INDEPENDENT SCHOOLS ASSOCIATION Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Central point of both these writ petitions is a notification dated 27.5.2020 issued by the Director, Higher Education, Himachal Pradesh regarding collection of fee and other charges by the Privately Managed Schools in the respondent-State during COVID-19 lockdown period. Therefore, these writ petitions are taken up together for disposal.

(2.) Facts common to both the writ petitions are;

(3.) Cwp No. 2202 of 2020 has been preferred by a registered association of 45 private schools of Himachal Pradesh, affiliated to Central Board of Secondary Education. The writ petition primarily seeks to quash the above extracted communication dated 27.5.2020 whereas CWP No. 2322 of 2020 preferred by a parent seeks enforcement of the same qua a specific private residential/boarding school, where his ward was admitted as a student. We may now separately take up these writ petitions:-