VINAY N PANDYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Vinay N. Pandya, Secretary of New Era Senior Secondary School Parents' Association and others, petitioners have filed this petition under Arts. 226 and 227 of the Constitution of India for a writ of mandamus, writ in nature of mandamus, directing the respondent No. 1, the Union of India, Ministry of Human Resourse Development and Central Board of Secondary Education to constitute a regulatory authority or body consisting of experts in the field of education, accountancy and related fields and frame regulatory measures to check commercialisation of education, on profiteering by Private Unaided Self-finance Educational institution running Schools from K. G. to Standard-12 all over India.

(2.) The facts giving rise to this petition are as under :

(3.) It is the case of the petitioners in the petition that for the academic year 2003-2004, the fee charged by the school was Rs. 10,740/- per year. For the academic year 2004-2005, the same was increased to Rs. 13,220/- i.e. 23% and in the present academic year the fee has been hiked to 20,370/- i.e. 54%. Thus, it is a contention of the petitioners that in last two years the total rise in the tee is Rs. 9,630/- and as compared to the previous academic year the rise in the fee is Rs. 7,150/-.