SATENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Shesh Kumar, learned counsel appearing along with Shri Ritesh Upadhyay, learned counsel for the petitioners, learned Standing Counsel for the State-respondent Nos. 1 to 4, Shri H. N. Pandey, learned counsel for the CBSE, New Delhi/respondent No. 5 and Shri Tarun Agarwal, learned counsel for the respondent Nos. 6 and 7.

(2.) A claim of Sibling Fee relief of 50% introduced by the respondent Nos. 6 and 7 institution for the Session 2022-2023-2024 and its denial on account of a solitary default leading to unpleasantaries being exchanged between the petitioner No. 1 and the school authorities respondent Nos. 6 and 7, lodging of complaints, police complaints, defamation suit and culminating in issuance of transfer certificates against the petitioner Nos. 2 and 3 has travelled to this Court.

(3.) The writ petition has been filed for issuance of a writ of mandamus commanding the respondent Nos. 6 and 7 to accept the fees of the petitioner No. 2 and 3, enroll their names in the school rolls and permit them to take their respective classes without any hindrance in the interest of justice.