PARENTS BODY Vs. SHALIN KABRA

JUDGEMENT

(1.) This application is filed seeking directions that fee for the months of Sept. & Oct., 2014 may not be charged by making necessary rectification in the order of this Court made in PIL No. 12/2014, dated 01.06.2015 and to initiate contempt proceedings against the Commissioner/Secretary to Government, Education Department and also against president of Unaided Private School Coordination Committee.

(2.) When the matter was posted on 08.07.2015, the Commissioner Secretary to Government Education Department, appeared in person and assured this court that a circular will be issued to implement the order of this court dated 01.06.2015. Pursuant to the said assurance, circular was issued on 08.07.2015 which reads as under:

(3.) This court further directed to inform about the steps taken with regard to appointment of Chairman and in pursuance of the said direction a retired judge of this court, Mr Hakim Imtiyaz Hussain, was appointed as Chairman by order of the Government bearing No. 344-Edu of 2015, dated 21.07.2015 without stating the terms and conditions of appointment of the Chairman and the case was fixed today for the purpose of fixing the terms and conditions.