Madras High Court
G.K. Shetty Vivekananda Vidyalaya ... vs Private Schools Fee Determination ... on 22 March, 2016
Author: Satish K. Agnihotri
Bench: Satish K. Agnihotri, M. Venugopal
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 22.03.2016 CORAM: THE HON'BLE MR. JUSTICE SATISH K. AGNIHOTRI and THE HON'BLE MR. JUSTICE M. VENUGOPAL W.P. No.33285 of 2013 and M.P. No.1 of 2013 G.K. Shetty Vivekananda Vidyalaya Junior College (30386) CTH Road Ambattur Chennai 600 053 represented by its Correspondent Petitioner vs. Private Schools Fee Determination Committee The Committee constituted under Section 5 of the Tamil Nadu Schools (Regulation of Collection of Fees) Act, 2009 PTA Building, DPI Campus, College Road Chennai 600 006 Respondent Writ Petition filed under Article 226 of the Constitution of India seeking a writ of certiorari calling for the records of the respondent and quash the order dated 17.07.2013 in respect of the petitioner school. For petitioner Ms. Karthika Prakash for Mr. M.V. Swaroop For respondent Mr. P. Sanjay Gandhi Additional Government Pleader - - - - - ORDER
(delivered by SATISH K. AGNIHOTRI, J.) Mr. P. Sanjay Gandhi, learned Additional Government Pleader, accepts notice for the respondent committee. With consent, the writ petition is taken up for final disposal.
2 This writ petition is filed challenging the order dated 17 July 2013 passed by the respondent committee.
SATISH K. AGNIHOTRI, J.
and M. VENUGOPAL, J.
cad 3 Today, when the matter is taken up for hearing, the learned Additional Government Pleader appearing for the respondent committee fairly submits that the impugned order passed by the respondent committee needs re-examination in the light of the observations made by the Supreme Court in a Special Leave Petition being S.L.P. (C) No.16 of 20131 vide order dated 28 January 2016. Thus, the order of the respondent committee sought to be impugned may be set aside, reserving liberty to the respondent committee to consider the case in exercise of power under Section 7(3) of the Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009.
4 In view of the above submission made by the learned Additional Government Pleader, it is ordered accordingly. It is made clear that the said exercise shall be completed by the respondent committee on or before 15 May 2016.
The writ petition stands disposed of with the above observations. Costs made easy. Connected M.P. is closed.
(SATISH K. AGNIHOTRI, J.) (M. VENUGOPAL, J.)
22 March 2016
cad
To
Private Schools Fee Determination Committee
PTA Building, DPI Campus, College Road
Chennai 600 006
W.P. No.33285 of 2013