No change in High Court’s order on 20% School fee waiver: SC

City schools were not given any relief by the Supreme Court as far as the 20% waiver of tuition and session fees is concerned.

The apex court heard the special leave petition filed by city schools against the Calcutta High Court order of October 13 that had directed schools to give the waiver and asked parents to pay up the revised fees by November 30. The matter will be heard again in January.

Eleven schools under the Church of North India filed the appeal on Monday and were heard along with other schools by the two-judge bench of Justice Ashol Bhushan and Justice R Subhash Reddy. Some city schools will be heard on Tuesday.

The interim order given on Monday said that there would be no change in the order that was given on October 28. However, apart from the 20% waiver on tuition and session fees, the Supreme Court has stayed a few other clauses of the HC order that talk about allowing parents who are distressed due to the pandemic and need further waivers to apply separately. The high court had also allowed formation of a three member committee to look at such appeals.

“We will have to wait for the final order now,” said Sourav Bhagat, the lawyer for South Point and MP Birla Foundation.

“Let parents follow the order and clear their dues by November 30 as the court has directed. The hearing is on and we will wait for the final order,” said B P Tiwari, who represents the La Martiniere schools.

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