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Sunil Samdaria . v. State Government Of Rajasthan .

Rajasthan High Court

Oct 23, 2020

Judgment

Subsequent
References

CaseIQ

Case Information

CITATION CODES

citation codes

CASE NO.

D.B. Special Appeal Writ No. 637/2020, D.B. Special Appeal Writ No. 657/2020, D.B. Special Appeal Writ No. 659/2020, D.B. Special Appeal Writ No. 662/2020, D.B. Special Appeal Writ No. 663/2020, D.B. Special Appeal Writ No. 664/2020, D.B. Special Appeal Writ No. 665/2020, D.B. Special Appeal Writ No. 676/2020, D.B. Special Appeal Writ No. 680/2020, D.B. Special Appeal Writ No. 713/2020 and D.B. Civil Writ Petition No. 9857/2020

Attorney(S)

: Mr. Sunil Samdaria, in person through VC

: Mr. Rishabh Khandelwal, through VC

Mr. Rajesh Maharshi, AAG through VCin SAW Nos. 662/2020, 663/2020, 664/2020 and 665/2020

Mr. Mahendra Shandilya through VC

Mr. Shashank Agarwal, in person through VC

Mr. Jitendra Mishra, through VC

Mr. Sameer Sharma through VC

Dr. RDSS Kharlia, through VC IN SAW 713/2020

Mr. Kamlakar Sharma, Sr. Advocate with Ms. Alankrita Sharma, through VC

Mr. Dinesh Yadav, through VC

Mr. Anuroop Singhi, through VC

Ms. Sumitra Choudhary, through VC

Mr. Rajesh Maharshi, AAG in SAW Nos. 637/2020 and CW No. 9857/2020 through VC

Mr. Amit Chhangani, through VC

Mr. Shailesh Prakash Sharma, throughVC

Mr. Kapil Sharma, through VC

Dr. RDSS Kharlia, through VC

Mr. D.S. Dhariwal, through VC

Mr. Hukam Chand Sharma, throughVC

Mr. Abhay Jain through VC

Ms. Painitoo Jain through VC

Mr. Ankur Mathur through VC

Ms. Sangeeta Kumari Sharma through VC

JUDGES

Satish Kumar Sharma

Indrajit Mahanty

ACTS

No Acts

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1. Mr. Rajesh Maharshi, AAG, Submits that a committee has been constituted for determination of fees to be charged by the private schools for the period of lockdown imposed due to Covid-19 Pandemic. The Committee is in process to finalize its recommendations and accordingly the affidavit shall be filed on behalf of the State Government on 2 of November 2020 positively.

2. Mr. Kamlakar Sharma learned Senior advocate raised serious objection and prayed for interim measure in view of the great hardship being faced by the private schools to run their institutions.

3. Considering the hardship of the private schools, it is directed that the State Government shall issue necessary directions by 28.10.2020 positively regarding interim fees which the private schools shall be allowed to charge subject to final decision in this regard.

4. In the meanwhile, necessary affidavit in compliance of earlier directions shall be filed by the State Government by 02.11.2020 without fail after providing a copy of the same to all the parties.

5. List on 03.11.2020