RIDDHIMA SINGH Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The petitioner is a minor child. At the time the writ petition was filed, she was studying in Class VII in the respondent no.3 - Indirapuram Public School, Ghaziabad, Uttar Pradesh ["the School"], which is affiliated to respondent no.1/Central Board of Secondary Education ["CBSE"]. The petition has been filed through the petitioner's father, Mr. Shailendra Kumar Singh, who has also appeared throughout in person.

(2.) The reliefs sought in the petition are as follows: -

(3.) On a reading of the petition, as filed, it appears that the principal grievance of the petitioner is with regard to the new fee structure as introduced by the School from the academic year 2017-18 onwards. The case made out in the petition is that on 02.04.2018, the School denied permission to the petitioner to attend classes on account of non-payment of fees which, according to the petitioner, was charged arbitrarily, without consulting the parents of the students of the School, and without giving any reasons for the same. Several other allegations have also been levelled against the School.