(1.) Petitioners, children studying in VYASA International School i.e., respondent No.8 affiliated to CBSE run by respondent No.7-Trust have filed these writ petitions seeking for the following reliefs.
(2.) The petitioners are represented by their respective natural guardians/mothers. FACTS:
(3.) The petitioners are aggrieved by the respective letters dated 07.04.2019 enclosed with photocopies of the Transfer Certificates to the petitioners issued by the respondent Nos.7 and 8 without their parents requesting for Transfer Certificates. The petitioners/parents had approached the Block Educational Officer against the action of the school who has issued a show-cause notice dated 04.04.2019 to the respondent-School and gave instructions to collect the fees and give admission. It is contended that the respective parents of the petitioners were regularly paying the fees ever since their admission, the respondent Nos.7 and 8 have expelled the petitioners from the school as the parents have raised their voice against the exorbitant fees demanded for the academic year 2018-2019 and the lack of facilities/amenities given in the school. The said issue is now seized of, in litigation before this Court in W.P. Nos.52083-52084/2018.
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