Karnataka High Court
Sri. Vani Education Centre Trust vs State Of Karnataka on 14 September, 2023
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
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NC: 2023:KHC:33422
WP No. 22189 of 2021
C/W WP No. 22300 of 2021
WP No. 23635 of 2021
WP No. 23866 of 2021
WP No. 8656 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO. 22189 OF 2021 (EDN-RES)
C/W
WRIT PETITION NOS. 22300 OF 2021,
23635 OF 2021, 23866 OF 2021,
8656 OF 2022 (EDN-RES)
IN WP NO.22189/2021:
BETWEEN:
1. KARNATAKA EDUCATION SOCIETY
O/A NO.121, 3RD PHASE
3RD CROSS, J P NAGAR
BENGALURU-560 078
2. ST PAULS ENGLISH SCHOOL
Digitally signed
by C/O J P NAGAR
GAVRIBIDANUR BENGALURU-560 078
SUBRAMANYA
GUPTA
SREENATH 3. PRESIDENCY SCHOOL
Location: HIGH POST BOX NO.7627,
COURT OF SY NO.80/2 AND 80/3
KARNATAKA
BILEKAHALLI
OFF BANNERGETTA ROAD,
BENGALURU-560076
(PETITIONERS NO.1-3 ARE
REPRESENTED BY SECRETARY
AND CHAIRMAN MR.NISSAR AHMED
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NC: 2023:KHC:33422
WP No. 22189 of 2021
C/W WP No. 22300 of 2021
WP No. 23635 of 2021
WP No. 23866 of 2021
WP No. 8656 of 2022
S/O LATE MEHMOOD AHMED
AGED ABOUT 65 YEARS
...PETITIONERS
(BY SRI.UDAYA HOLLA, SR.COUNSEL FOR SMT.FARAH
FATHIMA.,ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF PRIMARY AND
HIGHER SECONDARY EDUCATION,
M S BUILDING, DR AMBEDKAR ROAD
BENGALURU-560 001
REPRESENTED BY UNDER SECRETARY
... RESPONDENT
(BY SMT.PRAMODHINI KISHAN, AGA A/W SMT.AZRA
J.DUNDGE,AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
ORDER DATED 11.11.2021 BEARING NO.EP 33 PGC 2021
PASSED BY RESPONDENT (ANNEXURE-A) ETC.,
IN WP NO.22300 OF 2021
BETWEEN:
SRI. VANI EDUCATION CENTRE TRUST
RAMAVANA, NO 1246
4TH MAIN, E BLOCK
2ND STAGE, RAJAJINAGAR
BENGALURU -560 010
...PETITIONER
(BY SRI.PAWAN SHYAM .A, ADV.)
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NC: 2023:KHC:33422
WP No. 22189 of 2021
C/W WP No. 22300 of 2021
WP No. 23635 of 2021
WP No. 23866 of 2021
WP No. 8656 of 2022
AND:
1. STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF EDUCATION
(PRIMARY AND SECONDARY SCHOOL EDUCATION)
VIDHANA SOUDHA
BENGALURU -560 001
2. COMMISSIONER OF PUBLIC INSTRUCTION
DEPARTMENT OF EDUCATION
(PRIMARY AND SECONDARY SCHOOL EDUCATION)
GOVERNMENT OF KARNATAKA
NRUPATHUNGA ROAD
BENGALURU -560 001
3. DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF EDUCATION,
GOVERNMENT OF KARNATAKA,
BANGALORE NORTH DISTRICT,
K G ROAD,
BENGALURU -560 002
4. DEPUTY DIRECTOR OF PUBLIC INSTRUCTION
DEPARTMENT OF EDUCATION
GOVERNMENT OF KARNATAKA
BANGALORE NORTH DISTRICT
K G ROAD
BENGALURU -560 002
... RESPONDENTS
(BY SMT.PRAMODHINI KISHAN.,AGA A/W SMT.AZRA
J.DUNDGE,AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED NOTIFICATION NO.EP 33 PGC 2021, BENGALURU
DATED 11.11.2021 AT ANNEXURE-C.
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NC: 2023:KHC:33422
WP No. 22189 of 2021
C/W WP No. 22300 of 2021
WP No. 23635 of 2021
WP No. 23866 of 2021
WP No. 8656 of 2022
IN WP NO.23635 OF 2021:
BETWEEN:
PRESIDENCY SCHOOL
NANDINI LAYOUT
BENGALURU - 560 096
REPRESENTED BY ITS PRINCIPAL
MR.JAYA PRAKASH
S/O.CVJ NAIR
AGED ABOUT 53 YEARS
...PETITIONER
(BY SRI.UDAYA HOLLA, SR.COUNSEL FOR SMT.FARAH
FATHIMA.,ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF PRIMARY AND HIGHER SECONDARY
EDUCATION, M.S. BUILDING
DR. AMBEDKAR ROAD, BENGALURU-560 001
REPRESENTED BY UNDER SECRETARY
... RESPONDENT
(BY SMT.PRAMODHINI KISHAN.,AGA A/W SMT.AZRA
J.DUNDGE,AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 11.11.2021 BEARING NO. EP 33 PGC 2021,
BENGALURU PASSED BY RESPONDENT ( ANNEXURE-A) ETC.,
IN WP NO.23866 OF 2021
BETWEEN:
ASSOCIATION OF INDIAN SCHOOLS
AN ASOOSICATION OF PRIVATE
UNAIDED SCHOOLS:
BEING A SOCIETY INTER ALIA
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NC: 2023:KHC:33422
WP No. 22189 of 2021
C/W WP No. 22300 of 2021
WP No. 23635 of 2021
WP No. 23866 of 2021
WP No. 8656 of 2022
REGISTERED UNDER
THE SOCIETIES REGSITRATION ACT 1880
HAVING ITS ADDRESS AT CST
NO 104-E, NEAR ASTER SOCIETY
FIRE BRIGADE, OPP OBEROI MALL
DINDOSHI, MALAD (E)
MUMBAI 400097
REP BY ITS AUTHORISED REPRESENTATIVE
MR.DEEPAK JAYANT CHOUDHARI
... PETITIONER
(BY SRI.M.R. NAIK, SR.COUNSEL FOR SRI KEMPEGOWDA
ANUPARNA BORDOLOI, ADV)]
AND:
1. THE STATE OF KARNATAKA
THROUGH ITS SECRETARY TO GOVT
VIDHANA SOUDHA
BENGALURU -560 001
2. COMMMISSIONER FOR PUBLIC INSTRUCTION
OFFICE OF CPI
N T ROAD
BENGALURU - 560 001
3. THE PRINCIPAL SECRETARY TO GOVT
(PRIMARY AND SECONDARY)
6TH FLOOR
M S BUILDING
BENGALURU 560 001
4. UNDER SECRTARY TO GOVERNMENT
PRIMARY AND SECONDARY
EDUCATION (PRIMARY)
2ND GATE(6TH FLOOR
M S BUILDING
DR AMBEDAKR VEEDHI
BENGALURU - 0
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NC: 2023:KHC:33422
WP No. 22189 of 2021
C/W WP No. 22300 of 2021
WP No. 23635 of 2021
WP No. 23866 of 2021
WP No. 8656 of 2022
5. THE DIRECTOR
PRIMARY EDUCATION
DEPT.OF PUBLIC INSTRUCTIONS
K R CIRCLE
BENGALURU - 560 001
... RESPONDENTS
(BY SMT.PRAMODHINI KISHAN.,AGA A/W SMT.AZRA
J.DUNDGE,AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
TH
IMPUGNED NOTIFICATION DATED 11 NOVEMBER 2021
BEARING NO. EP 33 PGC 2021 (ANNEXURE-A) ETC.,
IN WP NO.8656 OF 2022:
BETWEEN:
AMRUTHA VIDYALAYA, no.136,
MATA AMRITANANDAMAYI
MATH ROAD
JANANBAHARATHI II STAGE
ULLAL UPANAGARA POST
BENGALURU 560 110
REP BY ITS PRINCIPAL
MRS ANITA MENON
... PETITIONER
(BY SRI. ANANDA THEERTHA D., ADV)
AND:
STATE OF KARNATAKA
DEPT OF PRIMARY AND SECONDARY EDCUATION
REP BY ITS ADDL CHIEF SECRETARY
VIKASA SOUDHA
BENGALURU - 560 009
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NC: 2023:KHC:33422
WP No. 22189 of 2021
C/W WP No. 22300 of 2021
WP No. 23635 of 2021
WP No. 23866 of 2021
WP No. 8656 of 2022
... RESPONDENT
(BY SMT.PRAMODHINI KISHAN.,AGA A/W SMT.AZRA
J.DUNDGE,AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
GOVERNMENT ORDER DATED 11.11.2021 PASSED BY THE
RESPONDENT VIDE ANNEXURE-A ETC.,
THESE WRIT PETITIONS COMING ON FOR FURTHER
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
These writ petitions are preferred by the petitioners seeking a writ in the nature of certiorari to quash the Government Order dated 11.11.2021 bearing No.EP 33 PGC 2021 passed by the respondent - State of Karnataka, Department of Primary and Higher Secondary Education.
2. The petitioners in Writ Petition No.22189/2021 are private unaided minority institutions and they do not receive any kind of aid or grant from the Central Government or State Government. The 2nd petitioner institution was established by the 1st petitioner society and it is active member of 'Managements of Independent ICSE Schools Association Karnataka". The 3rd petitioner is active member of -8- NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 'Managements of Independent CBSE Schools Association, Karnataka'.
2.1 The petitioner in Writ Petition No.22300/2021 is a registered Trust constituted in the year 1996. Since then, the petitioner has been running a school under the name and style of "Sri Vani Education Centre". The school aforesaid imparts values to the young children in order to impart and administer quality education more particularly as to make them responsible and law abiding citizens.
2.2 The petitioner in Writ Petition No.23635/2019 is a minority institution recognized and certified by National Minority Commission. The petitioner institution was established in the year 1976 which imparts Nursery to 10th Standard with ICSE syllabus affiliated to ICSE Board. The total strength of students is 1919 for academic year 2020-21 with total teaching and non-teaching staff of 112 members.
2.3 The petitioner in Writ Petition No.23866/2021 is an Association of several unaided schools which are inter alia affiliated to State Board, Central Board of Secondary Education -9- NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 ('CBSE'), Indian Certificate of Secondary Education Board ('ICSE') and Cambridge Assessment International Education ('CIE') Board. The petitioner - Association has 39 Member Schools situated within the State of Karnataka and most of them are Minority Educational Institutions.
2.4 Petitioner institution in Writ Petition No.8656/2022 was established in the year 2002. It is one among the 57 schools throughout India, managed by Mata Amritanandamayi Math, a renowned place, where people across the globe visit and seek spiritual pursuits.
3. In all these writ petitions, the Government Order dated 11.11.2021 is challenged, wherein Government has directed the petitioner institutions amongst others in the State of Karnataka to collect 85% of the tuition fee as fixed for the academic year 2019-20, in the academic year 2020-21. The grievance of the petitioners is the impugned Government Order is totally contrary to the judgment and directions of the Hon'ble Apex Court and also this Court which has followed the Apex Court Judgment, as the respondent under the impugned Government Order has directed the schools to collect 85% of
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 tuition fee as against the Annual School Fee, which includes tuition fee, amenities, infrastructure, facilities, maintenance etc., for the academic year 2020-21.
4. The respondent vide order dated 29.1.2021 bearing No.EP 33 PGC 2021, Bengaluru, directed all the schools in Karnataka to collect only 70% of tuition fee fixed for the academic year 2019-20 in the academic year 2020-21 from students and not to collect any other fee and in case where students had paid more than 70% of tuition fee, the excess fee to be adjusted in the year 2021-22. This order of the State came to be challenged by some of the schools and educational institutions including the 'Associated Managements of Primary and Secondary Schools in Karnataka' in Writ Petition No.4818/2021 and other connected matters placing reliance on the observations made by the Hon'ble Apex Court in the case of Indian school, Jodhpur and Another -vs- State of Rajasthan and others reported in (2021) 10 SCC 517 :
(2021) SCC OnLine SC 359.
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022
5. The Hon'ble Apex Court in the case of Indian School, Jodhpur (supra) has held at paragraphs 139 and 140 as under:
"139. Ordinarily, we would have thought it appropriate to relegate the parties before the regulatory authority to refix the school fees for the academic year 2020-21 after taking into account all aspects of the matter including the advantage gained by the school Management due to unspent overheads/expenses in respect of facilities not availed by the students. However, that course can be obviated by the arrangement that we propose to direct in terms of this judgment.
140. To avoid multiplicity of proceedings (as school fee structure is linked to school -- schoolwise) including uncertainty of legal processes by over 36,000 schools in determination of annual fee structure for the academic year 2020-21, as a one- time measure to do complete justice between the parties, we propose to issue following directions:
140.1. The appellants (school Management of the concerned private unaided school) shall collect annual school fees from their students as fixed under the Act of 2016 for the academic year 2019-20, but by providing deduction of 15% on that amount in lieu
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 of unutilised facilities by the students during the relevant period of academic year 2020-21. 140.2. The amount so payable by the concerned students be paid in six equal monthly instalments before 5-8-2021 as noted in our order dated 8-2- 2021 [Gandhi Sewa Sadan Rajsmand v. State of Rajasthan, 2021 SCC OnLine SC 70] .
140.3. Regardless of the above, it will be open to the appellants (concerned schools) to give further concession to their students or to evolve a different pattern for giving concession over and above those noted in paras 140.1 and 140.2, above.
140.4. The school Management shall not debar any student from attending either online classes or physical classes on account of non-payment of fees, arrears/outstanding fees including the instalments, referred to above, and shall not withhold the results of the examinations of any student on that account. 140.5. If any individual request is made by the parent/ward finding it difficult to remit annual fees for the academic year 2020-21 in the above terms, the school Management to consider such representation on case-to-case basis sympathetically.
140.6. The above arrangement will not affect collection of fees for the academic year 2021-22, as
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 is payable by the students of the concerned school as and when it becomes due and payable.
140.7. The school Management shall not withhold the name of any student/candidate for the ensuing Board examinations for Classes X and XII on the ground of non-payment of fee/arrears for the academic year 2020-21, if any, on obtaining undertaking of the concerned parents/students.
141. We are conscious of the fact that we are issuing general uniform direction of deduction of 15% of the annual school fees in lieu of unutilised facilities/activities and not on the basis of actual data school-wise. As aforesaid, we have chosen to do so with a view to obviate avoidable litigation and to give finality to the issue of determination and collection of school fees for the academic year 2020-21, as a one- time measure which is the subject-matter of these appeals. We have consciously limited the quantum of deduction from annual school fees to 15% although the school Management had mentioned about its willingness to provide 25% scholarship to deserving students, as we have compelled the school Management to collect annual school fees for the academic year 2020-21 as was fixed for the academic year 2019-20 on which some of the school Management(s) could have legitimately asked for
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 increase of at least 10% in terms of Section 6(5) of the Act of 2016."
6. Following the judgment of the Hon'ble Apex Court in the case of Indian School, Jodhpur (supra), this Court vide order dated 16.9.2021 in Writ Petition No.4818/2021 and connected matters passed an order which reads as under:
" (i) The petitioner-Institution (school Management of the concerned private unaided school) shall collect annual school fees from their students as fixed under the Act of 1995 for the academic year 2019-20, but by providing deduction of 15 per cent on that amount in lieu of unutilised facilities by the students during the relevant period of academic year 2020-21.
(ii) Regardless of the above, it will be open to the petitioners (concerned schools) to give further concession to their students or to evolve a different pattern for giving concession over and above those noted in clause (i) above.
(iii) The school Management shall not debar any student from attending either online classes or physical classes on account of non-payment of
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 fees, arrears/outstanding fees including the installments, referred to above, and shall not withhold the results of the examinations of any student on that account.
(iv) If any individual request is made by the parent/ward finding it difficult to remit annual fees for the academic year 2020-21 in the above terms, the school Management to consider such representation on case-to-case basis sympathetically.
(v) The above arrangement will not affect collection of fees for the academic year 2021-22, as is payable by the students of the concerned school as and when it becomes due and payable.
(vi) The school Management shall not withhold the name of any student/candidate for the ensuing Board examinations for Classes X and XII on the ground of non-payment of fee/arrears for the academic year 2020-21, if any, on obtaining undertaking of the concerned parents/students."
(emphasis supplied)
7. The State Government, however has not followed the letter & spirit of the order dated 16.9.2021 passed in Writ Petition No.4818/2021 in the proper perspective, which made the petitioners therein to take up the matter in Review Petition
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 No.24/2022 on the ground that though this Court agreed with the contentions of the petitioners therein, however did not expressly quash the Government Order dated 29.1.2021 while disposing of the writ petitions. Agreeing with the contentions of the review petitioners and adverting to the acceptance of the learned Additional Advocate General in the writ petitions, the Coordinate Bench of this Court in the Review Petition No.24/2022 by the order dated 22.3.2022 quashed the Government Order dated 29.1.2021.
8. Prior to the passing of the order in the Review Petition, Government issued the impugned Government Order dated 11.11.2021, wherein the Government has directed private unaided educational institutions to collect 85% tuition fee for the academic year 2020-21.
9. It is the contention of learned Senior Counsel - Sri Udaya Holla on behalf of Smt. Farah Fathima in two of the writ petitions and learned senior counsel - Sri M.R. Naik on behalf of Smt. Annapura Bordoloi in one writ petition that the petitioner- institutions are Private Unaided Schools, imparting education as per the syllabus prescribed by the Central Boards such as CIE,
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 ICSE, CBSE etc. and they are affiliated to other Boards and not to the State Board. Learned senior counsels relied upon the judgment of the Hon'ble Apex Court in the case of T.M.A. Pai Foundation & Others -vs- State of Karnataka & others reported in (1995)4 SCC 1 pertaining to fixing of fees in case of Private Unaided Educational Institutions, including minority and religious minority institutions.
10. Both the learned senior counsels mainly relied on the judgment in the case of Indian School, Jodhpur (supra) to lay emphasis on the fact that the Hon'ble Apex Court while dealing with the similar situation passed an order, wherein it is clearly and categorically stated that there would be some amount of expenditure that would have to be met by the school management for imparting education and accordingly, 15% concession was granted to the students for the relevant academic year. It is vehemently contended by the learned senior counsels - Sri Udaya Holla and Sri M.R. Naik as well as other learned counsel appearing for the petitioners that in order to avoid multiplicity of the proceedings, the Hon'ble Apex Court held that Private Unaided Schools shall collect annual school
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 fees from their students as fixed for the academic year 2019- 20, but by providing deduction of 15% on that amount during the relevant period of academic year 2020-21, as a one time measure to do complete justice between the parties. Thus, as per the said judgment, the quantum of deduction of 15% will be towards the annual school fee, whereas 85% shall be collected by the school management towards the annual school fee.
11. Considering all these aspects, this Court passed a detailed order in Writ Petition No.4818/2021 and thereafter finding an error with regard to expressly non-quashing of the Government Order dated 29.1.2021, Review Petition No.24/2022 came to be filed and the said Government Order dated 29.1.2021 came to be quashed.
12. In view of the above, nothing much would survive for deliberation in all these writ petitions moreso for the reason that there is categorical acceptance and undertaking given by the learned Addl. Advocate General in Writ Petition No.4818/2021 and connected matters that the directions given by the Hon'ble Apex Court in the case of Indian School,
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 Jodhpur (supra) would be binding on all educational institutions throughout the country including the State of Karnataka and it should be implemented across the State in the similar circumstances. On the basis of the same, the Government Order dated 29.1.2021 also came to be quashed.
13. In all these writ petitions, the Government Order dated 11.11.2021 is challenged, wherein Government has directed the Private Unaided Schools in the State of Karnataka to collect 85% of the tuition fee as fixed for the academic year 2019-20, in the academic year 2020-21. As stated supra, in the case of Indian School, Jodhpur (supra), the Hon'ble Apex Court held that Private Unaided Schools shall collect annual school fees from their students as fixed for the academic year 2019-20, but by providing deduction of 15% on that amount during the relevant period of academic year 2020-21. Therefore, the impugned Government Order is totally contrary to the judgment and directions of the Hon'ble Apex Court and also this Court as the respondent State under the Government Order has directed the schools to collect 85%
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NC: 2023:KHC:33422 WP No. 22189 of 2021 C/W WP No. 22300 of 2021 WP No. 23635 of 2021 WP No. 23866 of 2021 WP No. 8656 of 2022 tuition fee as against the Annual School Fee for the academic year 2020-21.
14. Under these circumstances, I deem it appropriate to quash the impugned Government Order dated 11.11.2021 in all these writ petitions. Hence I proceed to pass the following ORDER
(i) The writ petitions are allowed.
(ii) The impugned Government Order dated 11th November 2021 bearing No.EP 33 PGC 2021 in these writ petitions, is hereby quashed.
(iii) It is needless to mention that the school management and the institutions imparting education to the students coming under the petitioner institutions shall not debar or remove any students for the academic year 2020-21 for non- payment of any fee or balance fee and on the other hand if any excess fee collected from any of the students, the same shall be adjusted towards future annual fee.
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(iv) The directions issued earlier in Writ Petition No.4818 of 2021 and connected matters decided on 16th September 2021 and so also in Review Petition No.24 of 2022 decided on 22nd March 2022, shall be strictly followed by the petitioner institutions.
(v) In view of disposal of the writ petitions, pending interlocutory applications, if any would not survive for consideration and the same pale into insignificance.
Sd/-
JUDGE GSS List No.: 1 Sl No.: 57