CHITRAKSHI YOGESH RANGWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) A short question which falls for consideration is whether the student of 7th standard can be denied education in the school on the ground that she has not paid the fees as asked by the school?

(3.) For answering the aforesaid question, few facts would be necessary. The petitioner No.1 is a minor student and petitioner No. 2 is her father. The petitioner No. 1 was admitted in respondent No. 7 school in 6th standard from academic year 2023-24 and she was promoted to 7th standard in the academic year 2024-25.