R. B. BOHORA EDUCATIONAL & WELFARE TRUST Vs. VIJAY MUNDAWARE

JUDGEMENT

(1.) The petitioner is a public trust duly registered under the provisions of the Maharashtra Public Trusts Act, 1950. The present petition assails the judgment and order dtd. 28/6/2010 passed by respondent No.9 in Application No.61 of 2010. By the said order, the petitioner Trust was directed to issue a public apology to the students and their parents who were alleged to have suffered on account of refusal of admission by the CBSE Board. The direction required publication of such apology in two widely circulated newspapers in Nashik City.

(2.) The material facts leading to the filing of the present petition may be stated thus. The petitioner Trust was registered under the said Act on 23/4/1998. In the year 1999, the Trust was granted permission to establish a school under the name and style of New Era English School. The school obtained affiliation from the SSC Board in the year 2002. On 3/1/2004, upon requests made by parents, the petitioner secured a No Objection Certificate for the purpose of seeking affiliation of the school with the CBSE Board.

(3.) On 28/2/2009, an inspection of the school premises was conducted by the inspection committee of the CBSE Board. Upon such inspection, the CBSE Board communicated its decision rejecting the application for affiliation. The appeal preferred by the petitioner against the said decision before the CBSE Board also came to be rejected.