(1.) This is a batch of petitions, filed by various private un-aided schools functioning within the Jammu Province in the State of Jammu and Kashmir.
(2.) The petitioners are aggrieved of the notices issued to them by the Fee Fixation Committee constituted by the Govt. vide Govt. Order No. 520-Edu of 2013 dated 07.05.2013.
(3.) The Committee was constituted in compliance to the directions issued in PIL NO. 719/2009 titled Parents Coordination Committee and others vs. State of J&K and Ors and also the Apex Court judgment in Islamic Academy of Education &anrVs. State of Karnataka&ors, (2003) 6 SCC 697. The Committee so constituted consisted of four members with a retired Judge as its Chairman.