Madhya Pradesh High Court
Nagrik Prerana Manch Sihora Abhishek ... vs The State Of Madhya Pradesh on 29 September, 2015
WP-15974-2015
(NAGRIK PRERANA MANCH SIHORA ABHISHEK COMPUTER OLD BUS STAND SIHORA DISTT.
JABALPUR Vs THE STATE OF MADHYA PRADESH)
29-09-2015
Issue notice to the respondent Nos. 2, 3 and 4.
P.F. within a week.
Respondents to indicate to this Court with regard to policy of the State Government and the circular/orders if any which permit recovery of development fee from the students prosecuting in Government Institute and the basis on which it is alleged by the petitioner, the said fee is being collected by Government School in the Tehsil of Sihora, District-Jabalpur. Notice be made returnable in four weeks.
(RAJENDRA MENON) (C V SIRPURKAR)
JUDGE JUDGE