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The Supreme Bench of the High Court today issued notices containing a complaint against the Uttarakhand High Court in which private schools were illegally prohibited from seeking compensation from parents, due to closed conditions.
A Bench consisting of CJI SA Bobde, Justice AS Bopanna, and Justice Hrishikesh Roy issued unanswered notices within two weeks of the applications filed by the Progressive Schools Minister and St. Paul School. incorrect legal bases. "
Chief Justice Ramesh Ranganathan and Justice RC Khulbe of the Uttarakhand High Court ruled that "only students, who have access to online courses offered by private educational institutions, will not be required to pay tuition fees."
Apart from this, the school has submitted that the fees and even those of students attending online classes, are made voluntarily or voluntarily, which is absurd.
"The Hon'ble High Court successfully approved the final guidelines for keeping the matter pending, and erroneously stated that even those students, who access online classes offered by illegal schools can pay tuition fees" if they choose to do so ".
Illegal private schools are even banned from "sending emails, WhatsApp messages or other means of contacting parents, asking them to pay tuition fees". The Order effectively facilitates online classes and voluntary payments, and allows students to enter online classes without allowing the school to charge tuition fees for such classes, ”states another application.
It was further stated that such a voluntary payment directive, directly leads to a fundamental right under Section 19 (1) (g) of the Petitioner School and, as a result, would not pass the constitution as a valid prohibition.
The school has also argued that on the one hand the federal government has instructed all schools to make online classes and pay monthly staff fees, while on the other hand the payment of school fees is optional.
Applicants also submitted that the filing order has the effect of making voluntary online classes, which "violates the code of conduct."
With regard to the fact that students who cannot earn personal money online and online, the school has made it clear that such students may be exempted from attending online classes and other teaching methods.
In addition, the school said the law was passed in violation of the principles of Natural Justice because no independent schools were given the opportunity to be heard and the relevant boards, meaning the CBSE and the ICSE and the State Board did not participate in the matter.
Senior advocate PN Mishra, along with Sudhir Naagar, AOR and Advocate Priyanka Singh appeared on the Principals Progressive Schools Association.
Advocate Zoheb Hussain, Adeeba Mujahid (AOR), Vivek Gurnani, Sanjeev Menon and Sharukh Ali from St Jude's School, Dehradun.
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