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The High Court of Allahabad listed a Public Interest Litigation (PIL) proposing a fifty percent relaxation of the tuition fees in schools until the initiation of in-person physical classes. The Public Interest Litigation is set aside for final disposal on the 18th of January 2021.
The petition claimed that the unreasonable imposing of fees by private schooling institutions was in violation of the Uttar Pradesh Self Financed Independent Schools (Fee Regulation) Act 2018, the act aims to control the conduct of unaided private institutions and restrict the arbitrary demand for fees. The Petition noted that holding of online classes bears a lesser expense in comparison to that of regular physical classes and thus contended that the online education fee cannot be equated with the charge of fees that was applicable with the conduct of a regular schooling mode, furthermore, the petition also demanded the waiver of several other fee payments that were not applicable in an online mode of education such as laboratory fees, sports fees, library fees, etc.
The plea before the High Court argued that educational institutions are providing only an online form of education which does not include any extracurricular activities and that the current online form of education can only be equated to as tuition and must only be charged, hence the inclusion of library fees, canteen fees, infrastructure fees is arbitrary and void. Furthermore, the petition sought to direct the government to implement a detailed and uniform framework or regulation in relation to the charging of a uniform fee. Alternatively, they urged the High Court to frame acceptable guidelines under Article 226 of the Indian Constitution for the remedial of matters and complaints as provided for in the PIL, inter alia, dealing with the charging of tuition and 'Sit-At-Home' Education fees, during the COVID-19 period.
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