AMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is being taken up and heard via video conferencing (Webex App software).

(2.) Notice of motion in all the appeals.

(3.) Ms. Rameeza Hakeem, learned Additional Advocate General, Punjab accepts notice on behalf of the respondent-State of Punjab in LPAs-409, 411, 413, 414 and 415-2020; Mr. Vibhav Jain, learned counsel accepts notice on behalf of respondents No.1 and 2 in LPA-419-2020; Mr. Aashish Chopra, learned counsel accepts notice on behalf of the caveators-Independent Schools' Association, Chandigarh and others in LPAs-411, 413, 414, 415 and 421-2020 and Mr. Dilpreet Singh Gandhi, learned counsel accepts notice on behalf of the caveator-respondent in LPA-420-2020.Having heard learned Advocate General, Punjab and learned counsel appearing for the School Management as also for the parents on the interim relief, we rather consider it expedient to observe that until further orders, all the parties shall adhere to the arrangements set out in the impugned judgment. Additionally, in the given circumstances, we emphasize that all the students would remit their school fee in sync with the directions issued by the learned Single Judge. However, the names of those students, who have either sought or apply for concession or waiver of school fee, their names shall not be struck off from the roles till their application(s) are decided by the School Management or by the Regulatory Body constituted under section 7 of the Punjab Regulation of Fee of Unaided Educational Institutions Act, 2016, as the case may be. We are sanguine that the School authorities or the Regulatory Body in seisin of any such application(s), shall make every endeavour to decide the same as expeditiously as possible.