LILLY KUMAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition is filed to forbear the forth respondent from collecting tuition fees and other special fees for the petitioners' children, who were admitted as per Section 12(1)(c) of the Right of Children to Free and Compulsory Education Act, 2009, in the fourth respondent School and consequently, to direct the respondents 1 to 3 to ensure the continuance of Free Education of the petitioners' children in the fourth respondent school as per the right of children to Free and Compulsory Education Act, 2009 and G.O.Ms.No.60 School Education (X2) Department, dated 01.04.2013.

(2.) Heard Mr.R.Pon Karthikeyan, learned counsel appearing for the petitioners, Mr.N.Shanmugaselvam, learned Additional Government Pleader and Mr.P.Chandra Bose, learned counsel appearing for the fourth respondent.

(3.) The case of the petitioners is that the petitioners' children were admitted in the fourth respondent school on 25% reservation quota created under the Right to Free and Compulsory Education Act and as per the G.O.Ms.No.60 issued by the first respondent. The said quota is meant for weaker section/disadvantaged people. The petitioners are coming under the category of weaker section, since they are the collie workers. Therefore, the petitioners are paying only book fees to the fourth respondent school. Except the book fees, no other fees payable by the petitioners, since the petitioners children admission were under the said Act. At present, the fourth respondent school is insisting the petitioners to pay tuition fees apart from other special fees, failing which, the fourth respondent is threatening to terminate the petitioners children. Hence, this writ petition is filed.