Delhi High Court - Orders
Apeejay School, Saket (For 19-20) vs Directorate Of Education on 26 April, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~65 & 66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6574/2022 & CM APPL. 19993/2022 -Int. dir.
APEEJAY SCHOOL, SAKET (FOR 19-20) ..... Petitioner
Through: Mr.Kamal Gupta with Mr.Sparsh
Aggarwal, Advs.
versus
DIRECTORATE OF EDUCATION ..... Respondent
Through: Mr.Gautam Narayan, ASC with
Mr.Unmukt Gera, Advs.
+ W.P.(C) 6577/2022 & CM APPL. 19999/2022 -Int. dir.
APEEJAY SCHOOL, SAKET ..... Petitioner
Through: Mr.Kamal Gupta with Mr.Sparsh
Aggarwal, Advs.
versus
DIRECTORATE OF EDUCATION ..... Respondent
Through: Mr.Gautam Narayan, ASC with
Mr.Unmukt Gera, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 26.04.2022 CM APPL. 19994/2022 -Ex. in W.P.(C) 6574/2022 CM APPL. 20000/2022 -Ex. in W.P.(C) 6577/2022
1. Exemptions allowed, subject to all just exceptions.
2. The applications are disposed of. W.P.(C) 6574/2022 & CM APPL. 19993/2022 -Int. dir. W.P.(C) 6577/2022 & CM APPL. 19999/2022 -Int. dir.
3. The petitioners school have approached this Court assailing the order Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:27.04.2022 16:18:45 dated 16.12.2021 passed by the respondent whereby their request for enhancement of fees for the academic year 2018-2019 and 2019-20 has been rejected.
4. Issue notice. Mr. Gautam Narayan accepts notice on behalf of the respondent. He prays for and is granted, four weeks' time to file counter affidavit. Rejoinder thereto, if any, be filed within three weeks thereafter.
5. While making it clear that this Court has not stayed the operation of the impugned order, the respondent is till the next date restrained from taking any coercive action against the petitioner on the basis of the impugned order.
6. List on 24.05.2022.
REKHA PALLI, J APRIL 26, 2022 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:27.04.2022 16:18:45