STATE OF GUJARAT Vs. SHREYAS SCHOOL

JUDGEMENT

(1.) The delay occurred in filing the Civil Applications seeking leave to Appeal, has been explained to the satisfaction of the Court. Hence, all Civil Applications in the connected matters for condonation of delay are, accordingly, allowed.

(2.) The Civil Applications for leave to appeal in all the connected matter are allowed, accordingly.

(3.) The appeals, in this bunch, have been filed by the State through the Secretary, Education Department, Government of Gujarat challenging the judgement and order dtd. 22/7/2022 passed by the learned Single Judge in remitting the matter for fresh consideration to the Fee Regulatory Committee ( in short as "FRC") to decide on the fee proposal of self- financed schools in the State of Gujarat as per the Gujarat Self-Financed Schools (Regulation of Fees) Act, 2017 (in short as " the Act'2017) and the Gujarat Self Financed Schools (Regulation of Fees) Rules, 2017( in short as "the Rules' 2017").