Madras High Court
The Correspondent vs Government Of Tamil Nadu on 30 June, 2022
W.A.Nos.3820, 3825 and 3856 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.06.2022
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR. JUSTICE K.KUMARESH BABU
W.A.Nos.3820, 3825 and 3856 of 2019
and CMP.Nos.24104, 24107, 24110, 24111, 24263 and 24264 of 2019
The Correspondent,
Doveton Girls Higher Secondary School,
Vepery, Chennai 600 007.
...appellant in all the petitions
Vs.
1. Government of Tamil Nadu,
Rep. by its Secretary,
Department of School Education,
Fort St. George, Secretariat,
Chennai 600 009.
2. The Director of School Education,
DPI Campus, College Road,
Chennai 600 006.
3. The Inspector,
Anglo-Indian Schools,
DPI Campus, College Road,
Chennai 600 006.
4. Tamil Nadu Private Schools Fee
Determination Committee by its Chairman,
DPI Complex, College Road,
Chennai 600 006.
...respondents 1 to 4 in all the petitions
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W.A.Nos.3820, 3825 and 3856 of 2019
5. V.Mahisha
Rep. by her father and natural guardian
M.Veerannan
...5th respondent in W.A.No.3820 of 2019
5. F. Sameera
Rep. by her father and natural guardian
V.Fakrudeen Ali
...5th respondent in W.A.No.3856 of 2019
5. S.Lakshana Shree
Rep. by her father and natural guardian
E.Sridhar Babu
...5th respondent in W.A.No.3825 of 2019
COMMON PRAYER:
Writ Appeal filed under Clause 15 of the Letters Patent against the
common order dated 04.06.2019 in WP.Nos.13204 to 13206 of 2018 passed
by the learned Single Judge of this Court.
For appellant : Mr.Siddharth Bahety
For respondents
for RR1 to 4 : Mr.K.Karthik Jaganathan, G.A.
for R5 : Mr.P.B.Suresh Babu
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W.A.Nos.3820, 3825 and 3856 of 2019
COMMON JUDGMENT
(The Judgment of the Court was delivered by T.RAJA, J)
When the matter was taken up for hearing, the learned counsel
appearing for the appellant fairly submitted that the fifth
respondent/students, who studied in the appellant School, on completion of
their Course and after receiving Transfer Certificate, had left the School.
Therefore, the question of collecting Management fees from them is far
from acceptance.
2. Secondly, the learned Single Judge, in the operative portion of the
order, dated 04.06.2019, in paragraph 11 (4), has held that if the
management of the fourth respondent School is not submitting any
Financial Statement (Expenditure) as required by the authorities concerned
and the fourth respondent School still is not allowing the Officials to audit
the records of the fourth respondent School, the management of fourth
respondent School is not entitled to claim management fee for any of its
students from the academic year 2018-2019 onwards. In compliance of the
same, the authorities had conducted audit in the appellant School for the
years between 2005-06 and 2018-09 and a letter, dated 18.08.2020 has been
placed before this Court to that effect.
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W.A.Nos.3820, 3825 and 3856 of 2019
3. In the light of the above, the Writ Appeals are closed. No costs.
Consequently, connected miscellaneous petitions are closed.
(T.R.J.,) (K.B.J.,)
30.06.2022
Index : Yes / No
Speaking order: Yes/No
pvs
To
1. The Secretary,
Government of Tamil Nadu,
Department of School Education,
Fort St. George, Secretariat,
Chennai 600 009.
2. The Director of School Education,
DPI Campus, College Road,
Chennai 600 006.
3. The Inspector,
Anglo-Indian Schools,
DPI Campus, College Road,
Chennai 600 006.
4. Tamil Nadu Private Schools Fee
Determination Committee by its Chairman,
DPI Complex, College Road,
Chennai 600 006.
https://www.mhc.tn.gov.in/judis
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W.A.Nos.3820, 3825 and 3856 of 2019
T.RAJA, J.
and
K.KUMARESH BABU, J.
pvs
W.A.Nos.3820, 3825 and 3856 of 2019
30.06.2022
https://www.mhc.tn.gov.in/judis
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