RAJAT VATS Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been held by way of a video-conference.

(2.) The Petitioner, who is a practising lawyer, has filed the present petition seeking the following prayers.

(3.) It is submitted by the Petitioner that during the lock-down period students of various private schools in Delhi ought not to be made to pay the transport charges, fee for extra-curricular activities and other fees which are charged by the school. He submits that since schools are not functioning, payment of tuition fee be also postponed.