Madhya Pradesh High Court
Ganga Jamuna Welfare Society Damoh vs Union Of India on 4 May, 2016
1
Writ Petition No.7276 of 2016
04.05.2016
Shri Anshuman Singh, learned counsel for the
petitioner.
Shri Sandeep K.Shukla, learned counsel for the
respondent No.1.
Shri Brahmdatt Singh, learned Govt. Advocate for the respondents/State.
I.A.No.5482/2016 - application for amendment. This amendment application is allowed, in the interest of justice, as the petition is still pending for admission. Moreover, the further relief claimed in this petition is incidental to the other reliefs claimed in the writ petition already filed.
Amendment be carried out forthwith.
Counsel for the parties, in all fairness, submits that the matter can proceed on the assumption that the amendment is already carried out as the issue raised in this petition and in particular, the amended relief claimed by the petitioner has already been granted in several other cases including in Writ Petition No.5675/2013 decided on 26.03.2013 following the decision of the Supreme Court in the case of Society for Unaided Private Schools of 2 Rajasthan Vs. Union of India and another reported in (2012) 6 SCC 1 as the petitioner is also unaided private minority school.
Accordingly, this petition is allowed on the same terms as in writ petition No.5675/2013. Other reliefs are not pressed by the petitioner.
Petition disposed of accordingly.
(A. M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
AM.