AGRASEN PARENTS ASSOCIATION Vs. MAHARAJA AGRASEN MODEL SCHOOL

JUDGEMENT

(1.) The present application has been filed by the petitioner association alleging that respondent no.1 i.e. Maharaja Agrasen Model School [hereafter the 'School"] vide letter dtd. 22/3/2025, has denied education and other facilities to students who have not paid the increased school fees, although the students are stated to be regularly depositing the school fees as approved by the respondent no.2/Directorate of Education [hereafter 'DoE"]. Therefore, the petitioner association is seeking direction to respondents to refrain from taking any coercive action against the students

(2.) On 4/4/2025, this Court had directed respondent no.1/School to permit the aggrieved students to attend the classes during the interregnum. The said interim direction is continuing till date.

(3.) Mr. Anjani Kumar Mishra, learned counsel appearing on behalf of petitioner submits that respondent no.1/School has been allotted land by the Delhi Development Authority (DDA) at concessional rates, thereby obliging it to obtain prior approval from the DoE before increasing the school fees. Reliance has been placed on the decision of Hon'ble Division Bench of this Court in Justice for All v. Government of NCT of Delhi and Ors., 2016 SCC OnLine Del 355, as well as, on the decision of Hon'ble Supreme Court in Modern School v. Union of India and Ors., (2004) 5 SCC 583.