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The Calcutta High court Bench comprising of Justice Sanjib Banerjee and Justice Moushumi Battacharya observed that the matter regarding school fees is being considered by the court and the parents are advised not to carry out any agitation before the school premises, if there is any agitation reported at any school premises, the Police may take appropriate action against them.
The Court ordered the schools not to demand full fees for August and September 2020 and the parents have to deposit only 80% fees by September 15, 2020. Further stated that the online classes should be made available to the students if there are any classes disrupted earlier.
The Court upon considering the financial obligations of the school managements and encouraged the parents to pay the previous arrears, so that the school can meet their expenses.
There are some schools which have paid all the salaries of the staff and teachers and have not terminated the services of any employee.
The matter prevailed before the Hon’ble court, by the petition filed on behalf of over 15,000 students against the fees charged by 145 private schools.
The Court considered the matter and ordered to constitute the two-member committee to furnish the report on the financial particulars of the schools on August 18.
In addition to that Court directed the petitioner in the first matter to deposit a sum of Rs.60,000/- with the Registrar General and petitioner in the other two matters with the sum of Rs.10,000/- in order to meet the expenses including staff and Charted accountants by the two-member committee.
The preliminary report filed by the committee indicates several fallacies in the accounts submitted by the schools. Many schools are submitted that a certain reduction of fees have already been affected and the benefits are availed to students and parents. The committee stated that the quantum of reduction that ought to be allowed has to be gone into on a case-to-case basis.
The Court observed that it is difficult to give a general direction to all the schools as it is on a case to case basis and suggested each of the schools to set up a committee with the head of each school, three senior teachers and three members of the parents to voluntarily suggest the extent of reduction that every school would be able to bear.
Followed by the suggestion to set up individual committees, the Court listed the matter for next hearing on September 14.
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