TEJAS VIDYALAYA Vs. JOINT DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Mihir Joshi with learned advocate Mr.Mitul Shelat and learned advocate Ms.Disha N. Nanavaty for the petitioners, learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent No.1 and learned advocate Mr.Rajendra Patel for the respondent No.2.

(2.) The petitioner No.1-School has challenged the order dtd. 1/5/2019 passed by the respondent No.1-Joint Director of Primary Education directing the petitioner-School to cancel the School Leaving Certificates of the students which were issued at the end of the Academic Year 2017-18 and upon their offering to pay the fees determined by the Fee Regulatory Committee (for short "the FRC") to readmit such students in the petitioner- School.

(3.) The controversy between the petitioners and the respondent Nos.2 to 7 who are parents of the students of the petitioner-School has reached to this Court due to the adamant approach of the petitioner-School as well as the parents resulting into the loss of study and harassment to the innocent children.