REKHA Vs. GURU HARIKISHAN PUBLIC SCHOOL

JUDGEMENT

(1.) THE present petition is filed by the petitioner praying inter alia for directions to respondent No.1/School to provide the mark sheet of Class VII and Transfer Certificate of her ward Master Abhishek, without insisting upon her to make payment of any amount on account of arrears of school fee.

(2.) COUNSEL for the petitioner states that Master Abhishek appeared in Class VII examination in the academic year 2010-11 and qualified the same. However, the mark sheet of the ward of the petitioner was withheld by respondent No.1/School so as to pressurize the petitioner to pay the school fee. It is submitted that the petitioner is a widow, her husband having expired in the year 2008, whereafter she has been facing immense financial hardships and earning her living by stitching clothes, which generates a limited income, insufficient for her to meet the school fee of her ward. It is further stated that though the petitioner had approached respondent No.1/School for full fee concession of her son, such a concession was not granted by respondent No.1/School. The cause of action for filing the present petition is stated to have arisen on 1.4.2011 when respondent No.1/School disallowed Master Abhishek from attending Classes in VII standard in the academic year 2011-12 on account of non-payment of school fees.

(3.) COUNSEL for the petitioner responds by stating that if this is the stand of the school, then the petitioner does not wish to press her relief for grant of a Transfer Certificate in favour of her ward and instead, she shall submit an application to respondent No.1/School for grant of full fee concession for the academic years 2011-12 and for 2012-13 within a period of two weeks.