PARENTS ASSOCIATIONS Vs. BOARD OF GOVERNORS SAINIK SCHOOL

JUDGEMENT

(1.) Rule, service of which is waived by learned advocate Mr Sunil K. Shah on behalf of respondent Nos. 1 and 2 and Mr J.S.Yadav on behalf of respondent No.3. In view of the urgency involved in the matter, and at the request of the learned advocates appearing for the parties, the matter is taken up, today, for final disposal.

(2.) Whether the revision of tuition fees and mess charges and the resultant additional payment by the students of Sainik School, by virtue of circular dated 18.6.99 and the letter dated 1.7.99 is legal and valid or not, is the sole and substantial question which has surfaced in this petition under Article 226 of the Constitution of India, for determination and adjudication.

(3.) Conspectus of material facts leading to the rise of this petition may, shortly, be articulated, at this juncture, so as to examine the merits of the petition and the challenge against it.