- (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) The school in question is a minority school and has applied for approval of Classes 6th and 7th. The same came to be declined vide order dated 12.09.2016 passed by the Education Officer (Primary), Zilla Parishad, Akola in view of the Government Resolution dated 28.08.2015 and 10.03.2016, permission cannot be granted on the ground of natural growth. The proposal was returned back.;