SATISH KUMAR SHARMA,J. - (1.) The brief facts given rise to these matters are that the State Government of Rajasthan in the wake of COVID-19 pandemic, vide its order dated 09.04.2020, deferred the collection of school fees for 3 months by the private schools recognized by Primary and Secondary Education Departments.
(2.) Subsequently, vide order dated 07.07.2020, the above deferment of collection of fees was extended till the opening of the schools with the stipulation that the name of any student shall not be struck off for non-payment of school fees.
(3.) Above orders of the State Government were challenged by way of S.B. Civil Writ Petition No. 7564/2020; Society of Catholic Education Rajasthan Vs. State Government of Rajasthan And Anr., SBCWP No. 8835/2020; NISA Education And Anr. Vs. State of Rajasthan And Anr., SBCWP No. 8826/2020; School Shiksha Pariwar Sanstha and Anr. Vs. The State Government of Rajasthan and Anr., SBCWP No. 7609/2020; Progressive Schools Association vs. State of Rajasthan And Anr.;