- (1.) A writ petition was filed before the High court under Article 226 of the constitution of India seeking directions to the appellants to admit the respondents to the benefit of grant-in-aid and to pay the respondents salary grant from the date of their initial appointment. Learned single judge who examined the matter held that regardless of what order had been passed by the appellants, the respondents shall be entitled to the salaries payable to them in relation to the post held by them and the same shall be paid starting from the month of November 1994, the first payment to be made on or before 11.12.1994 and from month to month thereafter and gave certain other incidental reliefs.
(2.) Aggrieved by this order the appellants preferred an appeal to the division bench of the High Court. While dealing with this matter the division bench has proceeded to decide certain larger questions arising in the context of primary education. Apart from making sweeping observations, the High Court has given the following directions: (A) That the state may see the desirability of framing relevant rules for the fees, donations and charges that could be levied and collected by the private educational institutions as provided under section 145 (2) (xxxviii) of the Education Act within a period of three months from now; (B) The state shall accord permission for starting of new schools from the next academic year, subject to fulfillment of the requirements in the rules, Code and Education Act. (C) The state shall reimburse the educational expenditure of the children upto the age of 14 years studying in private schools in order to fulfill the constitutional obligation under Article 45 of the Constitution either to the parents directly if claimed by them or to the schools directly, in which event the concerned schools shall reimburse the amount to the parents.
(3.) These reliefs were not sought for by any of the parties much less were there any pleadings in this regard. Such larger questions could not be decided except on appropriate pleadings and material and on deep examination of the facts arising in the matter.;