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Andhra Pradesh High Court Strikes Down Government Orders on Fixation of Fees - (30 Dec 2021)

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.

Tags : ANDHRA PRADESH HIGH COURT   GOVERNMENT ORDERS ON FIXATION OF FEES  

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