JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The School, which is a nursery for grooming the youth of the Nation, is seen acting in violation of even the Education Code and adopting bizarre methods to extract high/exorbitant fee and donations from students, who are not very well to do. The petition is by number of parents, who have approached this Court with the grievance that the respondent-Schools being run by Arya Partinidhi Sabha are cheating by charging high fee for which even no receipts are being given. The high fee so charged is being shown in the form of donation extracted forcibly, showing the receipts as such. Having failed in their complaints made to the authorities, the petitioners have approached this Court through the present writ petition.

(2.) Seeing the state of affairs as projected in the writ petition, this Court, while issuing notice of motion, had directed the Director General of School Education, Haryana, to constitute a Committee of senior officers from the Audit Department to enquire into the conduct and affairs of the respondent- Schools and to file a report before the Court. To ensure that no record was destroyed, directions were issued to S.D.M., Narwana, to take in custody the relevant documents from the respondent-Schools. The enquiry was accordingly conducted, revealing various violations being committed by the respondent- Schools.

(3.) The enquiry report was placed on record in June 2009, which not only revealed mis-management by the Managing Committee but also the allegations made in the petition that donation and development charges were being collected from the students. The enquiry report would rather show that this fact was admitted by the Principal and Manager of Arya Senior Secondary School, Narwana that the donation and development charges were being collected from the students to pay salary to un-sanctioned staff etc. Similar was the position in Arya Kanya Maha Vidayalaya, Narwana, second school run by the Society, (respondent No. 7).