KSHATRIYA VIDHYASALA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE writ petitioners, who are unaided private schools have filed these writ petitions challenging the final orders/fee structure prescribed by the 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) and the directions issued by the Division Bench of this Court in W.P.No.8489 of 2011 dated 03.5.2012.

(2.) ALL the writ petitioner schools are self financing schools/ private unaided schools. To regulate the collection of fee by the private schools in the State of Tamil Nadu, Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009 was enacted. The vires of Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009 and Rules were upheld by this Court (vide 2010 (4) CTC 353) (except Section 11 of the Act and Rules 4(4) and 4(5) of the Rules).

(3.) THE above writ petitions W.P.No.8489 of 2011 etc. Batch were disposed of with the following directions: