ADARSH BHUSHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) This order will dispose of the following bunch of writ petitions : Writ - C No. 25344 of 2020, 15746 of 2021, WPIL Nos. 595, 949, 1105, 1196 of 2020, 451, 796 of 2021.

(2.) The aforesaid bunch of petitions were filed during the COVID-19 pandemic, raising an issue regarding demand of school fees and other charges by the schools in which the students were studying in various classes. From time to time, different instructions had been issued by the State to be followed by the schools.

(3.) The grievance raised by the petitioners is that certain facilities were not provided during the COVID-19 pandemic hence they are not liable to pay for that. The expenses incurred were not commensurate to the physical classes held in schools. Hence, they are not liable to pay the same school fee as used to be paid during Session 2019-20.