STATE OF MAHARASHTRA Vs. VIKAS SAHEBRAO ROUNDALE

JUDGEMENT

(1.) Special leave granted.

(2.) It would appear that,individuals or societies without complying with the statutory requirements, establish educational or training institutions ill-equipped to impart education and have the students admitted, in some instances despite warnings by the State Govt. and in some instances without knowledge of the concerned State Govt., but with connivance at lower levels.

(3.) In this case the respondents, in all 129, were admitted to D.Ed. course by unrecognised Yashomati Adhyapak Vidhyalaya, Warthi, District Bhandara. When the examinations were to commence from April 18, 1991, the management finding it difficult to have them sit for the examination, obviously encouraged the respondents to tap the doors of the High Court of Bombay at Nagpur Bench who sought direction to permit them to appear in the examination to be held on that day. The Division Bench allowed the Writ' Petition No. 2450 of 1990 by order dated April 8, 1991 and directed the appellant to permit the respondents to sit in the examination for the first year commencing from April 18, 1991 and after their passing the examination, the passed candidates should be accommodated in a recognised institution to prosecute further courses. Assailing the legality thereof this appeal has been filed.