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    Sunil Samdaria . v. State Government Of Rajasthan .

    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

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    Sunil Samdaria . v. State Government Of Rajasthan .
    (Oct 23, 2020)