(1.) Heard. Rule. Rule returnable forthwith. Heard finally by consent of learned Counsel for the rival parties.
(2.) By the present petition, the petitioner has put to challenge the notification issued by respondent No.3 - Joint Director of Education dated 12.9.2008, Annexure I, by which Principals and office bearers of Non-Government Colleges receiving grants-in-aid were directed to appoint Public Information Officers in order to comply with the Right to Information Act, 2005.
(3.) In support of the writ petition, learned Counsel for the petitioners argued that the petitioners are a Education Society registered under the provisions of the Bombay Public Trusts Act, 1950 and it does not receive any grant-in-aid from the Government nor it is funded by the State Government. Therefore, the case of the petitioners is fully covered by the decision of a Single Judge of this Court in the case of Nagar Yuwak Shikshan Sanstha, Nagpur and another Versus Maharashtra State information Commission, Vidarbha Region, Nagpur and another, 2009 6 MhLJ 85.