Latest News
Back
Document:
Students who haven’t paid fees are not allowed to join online classes -Delhi High Court TO Private Schools
Delhi high court has allowed Queen mary college Northend a non-public school within the town to withhold ID and password of on-line classes from those students who haven't paid fees despite If their parents don't pay fees and fail to ascertain that they're in money crisis because of the COVID pandemic.
The bench of Justice Jayant Nath was hearing a petition filed by Queen mary school, seeking to quash the circular dated April eighteen, 2020, and to permit the petitioner school to charge the particular expenditure incurred by it throughout the lockdown period within the variety of fees from the students. It same the oldsters took the “unfair advantage” of the govt order and have refused to deposit the cash. the varsity has challenged the validity of the govt order itself.
The issues raised within the court by the petitioner lawyer is below :
1. The Circular that states that no fee except tuition fees are going to be charged from the oldsters throughout the lockdown period.
2. Taking unfair advantage of a clause constant Circular additional states that in no case, the ID and password shall be denied for obtaining on-line
access to instructional facilities/classes/materials to those students who are unable to pay the school fee thanks to the money crisis arising out of the closure of business activities.
3. About 40% of the student's area unit defaulting in payment of tuition fees leading to a grave money crisis to the petitioner. It is pleased that the petitioner is troubled to pay the salaries of the workers and also the lecturers.
The court issued associate interim order "where the oldster's area unit in default for payment of tuition fee for quite 2 months, the petitioner is free to issue an associate applicable notice to such oldsters to clarify the explanation for the default. just in case the oldsters will convince/demonstrate to the petitioner concerning their money problems/financial incapacity to instantly pay the unfinished fees, the petitioner shall not take from now on steps for the present against such oldsters. wherever the parents are unable to satisfy/demonstrate to the petitioner relating to their money difficulties, the petitioner is unengaged to thus communicate constantly to the parents and decline to produce the ID and password for on-line education facility for the scholars. Just in case the parents have associated grievance against such an order gone by the petitioner college, the oldster's area unit unengaged to approach the suitable authority of the govt of NCT of Delhi/respondent." It'll hear the matter once more on five August.
..
Document:
