MISS IKSHITA JAIN Vs. CAMBRIDGE COURT HIGH SCHOOL

JUDGEMENT

(1.) Heard on the stay application (3665/2022).

(2.) Learned counsel for the petitioners submitted that all the petitioners are students of respondent No.1-Cambridge Court High School and the respondent in most arbitrary and illegal manner has deprived the petitioners to write their examination.

(3.) Learned counsel for the petitioners submitted that the Apex Court in the case of Indian School Jodhpur and Anr. Versus State of Rajasthan and Ors. and other connected Civil Appeals, has decided the controversy, vide its order dtd. 3/5/2021 and directions have been given to the private schools to allow the students from attending Online Classes or Physical Classes and no students should be debarred from attending the classes only on account of not paying the money/arrears/outstanding fees including the installments which parents were bound to pay.