VANAVANI MATRICULATION HIGHER SECONDARY SCHOOL REP BY ITS SECRETARY Vs. SPECIAL OFFICER PRIVATE SCHOOLS FEE DETERMINATION COMMITTEE

JUDGEMENT

(1.) WRIT Petitioner School which is an unaided private school has filed this writ petition challenging the order dated 03.06.2011 passed by Private School Fee Determination Committee on the ground of arbitrariness and that it is not in conformity with Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009 (Tamil Nadu Act 22 of 2009).

(2.) WRIT Petitioner School is run in the Campus of I.I.T., Chennai-36. It is managed by I.I.T. Madras Educational Trust. The Writ Petitioner school is affiliated to the Directorate of School Education, Chennai and has been functioning since 1963. Writ Petitioner school has recognition for Classes from L.K.G. to 12th standard and has considerable strength of around 1800 students.

(3.) BY G.O.(Ms) No.320, School Education Department, dated 07.12.2009, Government constituted a School Fee Determination Committee under the Chairmanship of Justice K.Govindarajan, a retired Judge of this Court and the Committee prepared questionnaire and sent the same to the private schools through the Chief Educational Officer. To the said questionnaire, the Writ Petitioner school sent its response. After considering the response, order was passed by the Fee Determination Committee fixing the fee to be collected for the years 2010-11 to 2012-13.