PARENTS CO Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) According to the compliance report filed by the Secretary to Government, School Education Department, Civil Secretariat, Srinagar, the Committee for fixation of fee structure of Private Educational Institutions in the State has been constituted and the judgment of Honourable the Supreme Court in Islamic Academy of Education Vs. State of Karnataka, 2003 (6) SCC 697 , has been given effect. Honourable Mr. Justice (Retd.) Bilal Nazki, former Chief Justice of Orissa High Court, has been nominated as Chairman after obtaining the approval from the Chief Justice along with two members i.e., chartered accountant of Repute to be nominated by the Chairman of the Committee and a representative of the J&K Board of School Education. The Secretary to Government, School Education Department would be the Member Secretary and the committee has been given free hand to nominate/co-opt any other independent member of repute so that the total number of Members of the Committee shall not exceed five.

(2.) The learned Advocate General states that all facilities in the shape of Office, infrastructure and other secretarial assistance would be provided to the Committee within two weeks. Hopefully, the Committee will start functioning at the earliest.

(3.) The claim made by the petitioner with regard to increase in fee can now conveniently be placed before the Committee either by the present petitioner or any other member of the general public or even the private schools.