Ravindra V. Ghuge, J
1. Mentioned out of turn.
2. Rule. Rule made returnable forthwith and heard finally with the consent of the Parties.
3. The sole request made in this Writ Petition is for a direction to release the amount of arrears which the Petitioners claim, towards entitlement grants under the provisions of the Right of Children to Free and Compulsory Education Act, 2009.
4. Our attention is invited to the earlier orders passed in the Writ Petitions seeking similar relief. Thus, following the order passed in Writ Petition No.6020 of 2024 (Gurukul English Medium School Vs. The State of Maharashtra and Ors.), dated 2nd May 2024, the following directions are issued :-
(i) Time of eight weeks is granted to the Respondents/State of Maharashtra to scrutinize the case of each Petitioner.
(ii) The eligibility as well as quantum of reimbursement, would be determined by the concerned Respondent.
(iii) The admissible amount of reimbursement to such Petitioner, be released within a period of two weeks thereafter.
(iv) If any Petitioner is not entitled for any amount of reimbursement, a reasoned order to that effect be passed and such Petitioner would be at liberty to seek redressal of his grievance, in accordance with law.
4. This Writ Petition is disposed off in the above terms.
5. Rule is discharged.
