REGENT COMPUTRONICS PVT. LTD.

NALANDA EDUCATIONAL SOCIETY, KONDAPUR, HYDERABAD Appellant

V/S

GOVERNMENT OF ANDHRA PRADESH Respondents

Referred Judgements :-

KYLE V. BARBOR [REFRRED TO]
BOARD OF EDUCATION V. RICE [REFRRED TO]
COHEN V. WEST HAMPSHIRE CORPORATION [REFRRED TO]
HALL V. MANCHESTER CORPORATION [REFRRED TO]
LOCAL GOVERNMENT BOARD V. ARLIDGE [REFRRED TO]
MUNGONI V. ATT. GEN. OF NORTHERN RHODESIA [REFRRED TO]
LAVENDER (H) AND SON LTD. V. MINISTER OF HOUSING AND LOCAL GOVERNMENT [REFRRED TO]
NELMS V. ROE [REFRRED TO]
PAMPLIN V. GORMAN [REFRRED TO]
PROVIDENT MUTUAL LIFE ASSURANCE ASSOCIATION V. DERBY CITY COUNCIL [REFRRED TO]
R V. SECRETARY OF STATE FOR EDUCATION AND SCIENCE,EXP. BIRMINGHAM C.C. [REFRRED TO]
R V. SECRETARY OF STATE FOR THE ENVIRONMENT,EXP. HILLINGDON L.B.C [REFRRED TO]
RATNAGOPAL V. ATT. GEN [REFRRED TO]
RECORD TOWER CRANES LTD. V. GISHEY [REFRRED TO]
MODERN SCHOOL V. UNION OF INDIA AND OTHERS [REFRRED TO]
R V. MONOPOLIES AND MERGERS COMMISSION,EX P. ARGYLL GROUP PLC [REFRRED TO]
PRADYAT KUMAR BOSE VS. HONBLE CHIEF JUSTICE OF CALCUTTA HIGH COURT [REFRRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFRRED TO]
UNION OF INDIA VS. P K ROY [REFRRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFRRED TO]
SAHNI SILK MILLS PRIVATE LIMITED VS. EMPLOYEES STATE INSURANCE CORPORATION [REFRRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFRRED TO]
P A INAMDAR VS. SATE OF MAHARASHTRA [REFRRED TO]
ACTION COMMITTEE UN AIDED PVT SCHOOLS VS. DIRECTOR EDUCATION DELHI [REFRRED TO]
M MURALIDHAR REDDY DIED VS. DEPUTY TRANSPORT COMMER and SECRETARY REGIONAL TRANSPORT AUTHORITY [REFRRED TO]

JUDGEMENT

(1.) The common issue presented in the several writ petitions, (though the pleadings are differently structured), is the validity of order of the State Government in (1) G.O.Rt. No. 376 Education (SE: PS-1) Department dated 18-06-2009 and in (2) G.O. Ms. No. 91 Education (SE: P.S.--1) Department dated 06-08-2009. In some writ petitions, an additional relief is sought viz., invalidation of the order of the Secretary, School Education in proceedings No. 8293/B5/2009 dated 07-09-2009 (W.P. Nos. 22744 of 2009 and 288 of 2010). The principal attack is however against G.O. Ms. No. 91, Education dated 06.08.2009.

(2.) The impugned orders {G.O.Rt. No. 376 Education (SE: PS-1) Department dated 18-06-2009 and G.O. Ms. No. 91 Education (SE: P.S.--1) Department dated 06-08-2009} read as under:

(3.) Government have examined the matter and direct that a committee with the following members be constituted with immediate effect to go into the regulation of fee structure in the private schools, corporate schools, CBSE schools, ICSE Schools functioning in the State by categorizing the schools with reference to the amenities provided to the students by the school management and taking into their location in the State.

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NALANDA EDUCATIONAL SOCIETY Vs. GOVERNMENT OF A P

Referred Judgements :-

JUDGEMENT

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