development Department,
Government of Maharashtra,
Mantralaya, Mumbai.
5) The Directorate of Technical Education
Maharashtra State, through Director 3,
Mahapalika Marg, Dhobi Talav,
Mumbai. ... Respondents
...
Advocate for the Petitioners : Mr. Khandare N.B.
...
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AND
WRIT PETITION NO. 12071 OF 2023
Radheya Charitable Trust's
Dinesh Bembade College of Pharmacy
Mahalangra, Tq. Dist. Latur,
Through its Principal ... Petitioner
VERSUS
1) Union of India,
through its Secretary
Ministry of Social Justice and Empowerment
Department of Social Justice and
Empowerment, New Delhi.
2) The State of Maharashtra,
Through Principal Secretary
Higher and Technical Education
Department, Government of Maharashtra,
Mantralaya, Mumbai.
3) The Secretary,
Social Justice and Special Assistance
Department of Government of Maharashtra
Mantralaya, Mumbai.
4) The Secretary,
Tribal Development Department,
Government of Maharashtra,
Mantralaya, Mumbai.
5) The Directorate of Technical Education
Maharashtra State, through Director 3,
Mahapalika Marg, Dhobi Talav,
Mumbai. ... Respondents
...
Advocate for the Petitioners : Mr. Khandare N.B.
...
19/86
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AND
WRIT PETITION NO. 7476 OF 2023
Atmaram Maharaj Sevabhavi Sanstha
Shelgaon, Tq. Ardhapur, Dist. Nanded
Through its Secretary,
Subodhkumar s/o Chandrakant Suryakar
Age 37 years, Occ. Secretary,
R/o. Mata Gujari Nagar, Hingoli Bye-pass road,
Nanded, Tq. & Dist. Nanded. ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7477 OF 2023
Matrubhoomi Pratishthan Shikshan Prasarak Mandal
Udgir, Tq. Udgir, District Latur,
Through : its President
Satish s/o Revappa Usture,
Age 49 years, Occ. President,
R/o. Behind LIC Office, Degloor Road,
Udgir, Tq. Udgir, Dist. Latur ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
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Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Latur. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7478 OF 2023
Gitai Sevabhavi Shikshan Sanstha
Pimpalkautha (M) Tq. Mudkhed Dist. Nanded
Through its Secretary,
Sachin s/o Shankarrao Magre,
Age 37 years, Occ. Secretary,
R/o. Pimpalkautha (M) Post Mendka
Tq. Mudkhed, Dist. Nanded. ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7479 OF 2023
Balvikas Mahila Mandal, Latur,
Through its Secretary
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Jayashri w/o Manohar Badame
Age 54 years, Occ. Secretary,
r/o. Near Chaunde Hospital, Barshi road,
Latur Tq. & Dist. Latur ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Latur. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
A.G.P. for Respondent Nos. 2 to 4 : Mr. S.B. Yawalkar
...
AND
WRIT PETITION NO. 7480 OF 2023
Shri. Sai Bahuuddeshiya Sevabhavi Sanstha
Nanded, Tq. & Dist. Nanded,
Through its Secretary
Priya w/o Dagdu Kshirsagar,
Age 45 years, Occ. Secretary,
R/o. 303, Housing Society Vijay Nagar,
Nanded, Tq. & Dist. Nanded. ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
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4) The District Social Welfare Officer,
Nanded. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7481 OF 2023
Swa. Mohanravji Bahuuddeshiya Sevabhavi Sanstha
Sujlegaon, Tq. Naigaon, Dist. Nanded,
Through its Secretary,
Subodhkumar s/o. Chandrakant Suryakar,
Age 37 years, Occ. Secretary,
R/o. Mata Gujari Nagar, Hingoi Bye-pass Road,
Nanded, Tq. & Dist. Nanded ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7482 OF 2023
Magas Janseva Samiti, Latur
Through its Secretary,
Manohar s/o Ramchandra Badame,
Age 65 years, Occ. Secretary,
R/o. Near Chaunde Hospital, Barshi Road,
Latur, Tq. & Dist. Latur ... Petitioner
VERSUS
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1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Latur. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7483 OF 2023
Aai Tuljabhavani Bahuuddeshiya Sevabhavi Sanstha
Nanded, Tq. & Dit. Nanded, through its Secretary
Priya w/o Dagdu Kshirsagar, Age 45 years,
Occ. Secretary, R/o. 303 Housing Society Vijay
Nagar, Nanded Tq. & Dist. Nanded ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
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WRIT PETITION NO. 7484 OF 2023
Kai. Aamdar Govindrao Patil Bahuuddeshiya Shikshan
Prasarak Mandal, Udgir, Tq. Udgir, Dist. Latur,
Through its Secretary,
Udaysinh s/o Vittalrao Patil,
Age 49 years, Occ. Secretary,
R/o. Wadhwana (kh) Tq. Udgir, Dist. Latur ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Latur. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7485 OF 2023
Jankalyan Bahuuddeshiya Pratisthan
Pimpalkuntha Tq, Mukhed, Nanded,
through its Secretary,
Lalbaji s/o Govind Ghate,
Age 49 years, Occ. Secretary,
R/o. Pimpalkuntha Tq. Mukhed,
Dist. Nanded ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
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3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7486 OF 2023
Annabhau Sathe Foundation
Boriwali, Mumbai
Through its Secretary,
Namdev s/o Nagorao Kumbhare,
Age 49 years, Occ. Secretary,
R/o. Adarsh Nagari School, Antapur Tq.
Degloor, Dist. Nanded ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7487 OF 2023
Vishwabharati Sevabhavi Sanstha,
Ahmadpur, Tq. Ahmedpur, Dist. Latur,
Through its Secretary
Anand Trimbakrao Akkangire,
Age 48 years, Occ. Secretary,
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R/o. At Sayyedpur (kh) Tq. Ahmadpur,
Dist. Latur. ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Latur. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7488 OF 2023
Lord Vyankateshwara Shikshan Va Arogya Seva Pratisthan
Nanded, Tq. & Dist. Nanded, Through its Secretary,
Dr. Vijayanand s/o. Ganpatrao Bhong,
Age 44 years, Occ. Secretary,
R/o. Plot No. 3, Jijai Nagar, near Water Tank
Hudco, Nanded Tq. & Dist. Nanded ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents.
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...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7723 OF 2023
Shri. Sai Shikshan Sanstha, Pachpimpali,
Tq. Biloli, Dist. Nanded,
Through its Secretary
Shivaji s/o Anandrao Jadhav,
Age 50 years, Occ. Secretary,
R/o. Pachpimpali, Post Kolheborgaon
Tq. Biloli, Dist. Nanded ... Petitioner
VERSUS
1) Government of India,
Through its Ministry of Social Justice Empowerment
Department of Social Justice and Empowerment.
2) The State of Maharashtra,
Through its Secretary,
Department of Social Justice and Special Assistance
Mantralaya Mumbai-21.
3) The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents.
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
WRIT PETITION NO. 7741 OF 2023
Jeevanjyot Samajik Sanstha
Ashti Tanda, Tq. Hadgaon, Dist.
Nanded.
Through it's Secretary
Ishwar s/o Ratan Jadhav,
Age 45 years, Occ. Secretary,
R/o. Ashti Tanda, Tq. Hadgaon,
Dist. Nanded. ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
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Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7744 OF 2023
Maharashtra Education and Sports Society
Vatsalya Nagar Society, CIDCO, Nanded,
Through its President,
Dr. Ashok s/o Bhivraj Kalantri,
Age 54 years, Occ. President,
R/o. Vatsalya Nagar, Society, CIDCO,
Nanded, Tq. & Dist. Nanded ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents
...
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Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7746 OF 2023
Sahayog Sevabhavi Sanstha Vishnupuri,
Nanded, Tq. & Dist. Nanded,
Through its Secretary,
Dr. Santukrao Marutrao Hambarde,
Age 53 years, Occ. Secretary,
R/o. Vishnupuri, Nanded,
Tq. & Dist. Nanded ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7747 OF 2023
Jai Malhar Seva Pratisthan, Machnur
Tq. Biloli, Dist. Nanded,
Through its President,
Sayaram s/o Sanggonda Parsure,
Age 50 years, Occ. President,
R/o. Machnur Tq. Biloli,
Dist. Nanded. ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
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Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7878 OF 2023
Vardhaman Education & Welfare Society's
Dondaicha, Tq. Shindkheda, Dist.Dhule,
Through its President,
Rajesh s/o Ratansingh Munot,
Age 50 years, Occ. President,
R/o. Dondaicha, Tq. Sindkheda,
Dist. Dhule ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Dhule Division, Dhule.
4) The District Social Welfare Officer,
Dhule. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
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WRIT PETITION NO. 8413 OF 2023
Development of Human and Research
Training Institute, Nanded
Through its President,
Vijay s/o Ramji Gabhane,
Age 50 years, Occ. President,
R/o. 315, Raj Galaxy G, Raj Park
Malegaon Road, Nanded Dist. Nanded ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 8431 OF 2023
Godawari Shikshan Prasarak Mandal,
Rahati Bk., Tq. & Dist. Nanded,
Through its Secretary
Manikrao s/o Haribhau Landge,
Age 69 years, Occ. Secretary,
Rahati Bk., Tq. & Dist. Nanded ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
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Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 10400 OF 2023
Late Raghunathrao Munde Shikshan Sanstha
Katkarwadi, Tq. Ambajogai, Dist. Beed,
Through its Secretary,
Dr. Rutuja Bhagwanrao Katkade,
Age 38 years, Occ. Secretary,
R/o. Srujan, Anurag Colony, Behind Urja
Residency, Parali Road, Ambajogai,
Dist. Beed. ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Beed. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 12277 OF 2022
Shri. Kulswamini Shikshan Prasarak
Mandal, Osmanabad.
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Through its Secretary,
Dr. Ramesh Vitthalrao Dapke,
Age 72 years, Occ. Secretary,
R/o. Samta Nagar, Osmanabad,
Tq. & Dist. Osmanabad ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Osmanabad. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 12813 OF 2023
Dnyan, Kala, Krida Va Krushi Pratisthan,
Kalamb, Tq. Indapur, Dist. Pune,
Through its President,
Uttam s/o Sahebrao Phadtare,
Age 60 years, Occ. President,
R/o. Kalamb, Tq. Indapur, Dist. Pune ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
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3) The Divisional Social Welfare officer
Pune Division, Pune.
4) The District Social Welfare Officer,
Pune. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 12862 OF 2023
Shri. Sai Bahuuddeshiya Sevabhavi Sanstha
Maindwadi, Tq. Parali, Dist. Beed,
Through its President,
Rajebhau s/o Mahadev Holambe
Age 49 years, Occ. President,
R/o. Maindwadi, Tq. Parali, Dist.
Beed. ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Beed Division, Beed.
4) The District Social Welfare Officer,
Beed. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
AND
WRIT PETITION NO. 7475 OF 2023
Jeevanjyoti Bahuuddeshiya Sanstha
Dhalegaon, Tq. Ahmedpur, Dist. Latur,
Through its President,
Manoj s/o Annarao Kadam
Age 48 years, Occ. President,
R/o. Vijay Nagar Housing Society,
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Nanded, Tq. & Dist. Nanded. ... Petitioner
VERSUS
1) The Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment.
2) The State of Maharashtra
Through its Secretary,
Department of Social Justice and
Special Assistance, Mantralaya
Mumbai-21.
3) The Divisional Social Welfare officer
Aurangabad Division, Aurangabad.
4) The District Social Welfare Officer,
Nanded. ... Respondents
...
Advocate for the Petitioner : Mr. Tukaram Maruti Venjane.
...
WRIT PETITION NO.4144 OF 2022
Private Nursing Schools and Colleges
Management Association,
Having its registered office at:
Saniya Chambers, 3rd Floor, Seven Hills,
Jalna Road, Aurangabad, Through its President,
Dr. Balasaheb S/o. Shivajirao Pawar, age 54 years
Occ. Social Worker, r/o. Plot No. G-57, N-4,
CIDCO, Aurangabad ... Petitioner
VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
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3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.10962 OF 2022
Marathwada Human Resource and
Development's Marathwada Institute
of Career Education and Management
Studies and Research, Aurangabad
in front of Samajkalyan Office Banjara
Colony, Khokadpura, Aurangabad,
Dist. Aurangabad through its Administrative
Officer, Jaker Asger Ali Shaikh, age 35 years,
Occ. Service, r/o. H-No. 1-6-24, behind Choti
Masjid University Road, Jaisingpura,
Aurangabad, Dist. Aurangabad ... Petitioner
VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
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Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.10968 OF 2022
Swatantraya Sainik Chandanlalji Jaiswal
Bahuuddeshiya Shikshan Sanstha's
Chhatrapati Shivaji BCA and BCS College
Pandharpur, Aurangabad through its
Administrative Officer,
Dr. Kishor Sudamrao Kagde, age 41 years,
Occ. Service, r/o. Nakshtra Appt. Honaji
Nagar, Jatwada Road, Tq. & Dist.
Aurangabad. ... Petitioner
VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.11073 OF 2022
Jan Shikshan Sansthan Aurangabad's
Vijendra Kabra College of Social Work,
Aurangabad in front of Samajkalyan Office
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Banjara Colony, Khokadpura, Aurangabad
District Aurangabad through its Administrative
Officer, Suhas s/o Shrikant Giri, age 34 years
Occ. Service, r/o. Gat No. 161, Plot No. 7
Row House No. 2, Alok Nagar, Satara Parisar
Beed Bypass, District Aurangabad ... Petitioner
VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.11092 OF 2022
Gramin Lok Kalyan Va Shikshan Sanstha's
Mahatma Gandhi B.Ed. College in front of
in front of Samajkalyan Office Banjara
Colony, Khokadpura, Aurangabad,
Dist. Aurangabad through its Administrative
Officer, through its Principal
Dr. Sushil s/o Uttamrao Borde, age 34 years
Occ. Service, R/o. H.No. 6-20-114, Paithan
Road, Nakshtrawadi, Aurangabad. ... Petitioner
VERSUS
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1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.11792 OF 2022
Shivpratap Gram Vikas Mandal's
Dnyanai Nursing School (ANM) Karegaon
Tq. and Dist. Parbhani, through its President
Niloba s/o Bhujangrao Mundhe,
Age 44 years, Occ. Service, r/o. Narsing Nagar
Parbhani, Dist. Parbhani . ... Petitioner
VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
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3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.11802 OF 2022
Shri Kashi Shikshan Prasarak Mandal's
Sai Nursing School, Main Road, Shevgaon
Tq. Shevgaon, Dist. Ahmednagar through
its President Vinod s/o Arvindrao Gaikwad,
Age 46 years, Occ. Agriculture, r/o. Flat
No. C-13, Yogeshwari Apartmant, Ulkanagari
Aurangabad, Dist. Aurangabad ... Petitioner
VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
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WRIT PETITION NO.11812 OF 2022
Shri Kashi Shikshan Prasarak Mandal's
Chaitanya Nursing School, At Badnapur,
Tq. Badnapur Dist. Jalna through its
Director Bharat s/o Babasaheb Jarhad,
Age 38 years, Occ. Social Work,
R/o. Jarhad Galli, Badnapur, Tq. Badnapur,
Dist. Jalna ... Petitioner
VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.11813 OF 2022
Shivpratap Gram Vikas Mandal's
Dnyanai Institute of Nursing School
(GNM) Karegaon Tq. and Dist. Parbhani,
through its President
Niloba s/o Bhujangrao Mundhe,
Age 44 years, Occ. Service,
r/o. Narsing Nagar, Parbhani, Dist.
Parbhani ... Petitioner
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VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.11817 OF 2022
Shivpratap Gram Vikas Mandal's
Dnyanai Institute of Nursing School
(ANM) Karegaon Tq. and Dist. Parbhani,
through its President
Niloba s/o Bhujangrao Mundh,
Age 44 years, Occ. Service,
r/o. Narsing Nagar, Parbhani, Dist.
Parbhani. ... Petitioner
VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
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Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
Amravati, Nagpur, Latur
Maharashtra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.11819 OF 2022
Shri Kashi Shikshan Prasarak Mandal's
Aurangabad Sanchalit Sant Eknath Institute
of Nursing, At Shevgaon Tq. Shevgaon,
Dist. Ahmednagar through its Secretary
Vinod s/o Arvindrao Gaikwad, Age 46 years,
Occ. Agriculture, r/o. Flat No. C-13 Yogeshwari
Apartment, Ulkanagari Apartment, Aurangabad,
District Aurangabad ... Petitioner
VERSUS
1. The Union of India,
Through its Secretary,
Department of Social Justice and
Empowerment Ministry of Social Justice
and Empowerment, New Delhi.
2. The State of Maharashtra,
Through its Secretary, Social Justice
and Special Assistant Department,
Mantralaya, Mumbai-32
3. The Commissioner,
Social Welfare, Maharashtra State,
Central Building, Pune.
4. The Regional Deputy Commissioner,
Mumbai Pune, Nashik, Aurangabad,
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Amravati, Nagpur, Latur
Maharashstra State. ... Respondents
...
Advocate for the Petitioner : Mr. Chandrakant A. Jadhav.
...
AND
WRIT PETITION NO.485 OF 2023
1. G. H. Raisoni Institute of Business
Management, Jalgaon,
Tq. and Dist. Jalgaon
2. G. H. Raisoni College of Engineering
and Management, Wagholi, Pune.
3. G. H. Raisoni College of Engineering,
Nagpur Dist. Nagpur all Through
their authorized signatory
Shri. Dnyaneshwar Babulal Patil,
Age 41 years, Occ. Service,
R/o. Gat No. 57/1, Shirsoli road,
Mohadi, Tq. & Dist. Jalgaon ... PETITIONERS
VERSUS
1. Government of India through
its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra through
its Secretary, Department of Social
Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Nashik Region, Nashik.
4. The Regional Deputy Commissioner,
Social Welfare, Pune Region, Pune.
5. The Regional Deputy Commissioner,
Social Welfare, Nagpur Region, Nagpur.
6. The Assistant Commissioner,
Social Welfare, Jalgaon
7. The Assistant Commissioner,
Social Welfare, Pune.
8. The Assistant Commissioner,
Social Welfare, Nagpur ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
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AND
WRIT PETITION NO.3799 OF 2022
Jeevan Rekha Pratishthan, Latur
through its President,
Vijaykumar Raghunathrao Yadav,
Age 53 years, Occ. Social Work,
R/o. Plot No. E-51, near IT Park,
MIDC Latur Tq. & Dist. Latur ... PETITIONER
VERSUS
1. Government of India through
its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra through
its Secretary, Department of Social
Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Latur Region, Latur.
4. The Assistant Commissioner,
Social Welfare, Latur ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.3801 OF 2022
Shivam Mahila Shikshan Prasarak
Mandal, Parbhani through its Member,
Rajendra Kishorkumar Jaiswal,
Age 52 years, Occ. Business, r/o. 18
Sukhshanti Nagar, Mantha Road, Jalna,
Tq. & Dist. Jalna. ... PETITIONER
VERSUS
1. Government of India through
its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra through
its Secretary, Department of Social
Justice and Special Assistance,
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Mantralaya, Mumbai-21.
3. The Divisional Social Welfare Officer
Aurangabad Division, Aurangabad
4. The District Social Welfare Officer,
Jalna ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.3802 OF 2022
Rajkunwar Bahuuddeshiya Sevabhavi
Sanstha, Jalna DG-1, Parvati Apartment,
Ground Floor, MSEB Road, Mastagad,
Jalna Taluka and District Jalna
through its President
Dr. Bhagwansingh s/o Shivpalsingh Dobhal,
Age 50 years, occ. Service, r/o. As asbove. ... PETITIONER
VERSUS
1. Government of India through
its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra through
its Secretary, Department of Social
Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Jalna ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.4400 OF 2022
1. Vishwa Bahuudeshiya Sevabhavi Sanstha,
Kumbephal, District Aurangabad
through its Secretary
Rajendra Kaduba Khandelwal,
Age 42 years, Occ. Business,
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R/o. Plot No. 13, Grushneshwar Colony,
Near Mayur Park, Harshool Aurangabad.
2. Chatrapati Rajeshri Shahu Pratisthan,
Vasmat, District Hingoli
through its President
Shankarrao Dagaduji Kadam,
Age 52 years, Occ. Agriculture,
R/o. Balaji Nagar Vasmat, Dist. Hingoli.
3. Shri Sidheshwar Gramin Vikas Prathisthan,
Erendeshwar, Taluka Purna, District Parbhani
through its President Kailash Madhukarrao Kale,
Age 39 years, Occ. Business,
R/o. Erendeshwar Tq. Purna, Dist. Parbhani.
4. Prerna Bahuudeshiya Sevabhavi Sanstha,
Rajur, Taluka Bhokardan, District Jalna
through its President
Dnyaneshwar Shenphadrao Pungale,
Age 43 years, Occ. Agriculture,
R/o. Rajur Tq. Bhokardan, Dist. Jalna.
5. Anandsagar Pratisthan, Aurangabad
Plot No.140, S.T.Colony, CIDCO, Aurangabad
through its President,
Keshav Kaniram Rathod,
Age 52 years, Occ. Service,
R/o. Karmad, Tq. & Dist. Aurangabad.
6. Renukadevi Shikshan Sanstha,
Pimpalgaon (Renukai), Taluka Bhokardan,
District Jalna through its
Treasurer Babanrao Gopalrao Gade
Age 58 years, Occ. Agril,
R/o. Pimpalgaon (Renukai), Taluka Bhokardan,
District Jalna
7. Bahujan Shikshan Prasarak Mandal,
Aurangabad through its Secretary
Deepak Sadashiv Khandare,
Age 38 years, Occ. Service,
R/o. Saiicha Nivas, Lokmanya Nagar,
Parbhani.
8. Yeshwantrao Chavan Rural Development Mission,
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Goregaon, Taluka Sengaon, District Hingoli
through its Secretary,
Prashant Sahebrao Patil,
Age 48 years, Occ. Agriculture,
R/o. Shivaji Nagar, Hingoli.
9. Sahyadri Bahuudeshiya Samajseva Sanstha,
Latur Padmalakshya Building,
Near Ushakiran Theatre, Barshi Road, Latur
through its Office Superintendent of College,
Satish Bhagwanrao Kamble,
Age 34 years, Occ. Service,
R/o. Padmalakshya Building,
Near Ushakiran Theatre, Barshi Road, Latur.
10. Dnyaneshwari Shikshan Prasarak Mandal,
Shahunagar, Beed, through its President,
Prerna Bhimrao Pokale,
Age 37 years, Occ. Housewive,
r/o. Shahunagar, Beed.
11. Deepstambha Multipurpose Foundation,
ITI Colony, In front of Hanuman Temple,
Buldhana through its President
Nandkishor Madhukar Kasikar,
Age 42 years, occ. Service,
R/o. ITI Colony, In front of Hanuman Temple,
Buldhana
12. Sagmal Education and Multipurpose Society
Dudha, Taluka and District Buldhana,
through its President
Prof. Dr. Ganesh Tukaram Kad,
Age 35 years, Occ. Service,
R/o. Dudha, Taluka and District Buldhana.
13. Krantiguru Shiv Foundation, Karvand,
Taluka Chikhali, District Buldhana
through its President
Harinarayan Vinayak Gaikwad
Age 47 years, Occ. Service,
R/o. Wavare Layout, Buldhana,
Dist. Buldhana.
14. Barrister Ramrao Deshmukh Shikshan Sanstha,
Niwana, Taluka Sangrampur, District Buldhana
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through its President
Rajeshwar Vikramrao Deshmukh,
Age 49 years, occ. Agriculture,
R/o. Niwana, Taluka Sangrampur, District Buldhana.
15. Kamal Vidya Prasarak Mandal,
Shendurjana Ghat, District Amravati,
through its President
Sikandar Bhagwan Manaware,
Age 48 years, Occ. Service,
r/o. Shendurjana Ghat, District Amravati.
16. Nilkantheshwar Shikshan Prasarak Sanstha,
Nimkarda, Taluka Balapur, District Akola,
Through its Secretary
Narayanrao Haribhau Gavhankar,
Age 65 years, Occ. Agriculture,
R/o. Nimkarda, Taluka Balapur, District Akola.
17. Late Abasaheb Khedkar Shikshan Sanstha,
Akola, 'Chiranjiv', Beside Parvati Sadan,
Rautwadi, Akola, through its President
Jeevan Manikrao Deshmukh,
Age 56 years, Occ. Agril. r/o. Mundgaon,
Tq. Akot, Dist. Akola.
18. Anand Bahuudeshiya Sanstha, Akola,
Taluka and District Akola,
Through its President,
Jeevan Manikrao Deshmukh,
Age 56 years, Occ. Agril.
R/o. Mundgaon, Tq. Akot, Dist. Akola.
19. Progressive Education and Multipurpose
Society, Rautwadi, Akola, through its
President Jeevan Manikrao Deshmukh,
Age 56 years, Occ. Agril.
R/o. Mundgaon, Tq. Akot, Dist. Akola.
20. Shobha Foundation, Akola, through its
President Mayur Manikrao Deshmukh,
Age 45 years, Occ. Agril.
R/o. Rautwadi Akola.
21. Adhar Education & Welfare Society,
Deepstambha Mahavidyalaya,
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Shegaon, Taluka Shegaon,
District Buldhana Through its Treasurer
Jayaji Tukaram Patil, Age 42 years,
Occ. Agriculture, r/o. Kenwad Dist.
Washim.
22. Vatsalabai Dandge Shikshan, Krushi,
Krida, Gramin, Vikas Va Babuudeshiya
Sanstha, Jamthi, Taluka and District
Buldhana through its Secretary,
Umesh Gyandeo Dandge,
Age Major, Occ. Agriculture,
R/o. Jamthi, Tq. & Dist. Buldhana.
23. Rahbar Education & Social Welfare
Association Bahidapura, Akola
Through its Secretary
Shakil Ahamad Khan, age 51 years,
Occ. Service, R/o. Rahbar Campus,
Mohata Mill road, Akola.
24. Harivansrai Bachhan Bahuudesiya Sevabhavi
Sanstha, Paradh (Bk.).
Taluka Bhokardan, District Jalna.
Through its Secretary,
Vikrant Rajendra Srivastav, age 48 years,
Occ. Agriculture, R/o. Paradh (Bk.).
Taluka Bhokardan, District Jalna.
25. Gramin Shikshan Prasarak Mandal,
Ahmadabad, Taluka Kannad,
District Aurangabad Through its President,
Santosh Tulsiram Salve, Age 41 years,
Occ. Agriculture, r/o. Ahmadabad, Taluka Kannad,
District Aurangabad.
26. Jaibhagwati Shikshan Prasarak Mandal,
Aurangabad Through its President
Rahul Tulsiram Salve, Age 36 years,
Occ. Agriculture, r/o. Plot No. 1, Safalya Nagar,
near Gajanan Maharaj Temple Harshool,
Aruangabad.
... PETITIONERS
VERSUS
1. Government of India
through its Ministry of Social
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Justice Empowerment, Department
of Social Justice and Empowerment
2. The State of Maharashtra
through its Secretary, Department
of Social Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad.
4. The Regional Deputy Commissioner,
Social Welfare, Amravati Region, Amravati.
5. The Assistant Commissioner,
Social Welfare, Aurangabad
6. The Assistant Commissioner,
Social Welfare, Jalna.
7. The Assistant Commissioner,
Social Welfare, Parbhani
8. The Assistant Commissioner,
Social Welfare, Hingoli
9. The Assistant Commissioner,
Social Welfare, Amravati
10. The Assistant Commissioner,
Social Welfare, Akola
11. The Assistant Commissioner,
Social Welfare, Buldhana ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.4839 OF 2022
Social Security Mission,
Swaraj Nagar, Beed Bye Pass,
Aurangabad through its Member
Shesharao Pandurang Patil,
Age 55 yeasr, Occ. Service,
R/o. House No. 14, Mukundnagar,
Near Beed bypass, Aurangabad,
Tq. & Dist. Aurangabad ... PETITIONER
VERSUS
1. Government of India through
its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
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2. The State of Maharashtra through
its Secretary, Department of Social
Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Aurangabad. ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.5084 OF 2022
Bramha Chaitanya Shikshan Prasarak
Bahuuddeshiya Sanstha, J Sector, N-2,
CIDCO, Mukundwadi, Aurangabad
through its Member,
Santosh Shivajirao Lomte, Age 58 years,
Occ. Service, r/o. Flat No 6, Gadiya Garden
Basayye Nagar, Old Bayjipura, Aurangabad,
Tq. & Dist. Aurangabad ... PETITIONER
VERSUS
1. Government of India
through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra through
its Secretary, Department of Social
Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Aurangabad ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.5094 OF 2022
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Sambhaji Raje Management Science College,
Jijamata Chouk, Shirur (Kasar), Tq. Shirur
(Kasar), Dist. Beed through its
Managing Director
Ravindra Govindrao Tote, Age 48 years, Occ.
Service, R/o. Kranti Nagar, Patoda, tq.
Patoda, Dist. Beed. ... PETITIONER
VERSUS
1. Government of India
through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra through
its Secretary, Department of Social
Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Beed ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.5095 OF 2022
Shri Mohtadevi Shikshan Sanstha
CIDCO, N-4, C-6 (A), Aurangabad
through its Secretary,
Smt. Archana Prabhakar Mukhekar,
Age 46 years, Occ. Service,
R/o. Flat No. S-3, Palparadise ,
CIDCO, N-2, Aurangabad Tq. &
Dist. Aurangabad ... PETITIONER
VERSUS
1. Government of India
through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra through
its Secretary, Department of Social
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Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Aurangabad ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.5406 OF 2023
Shivshankar Shikshan Prasarak Mandal
Daithane Gunjal, Taluka Parner,
Dist. Ahmednagar through its President
Sakharam Bajirao Gunjal , Age, 41 years,
Occ. Agriculture, r/o. Daithane Gunjal, Taluka Parner,
Dist. Ahmednagar. ... PETITIONER
VERSUS
1. Government of India
through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra through
its Secretary, Department of Social
Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Pune Region, Pune
4. The Assistant Commissioner,
Social Welfare, Ahmednagar . ... RESPONDENTS
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.6258 OF 2023
Shri Siddheshwar Gramin Vikas
Pratishthan Erandeshwar, Ta. Purna,
Dist. Parbhani through its Secretary
Kunal Kamlakar Gaikwad, age 32 years,
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Occ. Agril. R/o. Erandeshwar, Ta. Purna,
Dist. Parbhani ... Petitioner
VERSUS
1. Government of India
Through its Ministry of Social Justice
and Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra,
Through its Secretary, Department,
of Social Justice and Special
Assistance, Mantralaya, Mumbai-21
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Parbhani ... Respondents
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.6259 OF 2022
Jeejai Pratishthan Sevali, Ta. &
Dist. Jalna through its President
Smt. Jeejabai Ukaji Jadhav,
Age 63 years, Occ. Household,
R/o. Shevaji Tq. & Dist. Jalna. ... Petitioner
VERSUS
1. Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra,
Through its Secretary, Department,
of Social Justice and Special
Assistance, Mantralaya, Mumbai-21
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Jalna ... Respondents
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
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AND
WRIT PETITION NO.7317 OF 2023
1. Rajureshwar Shikshan Prasarak Mandal
Takali (Bhokardan), Ta. Bhokardan,
Dist. Jalna through its President
Ramesh Trimbakrao Gavande,
Age 46 years, occ. Service,
R/o. Takali (Bhokardan), Ta. Bhokardan,
Dist. Jalna
2. Om Shanti Krida va Sanskrutik Mandal
Takali (Bhokardan), Ta. Bhokardan,
Dist. Jalna through its President
Ramesh Trimbakrao Gavande
... Petitioners
VERSUS
1. Government of India
Through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra,
Through its Secretary, Department,
of Social Justice and Special
Assistance, Mantralaya, Mumbai-21
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Jalna ... Respondents
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.8415 OF 2023
1. Shri Siddheshwar Vyayam Prasarak
Mandal, Erandeshwar, Ta. Purna,
Dist. Parbhani through its Secretary
Kailas Madhukarrao Kale.
2. Navjeevan Charitable Trust, Balsa,
Ta. Purna, Dist. Parbhani
through its President
Digambar Sakharam Dornalpalle
3. Disha Gramin Vikas Pratishthan, Hingoli
through its President
Adv Ulhas Dattatraya Patil
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4. Rajarshi Shahu Maharaj Bahuuddeshiya
Sanstha, Buldhana
through its President
Arjun Bhikaji Borse
5. Pride Institute, Jaisingpur, Dist. Kolhapur.
through its President
Babarao Vanpal Arasgonda
6. Desai Social Foundation, Sangli
through its President
Manoj Vishwasrao Desai ... Petitioners
VERSUS
1. Government of India
through its Ministry of Social
Justice Empowerment, Department
of Social Justice and Empowerment
2. The State of Maharashtra
through its Secretary, Department
of Social Justice and Special Assistance,
Mantralaya, Mumbai-21.
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad.
4. The Regional Deputy Commissioner,
Social Welfare, Pune Region, Pune
5. The Assistant Commissioner,
Social Welfare, Parbhani
6. The Assistant Commissioner,
Social Welfare, Hingoli.
7. The Assistant Commissioner,
Social Welfare, Kolhapur
8. The Assistant Commissioner,
Social Welfare, Sangali ... Respondents
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.8426 OF 2023
Marhum Basaheb Bahuuddeshiya Sevabhavi
Sanstha, Latur New Bhagya Nagar, 5 No.Chouk,
Ring Road, Latur, Ta. and Dist. Latur
through its Secretary
Mohammad Rafique Hasansaheb Jawalge ... Petitioner
VERSUS
1. Government of India
through its Ministry of Social Justice
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Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra,
through its Secretary, Department,
of Social Justice and Special
Assistance, Mantralaya, Mumbai-21
3. The Regional Deputy Commissioner,
Social Welfare, Latur
4. The Assistant Commissioner,
Social Welfare, Latur ... Respondents
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.8445 OF 2023
1. Bhavani Sevabhavi Sanstha, Parbhani
Gulzar Colony, Dhar Road, Parbhani
through its Secretary
Mohsin Khan Nasarulla Khan Pathan
2. Shital Pratishthan,
India Park, Latur
through Principal of its School
Usufkhan Shabbirkhan Pathan
3. Samajsevi Sevabhavi Sanstha, Parbhani
Near Pardheshwar Temple, Parbhani
through its President
Shaikh Abdul Rub Shaikh Abdul Rahman ... Petitioners
VERSUS
1. Government of India
through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra,
through its Secretary, Department,
of Social Justice and Special
Assistance, Mantralaya, Mumbai-21
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region,
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Parbhani
5. The Assistant Commissioner
Social Welfare, Beed ... Respondents
...
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Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.8500 OF 2023
Gramin Yuvak Pratishthan,
Jirevadi, Ta. Parli (V), Dist. Beed.
Through its Secretary
Balaji Patloba Munde ... Petitioner
VERSUS
1. Government of India
through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra,
through its Secretary, Department,
of Social Justice and Special
Assistance, Mantralaya, Mumbai-21
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Parbhani ... Respondents
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO.12737 OF 2023
K.B.S. Foundation, Morgaon,
Ta. and Dist. Aurangabad
through its President
Dr. Kishor Sudamrao Kagde ... Petitioner
VERSUS
1. Government of India
through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra,
through its Secretary, Department,
of Social Justice and Special
Assistance, Mantralaya, Mumbai-21
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region
Aurangabad
4. The Assistant Commissioner,
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Social Welfare, Aurangabad ... Respondents
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
WRIT PETITION NO. 6253 OF 2022
Ahilyadevi Shikshan Parasarak Mandal,
Khanepuri, Tq. & Dist. Jalna,
Through its President
Nandkumar Santram Malshikhare ... Petitioners
VERSUS
1) 1. Government of India
through its Ministry of Social Justice
Empowerment, Department of Social
Justice and Empowerment
2. The State of Maharashtra,
through its Secretary, Department,
of Social Justice and Special
Assistance, Mantralaya, Mumbai-21
3. The Regional Deputy Commissioner,
Social Welfare, Aurangabad Region
Aurangabad
4. The Assistant Commissioner,
Social Welfare, Jalna ... Respondents
...
Advocate for the Petitioners : Mr. Santosh S. Jadhavar
...
AND
WRIT PETITION NO. 3803 OF 2022
Disha Bahuuddeshiya Sevabhavi Sanstha
through its President
Mrs. Sumanbai w/o Bhagwanrao Borde ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
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Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO. 3804 OF 2022
V.S.S. College,
run by Vindyachal Shikshan Sanstha,
Station Road, Nisarg Garden, Jalna,
through its Member,
Dr. Prasad Shivajirao Madan ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO. 4055 OF 2022
1. AMD College of Arts and Science
run by Shramsafalya Bahuuddeshiya
Sevabhavi Sanstha, through its Secretary,
Mrs. Mangala Namdev Divekar
2. AMD Institute of Nursing
run by Shramsafalya Bahuuddeshiya
Sevabhavi Sanstha, through its Member
Mrs. Mangala Namdev Divekar ... Petitioners
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
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Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.5377 OF 2023
1. Marathwada Mahila Mahavidyalay,
at Latur, Tq. Dist. Latur,
run by Sangharsh Sahkari Va
Gramin Vikas Sanstha Sanstha,
through its Secretary
Ravi Pradip Khumne.
2. Janki Mahavidyalay,
at Ahmadpur, Tq. Ahmadpur, Dist. Latur
run by Sangharsh Sahkari Va
Gramin Vikas Sanstha Sanstha,
through its Secretary
Ravi Pradip Khumne. ... Petitioners
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.5430 OF 2023
Savitribai Phule Mahila Mahavidyala,
run by Shravasti Shikshan Prasarak
Va Bahuudeshiya Sevabhavi Sanstha,
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through its President,
Balu Prabhakar Dandge ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.5444 OF 2023
Guru Gangabharti Mahila Mahavidyalay,
run by Shree Gurugangabharti
Bahuudeshiya Sevabhavi Sanstha,
through its Secretary, Vishal R Rajput ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.5445 OF 2023
Suman Madhav Mahila Mahavidyalay,
run by Sahyadri Bahuudeshiya Sevabhavi
Sanstha, through its Deputy-President,
Sachin Madhavrao Gire ... Petitioner
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VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.5467 OF 2023
S.A. College,
run by Shree Ramanand Krida Va
Vayam Bahuudeshiya Sevabhavi Sanstha,
through its Deputy - President,
Yadneshwar Baburao Hiwrekar ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.5737 OF 2023
Shravani Hi-Tech Educational Campus,
run by Matoshree Sevabhavi Mandal
through its Secretary,
Hanuman Keshavrao Kadam ... Petitioner
VERSUS
1) The Government of India
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through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.6409 OF 2023
1. Viraj Varishtha Mahavidyalay,
affiliated to SNDT University
run by Rajureshwar Bahuddeshiya
Sevabhavi Sanstha, through its Chairman
Gajanan Pandit Gawali
2. Viraj Varishtha Mahavidyalay,
affiliated to KKSU University
run by Rajureshwar Bahuddeshiya
Sevabhavi Sanstha, through its Chairman
Gajanan Pandit Gawali ... Petitioners
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.6477 OF 2023
1. Disha Samajkarya Mahavidyalay
run by Disha Bahuuddeshiya Sevabhavi
Sanstha, through its President,
Mrs. Sumanbai w/o Bhagwanrao Borde,
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2. Saraswati Senior College,
Malkapur, Tq: Malkapur, Dist: Buldhana
affiliated to KKSU University, Ramtek
run by Anand Bahuddeshiya Sanstha,
through its Vice-President,
Smt. Sonali Shridharrao Deshmukh.
3. Mahatma Jyotiba Phule Senior College,
Khamgaon, Tq: Khamgaon, Dist: Buldhana,
affiliated to KKSU University, Ramtek
run by Anand Bahuddeshiya Sanstha,
through its Vice-President,
Smt. Sonali Shridharrao Deshmukh.
4. Matoshree Mahavidyalay, Manasgaon
Tq: Shegaon, Dist: Buldhana,
affiliated to KKSU University, Ramtek
run by Matushree Shikshan Seva Mandal,
through its President,
Sagar Prakashrao Deshmukh.
5. Shree Gajanan Maharaj Mahavidyalay
Hiverkheda, Tq. Telhara, Dist: Akola,
affiliated to KKSU University, Ramtek
run by Swargiya Abasaheb Khedkar Shikshan
Sanstha, through its Vice-President,
Smt. Sonali Shridharrao Deshmukh.
6. Pashudhan Vyawasthapan Va Dudghoutpadan
Padvika Vidyalay, at Kale, Tq: Panhala,
Dist: Kolhapur, affiliated to Maharashtra
Animal and Fisheries Science University,
Nagpur run by Gurukul Shikshan Sanstha,
through its President,
Suhas Hanumant Sorete.
7. Pashudhan Vyawasthapan Va Dudghoutpadan
Padvika Vidyalay, at Aslaj, Tq: Gaganbavda,
Dist: Kolhapur, affiliated to Maharashtra Animal
and Fisheries Science University, Nagpur run by
ShreeKrishna Shikshan Prasarak Mandal,
through its Authorized Person,
Niranjan Dilip Gaikwad.
8. Pashudhan Vyawasthapan Va Dudghoutpadan
Padvika Vidyalay, at Budhgaon, Tq: Miraj,
Dist: Sangli, affiliated to Maharashtra Animal
and Fisheries Science University, Nagpur
run by Sant Dyaneshwar Shikshan Sanstha,
through its Authorized Person, Kishor Manohar Man.
9. Gurukul College of Bachelor of Computer
Application, at Kale, Tq: Panhala,
Dist: Kolhapur, affiliated to SNDT
University, run by Gurukul Shikshan
Sanstha, through its President,
Suhas Hanumant Sorete.
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10. Bharatna Atal Bihari Vajpai Mahavidyalay,
at Village Malkapur, Tq:Dist: Akola,
affiliated to KKSU University, run by Maharshi
Walmiki Bahuudeshiya Sanstha,
through its authorised Person,
Mr. Shubham Ganesh Sitre.
11. Pashudhan Vyawasthapan Va Dudghoutpadan
Padvika Vidyalay, at Village Malkapur,
Tq.Dist: Akola, affiliated to Maharashtra Animal
and Fisheries Science University, Nagpur run by
Maharshi Walmiki Bahuudeshiya Sanstha,
through its Authorised Person,
Mr. Shubham Ganesh Sitre.
12. Pashudhan Vyawasthapan Va Dudghoutpadan
Padvika Vidyalay, at Kadegaon, Tq Kadegaon,
Dist: Sangli, affiliated to Maharashtra Animal
and Fisheries Science University, Nagpur run by
Yoshodeep Samajik Vikas Sanstha,
through its Authorized Person,
Babaso Uttam Bhosale.
13. Pashudhan Vyawasthapan Va Dadghoutpadan
Padvika Vidyalay, at Kopergaon. Tq Kopergaon,
Dist: Ahmadnagar, affiliated to Maharashtra Animal
and Fisheries: Science University, Nagpur run by
Sai Pratisthan, through its Secretary,
Babaso Uttam Bhosale.
14. Pashudhan Vyawasthapan Va Dudghoutpadan
Padvika Vidyalay, at Ausa, Tq Ausa, Dist: Latur,
affiliated to Maharashtra Animal and Fisheries
Science University, Nagpur run by
Dharti Janseva Pratisthan, through its Authorized Person,
Babaso Uttam Bhosale.
15. Pashudhan Vyawasthapan Va Dudghoutpadan
Padvika Vidyalay, At Talegaon, Tq Chalisgaon,
Dist: Jalgaon, affiliated to Maharashtra Animal
and Fisheries Science University, Nagpur Run by
Shree Angarsiddha Shikshan Prasarak Mandal,
through its Authorized Person,
Babaso Uttam Bhosale.,
16. Pashudhan Vyawasthapan Va Dudghoutpadan
Padvika Vidyalay, At Shikrapur, Tq Shirur,
Dist: Pune, Affiliated to Maharashtra Animal
and Fisheries Science University, Nagpur Run by
Sai Janvikas Pratisthan, Aurangabad,
Through its Authorized Person, Babaso Uttam Bhosale.
17. Pashudhan Vyawasthapan Va Dudghoutpadan
Padvika Vidyalay, At Ambajogai, Tq Ambajogai,
Dist: Beed, Affiliated to Maharashtra Animal
and Fisheries Science University, Nagpur Run by
Vivekvardhini Sevabhavi Sanstha,
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Through its Authorized Person,
Babaso Uttam Bhosale. ... Petitioners
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.6478 OF 2023
Shanta Baburao Pawar Varishtha
Mahavidyalay, run by Saibaba Shikshan
Prasarak Mandal through its Principal,
Mukesh Baburao Pawar. ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.6479 OF 2023
Sant Gadgebaba Varishtha Mahavidyalay
Prashskiya Seva Dhorkin, Run by Renuka
Educational Society, through its President,
Panjabrao Khushalrao Sapkal. ... Petitioner
VERSUS
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1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.7205 OF 2023
Rajiv Gandhi College of Computer Science,
Affiliated to Dr. Babasaheb Ambedkar
Marathwada University, run by
Late Harilal Naik Gramin Vikas Sanstha,
through its Member, Vinod Ganpat Pawar. ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.7877 OF 2023
1. Parshuram Patil Jadhav College of
Hospitality Studies and Administrative
Services, At Sagroli, Tq Biloli, Dist: Nanded,
Run by Shrimati Vachalabai Mamulkar
Bahuudeshiya Gramin Vikas Sanstha, Through
its President, Vilas Shesherao Mamulkar.
2. Gondwana Krushi Tantra Vidyalay,
Alapalli, Tq: Aheri, Dist: Gadhchiroli
Affiliated to Dr. Panjabrao Krushi Vidyapeeth,
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Akola Run by Krushi Gramin Vikas Bahuuddeshiya
Sanstha, Through its Secretary,
Vilas Shesherao Mamulkar.
3. Adarsh Krushi Tantra Vidyalay,
Dhabetekdi (Adarsh), Tq: Arjuni/Moor,
Dist: Gondia, Affiliated to Dr. Panjabrao Krushi
Vidyapeeth, Akola Run by Krushi Gramin
Vikas Bahuuddeshiya Sanstha,
Through its Secretary, Vilas Shesherao Mamulkar.
4. Adarsh Prashskiya Seva Mahavidyalay
Dhabetekdi (Adarsh), Tq: Arjuni/Moor,
Dist: Gondia, Affiliated to KKSU, Ramtek Run by
Krushi Gramin Vikas Bahuuddeshiya Sanstha,
Through its Secretary, Vilas Shesherao Mamulkar.
5. Gondwana Prashskiya Seva Mahavidyalay,
Alapalli, Tq: Aheri, Dist: Gadhchiroli,
Affiliated to KKSU University, Ramtek Run by
Krushi Gramin Vikas Bahuuddeshiya Sanstha,
Through its Secretary, Vilas Shesherao Mamulkar.
6. Devidas Kathane (Patil) Krushi Tantra Vidyalay,
Murmadi-Tupkar, Tq: Lakhni, Dist: Bhandara,
Affiliated to Dr. Panjabrao Krushi Vidyapeeth,
Akola Run by Bal Gangadhar Tilak Bahuuddeshiya
Shikshan Sanstha, Through its Secretary
Vilas Shesherao Mamulka.
7. Swargiya Vachalabai Mamulkar Prashskiya
Seva Mahavidyalay, At Murmadi-Tupkar,
Tq: Lakhni, Dist: Bhandara, Affiliated to KKSU,
Ramtek Run by Bal Gangadhar Tilak Bahuuddeshiya
Shikshan Sanstha, Through its Secretary,
Vilas Shesherao Mamulkar.
8. Vithu Mauli Prashaskiya Seva Mahavidyalay,
At Manoli, Tq: Ghatanji, Dist: Yavatmal,
Affiliated to KKSU, Ramtek Run by
Bal Gangadhar Tilak Bahuuddeshiya Shikshan Sanstha,
Through its Secretary, Vilas Shesherao Mamulkar.
9. Gajanan Maharaj Wanijya Mahavidyalay,
At Umred, Tq: Umred, Dist: Nagpur,
Affiliated to KKSU, Ramtek Run by
Bal Gangadhar Tilak Bahuuddeshiya Shikshan
Sanstha, Through its Secretary,
Vilas Shesherao Mamulkar.
10. Shri Sant Gajanan Maharaj Krushi Tantra
Vidyalay, At Kandri-Jaam. Tq: Mohadi,
Dist: Bhandara, Affiliated to Dr. Panjabrao
Deshmukh Krushi Vidyapeeth, Akola, Run by
Shrimati Vachalabai Mamulkar Bahuudeshiya
Gramin Vikas Sanstha, Through its President,
Vilas Shesherao Mamulkar.
11. Sant Gajanan Maharaj Prashskiya Seva
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Mahavidyalay, At Kandri-Jaam, Tq: Mohadi,
Dist: Bhandara, Affiliated to KKSU University,
Run by Shrimati Vachalabai Mamulkar
Bahuudeshiya Gramin Vikas Sanstha,
Through its President, Vilas Shesherao Mamulkar.
12. Matoshree Prashskiya Seva Mahavidyalay,
At Umred, Tq: Umred, Dist: Bhandara,
Affiliated to KKSU University, Run by
Shrimati Vachalabai Mamulkar Bahuudeshiya
Gramin Vikas Sanstha, Through its President,
Vilas Shesherao Mamulkar.
13. Yash Prashskiya Mahavidyalay, At Jafrabad,
Tq: Jafrabad, Dist: Jalna, Affiliated to KKSU,
Ramtek, Run by Jai Hanuman Bahuuddeshiya
Sevabhavi Sanstha through its President
Hanuman Suryabhan Joshi. ... Petitioners
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.10525 OF 2022
Kohinoor Varishta Mahavidyala
run by Shravasti Shikshan Prasarak
Va Bahuudeshiya Sevabhavi Sanstha through
its President Balu Prabhakar Dandge. ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
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Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.10526 OF 2022
1. Janki College
run by Sangharsh Sahkari Va
Gramin Vikas Sanstha Santha, through
its Secretary Ravi Pradip Khumne.
2. Samarth College,
Run by Sangharsh Sahkari Va
Gramin Vikas Sanstha Sanstha,
through its Secretary,
Ravi Pradip Khumne.
3. Devki College,
Run by Sangharsh Sahkari Va
Gramin Vikas Sanstha Sanstha,
through its Secretary,
Ravi Pradip Khumne. ... Petitioners
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.10527 OF 2022
Fine Arts College,
run by Shree Ramanand Krida Va
Vayam Bahuudeshiya Sevabhavi Sanstha,
through its Depty-President,
Yadneshwar Baburao Hiwrekar . ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
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Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.10632 OF 2023
1. Shiv College of Management Science,
At Beed, Tq:Dist: Beed, Affiliated to
KKSU University, Ramtek Run by Saraswati
Bahuuddeshiya Sevabhavi Sanstha,
Through its President, Jayant Pralhad Karpe.
2. Kavya Mahila Mahavidyalay, Ambajogai,
Tq: Ambajogai, Dist: Beed Affiliated to
SNDT University, Run by Saraswati Bahuuddeshiya
Sevabhavi Sanstha, Through its President,
Jayant Pralhad Karpe.
3. Kavya Mahila Mahavidyalay, Ambajogai,
Tq: Ambajogai, Dist: Beed, Affiliated to
KKSU University, Ramtek Run by Saraswati
Bahuuddeshiya Sevabhavi Sanstha,
Through its President, Jayant Pralhad Karpe. ... Petitioners
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.10838 OF 2022
Jijau Arts, Commerce and Science College,
Tembhurni, run by Jijamata Mahila Vikas
Va Shikshan Sanstha Jafrabad, through its
74/86
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President Surekha Sanjay Lahane. ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
AND
WRIT PETITION NO.12672 OF 2022
Indira Gandhi ANM Nursing School
run by Kazi Education and Social Welfare
through its secretary
Md. Kalimoddin Md. Moinoddin ... Petitioner
VERSUS
1) The Government of India
through its secretary,
Ministry of Social Justice and
Empowerment, Department of
Social Justice and Empowerment.
New-Delhi.
2) The State of Maharashtra
through its Secretary,
Social Justice and Special Justice
Mantralaya, Mumbai ... Respondents
...
Advocate for the Petitioner : Mr. Shambhuraje V. Deshmukh.
...
Advocate for Respondent-Union of India in respective matters : Mr. A.S.
Khandeparkar, Senior Advocate, a/w learned advocates Mr. Farhan Shaikh, Mr.
Pratik A. Sharma, Mr. Saurabh Mitlan i/b Mr. Ajay G. Talhar, A.S.G., Mr. R.B. Bagul
Mr. S.W. Mundhe, Mr. R.R. Bangar, Mr. R.B. Bhosale, Ms. Nikita Gore,
A.G.P. for the Respondents/State in respective matters : Mr. S.G. Sangale and Mr.
S.B. Yawalkar.
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CORAM : MANGESH S. PATIL &
SHAILESH P. BRAHME, JJ.
RESERVED ON : 13.10.2023
PRONOUNCED ON : 05.12.2023
JUDGMENT :(PER : MANGESH S. PATIL, J.) Heard. Rule in all the petitions. It is made returnable forthwith. At the joint request of the parties all these matters raising similar issues are being disposed of by this common judgment. Writ Petition No. 3797/2023 and Writ Petition No. 5088/2023 are taken as lead petitions with the consent of all the petitioners and the respondents from the rest of the petitions.
2. By invoking the powers of this Court under Article 226 of the Constitution of India, the association of managements of unaided engineering colleges and individual managements are putting up a challenge to clause nos. 11.1 and 11.2 of the guidelines issued by the respondent no. 1- Ministry of Social Justice and Empowerment, Government of India, laying down guidelines in respect of the Post Matric Scholarships to the Students Belonging to Scheduled Castes for Studies in India (2020-21 to 2025-26) issued in the month of March 2021 (hereinafter 'Guidelines'). In some of these petitions there is a challenge to even the subsequent government resolution issued by the Social Justice and Special Assistance Department of the Government of Maharashtra (respondent no. 2 in WP no. 3797/2022) dated 17.03.2022 adopting the Guidelines.
3. Before adverting to the rival submissions it would be apt to understand the scenario leading to the dispute :
With the avowed object of ameliorating the conditions of the Scheduled Caste students who are unable to pursue higher education for 76/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 ::: WP 3797 22 +.odt want of means, a scheme has been in place at least since 1959-60. It is in the nature of financial assistance for taking higher education in specified fields. The private institutions operating in the field like the petitioners are mandated to admit the students belonging to Scheduled Castes, without charging any fees and are being reimbursed the tuition fees, hostel fees etc. by the Union and the State Governments. Till the Guidelines were issued in March 2021, the institutions were being reimbursed by directly crediting money in their accounts. The impugned clauses 11.1 and 11.2 which seek to change this mechanism are the bone in the flesh. These clauses mandate that any disbursement of the entire scholarship amount including the tuition fees, academic allowance and any other admissible allowance to be paid directly into the account of the students only, through Direct Beneficiary Transfer (DBT), preferably through an Aadhaar Based Payment System (ABPS) (Aadhaar Payment Bridge) from the year 2021-22. Even the State Governments have been mandated to release the payments through Public Financial Management System (PFMS) so that the accounts of the students need not be required to be validated again. The State Governments are also directed to release their share of 40% directly into the bank account of the students. The clauses 11.1 and 11.2 read as under :
"11.1 The entire scholarship amount-both from the State and Central Government-including the tuition fees, academic allowance and any other admissible allowance will be paid directly into the account of the students ONLY through DBT preferably through an Aadhar Based Payment System (Aadhaar Payment Bridge) from 2021-22. The States shall preferably release the payments through PFMS System so that the accounts of the students are not required to be validated again.
11.2 Starting from 2021-22, the Central share in the scheme would also be released on DBT mode directly into the bank accounts of the students, after ensuring that the concerned State Government has released their share."
Though the State Government adopted these Guidelines by a 77/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 ::: WP 3797 22 +.odt resolution dated 17.03.2022, it was expressly laid down therein that the 40% share of the State Government would be released through DBT Portal in the students bank account and the institutes bank account separately, through PFMS directly. It appears that with a little modification another resolution was passed by the State Government on 07.07.2023 but maintaining the practice that was decided to be followed by the government resolution dated 17.03.2022.
The issue involved and the apprehension being entertained by the institutions is to the effect that operation of these clauses 11.1 and 11.2 would cause prejudice to their interest inasmuch as, the institutions would be reimbursed only if the concerned student, as mandated in the Guidelines, transfers their share within a week of receipt of the scholarship money in the account. It is their grievance that the governments do not release the scholarship in a timely manner. There is a possibility of students leaving the institutions in the meantime and they cannot be expected to run after the students who might have already left the institutions. It is in this context that the challenge is being put up to the mechanism provided in clauses 11.1 and 11.2 which mandates scholarship amounts to be credited directly in the students account only including the share to which the petitioner- institutions are entitled to by way of reimbursement.
4. The learned senior advocate Mr. Hon and learned advocates Mr. Santosh S. Jadhavar, learned advocate Mr. Khandare and learned advocate Ms. Talekar would submit that the petitioner-institutions' right to run the educational institutions can be said to have been duly recognized by the Supreme Court in the matters of :
(1) TMA Pai Vs. State of Karnataka; (2002) 8 SCC 481. (2) P. A. Inamdar and others Vs. State of Maharashtra and others; (2005) 6 SCC 537. 78/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 ::: WP 3797 22 +.odt (3) Islamic Academy of Education and another Vs. State of Karnataka and others; (2003) 6 SCC 697.
It is their fundamental right to administer the educational institutions. Even if the scheme is formulated and the guidelines are laid down to address a social cause, simultaneously, the governments' decision particularly as regards the manner of disbursement of the scholarship is certain to deprive and affect their right to seek reimbursement. It arbitrarily and unreasonably affects their right to run the educational institutes smoothly. The learned advocates would submit that on the one hand the Guidelines mandate the institutes not to refuse admission to a student of Scheduled Caste category on the ground of payment of fees but simultaneously they are not keen to protect the interest of the institutions and their right to get the reimbursement of the tuition fees, hostel fees and necessary admissible charges.
5. The learned advocates would point out that as far as the 40% share to be borne by the State Government, there is no grievance inasmuch as even the government resolution dated 17.03.2022, in spite of the Guidelines having been adopted by it, has resolved that the share of the institutions to be credited directly to their account and does not require it to be first credited in the account of the students. They would submit that when the State Government does not find any impediment in reimbursing the institutions directly, the stand of the Union Government requiring its 60% share to be disbursed directly in the students' account, leaving the institutions at their mercy, is clearly arbitrary and unreasonable. The guidelines do not take any precaution to protect the petitioners' interest. There is no answer as to how the petitioners could recover the money if the students complete the education or leave the institution for whatever reason. Even the mechanism provided in clause no. 20 of the Guidelines, to redress the grievances is only student-centric. No mechanism has been provided to redress the grievances of the institutions. They would, 79/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 ::: WP 3797 22 +.odt therefore, submit that the clause nos. 11.1 and 11. 2 of the Guidelines are to the detriment of the petitioners' interest and are arbitrary and unreasonable and may be struck down.
6. The learned senior advocate Mr. Khandeparkar for the Union of India submits at the outset that it is a question of policy as to in what manner the scholarship is to be distributed to the students. The mechanism provided for disbursement of the scholarship amounts is also a matter of policy. It seeks to protect the interest of the students so that the scholarship money is directly credited to their account. The Guidelines expressly mandate the institutions to cause the students to submit application on the day of admission itself and also requires them to have an undertaking from the students that they would transfer the amount in respect of tuition fees and other admissible fees to the institution, within a week of the amounts are credited to their account. Mr. Khandeparkar would submit that the Guidelines are applicable across the country and not State specific. Having some experience regarding fraudulent claims, the clauses seek to seal the loopholes. It is a matter of public money which cannot be allowed to be siphoned off.
7. He would further submit that the petitioners have approached the Court without there being any actual cause. It is only on the basis of hypothesis that apprehension is being entertained by the petitioners that they will not be able to recover their dues from the students once they leave the institutions. Even if it is assumed that there could be such an eventuality, those would be exceptional cases. It is merely because of such hypothesis that the clauses are being now impugned. No cause of action has arisen. If it is a matter of policy which is applicable across the country, there is no reason to castigate it as either being discriminatory or arbitrary and unreasonable. The clauses are not aimed at obstructing the fundamental rights of the petitioner-institutions and are only aimed at providing for a smooth mechanism for disbursement of scholarship and even seeks to 80/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 ::: WP 3797 22 +.odt protect the petitioners interest by providing that the students should submit an undertaking and further providing for the time line for putting up the claims for disbursement of scholarship through the MahaDBT portal.
8. Having heard both the sides and having perused the papers we need not emphasize the fact that the dispute is more in the matter of implementation of the centrally sponsored scheme to be implemented through the State Government, rather than affecting any fundamental right. Per se, the impugned clauses merely seek to provide for a mechanism for disbursement of scholarship.
9. The statements in the affidavit in reply filed by the Under Secretary to the Government of India in Writ Petition No. 3797/2022 elaborately point out the instances as to how the previous practice of transferring the institutions' share to their account directly had several loopholes, which were revealed in the audits undertaken in the State of Uttar Pradesh, Rajasthan, Madhya Pradesh, Jammu and Kashmir, Andhra Pradesh, Bihar and Uttarakhand. It has also been mentioned that several irregularities were noticed where scholarship was reimbursed without scrutiny of the applications of the eligible institutions and eligible students, several institutes and students were even non existent still were able to siphon the money. There were instances of double payments, as well.
10. All these specific averments in the affidavit in reply have gone without any demur. Since it is a matter of public money and when the clauses under challenge have been inserted with the object of sealing the loopholes and avoiding irregularities which had earlier led to siphoning of public money, one wonders as to how the clauses can be assailed on the ground of arbitrariness or unreasonableness. If it is a matter of public money, if the clauses merely seek to prevent such public money being siphoned off and more particularly when it is a guideline which operates across the country, we cannot accept the stand of the petitioners that the clauses are arbitrary and unreasonable.
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11. The affidavit in reply also in detail lays down as to how the Guidelines and particularly the mechanism for disbursement would work, in following manner :
S.N. Activity Ownership
i. States will share all the submitted and final State
verified data to the NSP Portal
ii. State will enroll their Digital Signature State
Certificate
Iii NSP will share the beneficiary file to PFMS NSP
for A/C validation
iv. NSP will get response from PFMS PFMS
v. Date if any rejected by PFMS will go back to NSP
State for correction
vi. NSP will check Red Flag data and if found NSP & Ministry of
any, it would be rejected and send back to Social Justice &
State for necessary correction Empowerment
(MoSJE).
vii. After separating the Red Flag data, NSP will NSP
create payment file with amount calculation
and send to state of DST.
viii. State will digitally sign the payment file and State
send back to NSP
ix Process for finance concurrence MoSJE
x Process for admin approval of Minister of MoSJE
Social Justice & Empowerment after
concurrence
xi. Authorized officer of the Ministry of Social NSP & MoSJE
Justice & Empowerment will Digitally Sign
the Payment file received from State Govt.
on NSP & send it to PFMS for disbursement
as per the laid down procedure.
One cannot ignore the fact that it is a policy matter. The Union has taken over a 60% burden. It cannot be expected to be not careful enough or vigilant in the manner in which the public money is to be disbursed.
12. Obviously, there cannot be any debate as far as the right of the petitioner-institutions to seek reimbursement. If the Union and the State 82/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 ::: WP 3797 22 +.odt Governments require them to admit the Scheduled Caste students without charging any fees, a co-relative obligation would exist on the part of these governments and in favour of the petitioners, to protect the latters' interest. It would be obligatory on the part of the State to reimburse these institutions. However, in the process of securing the public money, if the Guidelines seek to regulate the manner of disbursement, merely because hypothetically there could be instances of students in whose account the scholarship is transferred, failing to abide by the undertakings given by them, which could be rare or exceptional instances, the general policy of providing the modalities for disbursement cannot be questioned on the ground of arbitrariness.
13. If such is the state of affairs, when the Clauses 11.1 and 11.2 which are in the nature of shift in the policy which was prevalent till then, by no stretch of imagination can be said to be arbitrary or unreasonable much less aimed at obstructing the rights of petitioners institutions.
14. One cannot foresee any reason why the institutions like the petitioners would be apprehensive but for the fact that the scholarships are not released in time and which eventually has the potential of creating a problem for the institutions to seek reimbursement, as in the meanwhile, students may pass out or leave the institutions. As has been rightly submitted by Mr. Khandeparkar, if the Guidelines also lay down the time schedule, if that is followed religiously, may not be with a clockwise precision, there would be no occasion for any institution to raise a grievance.
15. Indeed in Writ Petition No. 4675/2022, there is a pleading quoting the instances where some students have left the institution without reimbursing the institute from and out of the scholarship amount. It appears that in respect of three students, the matter was reported to the District Social Welfare Officer, Beed, who, in turn issued notices to the defaulting students on 14.02.2022 (Exhibit 'G' collectively in that petition).
83/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 :::WP 3797 22 +.odt It was expressly brought to the notice of these three students that in spite of the entire amount having been credited to their accounts, they had not transferred the component to which the institute was entitled to and putting them to notice that appropriate legal action would be initiated if they failed to make amends. However, as is observed herein above these would be exceptional instances which cannot be taken as a ground to invoke the powers and the limited jurisdiction available to this Court in the matters of Article 226 of the Constitution of India. Needless to state that institute would have every right to claim reimbursement, since it had extended the benefit to the students because of the policy of the government.
16. This Court seems to have faced with a similar situation in the matter of Sinhgad Technical Education Society Vs. The State of Maharashtra and others in Writ Petition No. 408/2018 with connected matters disposed of by the order dated 04.05.2018 (Principal Seat). Though the facts to some extent were different, in our considered view, the following observations therein would aptly describe and would squarely apply even to the matters in hand:
"2. As per the earlier policy which was followed by the State Government, initially the amount of Scholarship and Fees which was payable on account of admission of reserved category candidates was paid by the State Government to the institution directly. However, it was noticed by the State Government that some bogus students were also enrolled and resultantly the amount which was meant for the beneficiary students was being misappropriated by the institution. As such the Government had changed the policy thereby monitoring for crediting the amount directly into the account of the concerned beneficiary student.
3. However, it is to be noted that though the State Government had prescribed a time schedule to make the payment within the prescribed period, for the variety of reasons the State itself could not adhere to the said timetable, resultantly now even the present academic session is over. We had therefore directed by order dated 16 th April 2018 and observed that in view of this peculiar situation, if the amount is directly credited in the account of the student and if such student for one or other reason does not continue in the institution where he/she has undertaken the course, the management will be helpless to 84/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 ::: WP 3797 22 +.odt recover the fees from the said student. In the order dated 16 th April 2018, we have also taken into consideration that various institutions including some of the petitioner, on account of non-receipts of the Scholarship amount on time, have not been in a position to pay the salaries of the staff.
4. We have therefore observed that since the State Government itself had created such a chaotic situation, the State Government itself should find out solution and come out of this situation. We have observed that only on account of the policy of the State Government that the candidate belonging to reserved category are admitted in the institution, on an assurance that the fess will be reimbursed by the State Government. We had observed that the institutions are put in a difficult situation on account of the policies of the State Government or because of the erroneous implementation there."
Of course, those were the matters wherein, the technical colleges being run by the managements were challenging the decision to put their respective colleges in "no admission category" for the only reason that the institutions were unable to pay the salaries for want of reimbursement of the scholarship money by the State Government. However, the fact remains that the genesis of the dispute lies in the fact that for whatever reason the Governments are unable to follow the time schedule and are unable to release the scholarships in the accounts promptly as is expected by the Guidelines. But then it is a matter of practical difficulty in operation of the scheme and cannot bother us so as to persuade us to invoke the writ jurisdiction for its implementation. We are making these observations having realised the fact that the whole dispute revolves around the fact that the governments fail to follow the Guidelines to the extent of making timely payments. If that happens in the timely manner there would be no occasion for the institutions to even entertain any apprehension.
17. Be that as it may, the impugned clauses which are in the nature of shift in the policy and are promoted by the shortcomings and the irregularities specifically noted and mentioned in the affidavit in reply, the clauses cannot be said to be arbitrary or unreasonable and cannot be said to be affecting the fundamental rights of the petitioner-institutions guaranteed 85/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 ::: WP 3797 22 +.odt under Article 19(1)(g).
18. For the aforementioned reasons, in substance, the petitions fail and are liable to be dismissed.
19. Pursuant to the interim orders passed by this Court, the respondent No.1 Union had deposited demand drafts in this Court. The details of the institutions and the students find place in the affidavit in reply filed in Writ Petition No. 3797/2022. Civil Applications have been pending in some of these petitions seeking permission to withdraw the demand drafts. However, admittedly, those were deposited long back and have expired. Mr. Khandeparkar, on instructions, submitted that the respondent no.1 would renew the demand drafts so that the respective petitioners-institutions can be allowed to withdraw those demand drafts and realize them. The request of Mr. Khandeparkar being innocuous deserves to be accepted.
20. The Writ Petitions are dismissed. However, the respondent no. 1 shall deposit fresh demand drafts within four weeks, in the name and for the amounts as detailed in annexure-I and annexure-II to the affidavit in reply dated 13.12.2022 filed in Writ Petition No. 3797/2022. The petitioners, whose names appear in those annexures shall be entitled to withdraw the demand drafts.
21. All the pending Civil Applications are disposed of.
22. Rule is discharged.
( SHAILESH P. BRAHME, J.) (MANGESH S. PATIL, J.) mkd/- 86/86 ::: Uploaded on - 05/12/2023 ::: Downloaded on - 06/12/2023 14:01:28 :::