Allahabad High Court
Ashutosh Kumar Pandey vs Union Of India And Another on 24 June, 2020
Bench: Sunita Agarwal, Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 655 of 2020 Petitioner :- Ashutosh Kumar Pandey Respondent :- Union Of India And Another Counsel for Petitioner :- In Person Counsel for Respondent :- A.S.G.I.,C.S.C. Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Saumitra Dayal Singh,J.
1. Heard learned counsel for the parties.
2. This is a wholly misconceived petition filed in the shape of public interest litigation to issue a direction to the State Government to issue a Government Order directing all the schools and colleges in the State of Uttar Pradesh not to charge monthly fees from the children which includes tuition fees, fees for facility which school provides to the children in campus, when the schools are open during holiday, due to Covid-19 epidemic.
3. We record at the outset that the submission of the petitioner that the schools are observing holidays during Covid-19 epidemic is absolutely false/wrong. Most of the schools and colleges are taking up on-line classes for the students and teachers are taking either live classes or sending videos to the students. Even students are being given homework and the same is being checked by the teachers.
4. Moreover, the petitioner herein has no locus to raise the issue, that too, in the nature of mandamus commanding the respondents i.e. the State Government to issue a Government Order in this respect.
5. Moreover, in any case the pleadings made in the writ petition are insufficient to invoke the extra-ordinary jurisdiction of the High Court in the nature of public interest litigation.
6. The present writ petition is accordingly, dismissed.
Order Date :- 24.6.2020 Shubham