Manish Pitale, J. - (1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel appearing for the parties.
(2.) By this writ petition, the petitioner, a trust, running a hostel for students of backward classes, has challenged order dated 27.01.2017 passed by the Secretary, Social Justice and Special Assistance Department of the respondent/State , whereby the appeal filed by the petitioner has been dismissed and order dated 25.11.2016 passed by the Chief Executive Officer, Zilla Parishad, Amravati, cancelling the recognition of the said hostel, has been confirmed.
(3.) The sanctioned strength of students was 124 in the said hostel of backward class managed by the petitioner trust. On 07.08.2016, an incident occurred in the hostel, where three persons working as cooks in a nearby institution, allegedly attacked a minor student who was resident of the said hostel. The police was informed about the said incident by the Superintendent of the said Hostel on 07.08.2016 itself, although first information report (FIR) was registered on 12.08.2016. Information regarding the said incident was given to the District Social Welfare Officer, Amravati, on 08.08.2016. It is this incident, which has led to action being taken against the petitioner trust which culminated in the order dated 25.11.2016 passed by the Chief Executive Officer, Zilla Parishad, Amravati, cancelling the recognition of the hostel.;