NAMDEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With consent heard learned counsel for respective parties finally at the admission stage.

(2.) The petitioners principally are seeking implementation of the Government Resolution dtd. 13/6/1996. They are seeking directions to refund the amount of fees paid by them for their wards. They are also challenging the communication dtd. 18/8/2018 issued by the respondent No. 4/Education Officer.

(3.) By Government Resolution dtd. 13/6/1996, the State Government promulgated free studentship scheme for the wards studying in standards I to X. The scheme is applicable for the wards of primary, secondary and higher secondary teachers and non teaching employees. It is made applicable to the wards studying in aided and unaided schools run by the private management and local bodies. The modalities of the scheme are provided by Schedule - I and II. The rate of fees is prescribed by the Schedule I-A. The wards of the teachers are exempted from paying tuition fee, term fee and admission fee at the rate as prescribed in the Schedule I-A.