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ANDHRA PRADESH HIGH COURT STRIKES DOWN GOVERNMENT ORDERS ON FIXATION OF FEES - (30 Dec 2021)

Education

Andhra Pradesh High Court has struck down the fixation of fees under Government orders as gross violation of statutory rules and principles of natural justice in a batch of writ petitions filed by different Private Unaided School Associations, Junior College Management Associations, Junior Colleges and High Schools.

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