The Allahabad High Court has directed the UP Government to file its response on the issue of regulation of fees charged by private schools, until resumption of physical classes.
The Division Bench comprising of Chief Justice Govind Mathur and Justice Saurabh Shyam Shamshery while dealing with the petition filed by the petitioner Sulekha and 12 Others has ordered that,
“We deem it appropriate to peruse the criteria adopted by the State Government for exercising powers under Sub-Section 3 of Section 4 of the Uttar Pradesh Self - Financed Independent Schools (Fee Regulation) Act, 2018.”
Counsel on behalf of the Khaitan Public School has submitted that in light of the directions issued by the Government of Uttar Pradesh, the school is not going to remove any student from the scholar register.
The counsel on behalf of the respondent has prayed the court to allow some time to submit the response. The court while allowing the time period as prayed by counsel has directed the respondents/State to file a short counter affidavit especially with regard to the criteria adopted while issuing the order dated 27th April, 2020 (Annexure- 4) and other similar orders.
Case details:
Case :- WRIT - C No. - 25344 of 2020
Petitioner :- Sulekha And 12 Others
Respondent :- State Of U.P. And 5 Others
Counsel for Petitioner :- Alok Singh
Counsel for Respondent :- C.S.C. ,Ajay Kumar Singh, Ashish Kumar Singh
Bench: Chief Justice Govind Mathur and Justice Saurabh Shyam Shamshery
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