MASTER PRABHNOOR SINGH VIRDI Vs. INDIAN SCHOOL

JUDGEMENT

(1.) The present writ petition has been filed with grievance that name of the petitioner child has been struck off from the school due to non-payment of fees and despite the fact that the petitioner is a student of Class 10th. The petition has been listed upon urgent mentioning since the Class 10th Board Examination (Practical Exams) are scheduled from tomorrow i.e. 18/1/2023, which constitute substantial part of the upcoming final Class 10th Board Examination. Thus, the present petition has been filed with prayer for direction to the respondent No. 1 school to reinstate the petitioner as a student on its rolls and allow the petitioner child to sit in the upcoming CBSE Board Exams for Class 10th.

(2.) It is the case on behalf of the petitioner that the petitioner has been studying in the respondent No. 1 school since the Academic Year 2011-12. The petitioner has made all the past payments of the school fees in a time bound manner till before the onset of Covid - 19. Thus, the fees till January, 2021 has been cleared by the petitioner.

(3.) It is the case of the petitioner that due to the financial losses faced by his father, he was unable to clear the fees regularly after the pandemic lockdown. In view thereof, the respondent No. 1 school issued letter dtd. 29/8/2022 to the petitioner in regard to the pending fee amount of the petitioner along with recommendation of striking off the name of the petitioner from the rolls of the school. Further, the respondent No. 1 school also sent an e-mail dtd. 30/8/2022, wherein it again recommended striking off the name of the petitioner.