Private Un-aided Schools Require No Prior Approval From DoE For Fee Increase At Session Commencement

This batch of 137 petitions was filed by private unaided recognized schools in Delhi challenging orders issued by the Directorate of Education (DoE) that rejected their fee-hike proposals.

The DoE had mandated that schools situate on land allotted by government agencies (the "land-clause" schools) obtain prior approval before increasing fees.

Following this, the DoE engaged chartered accountancy firms and a Project Management Unit (PMU) to audit school finances, ultimately rejecting proposals on the grounds that schools possessed sufficient "available funds" in the form of reserves, development funds, and depreciation funds.

The schools contended these rejections were arbitrary, violated principles of natural justice, and impinged upon their financial autonomy.

Section 17(3) of the Delhi School Education (DSE) Act, 1973, which requires schools to file a statement of fees before the session but mandates prior approval only for mid-session hikes.

Rule 177 of the DSE Rules, 1973, regarding the hierarchy of fund utilization.

Modern School v. Union of India, which established the "balance" between school autonomy and the prevention of commercialization.

T.M.A. Pai Foundation, affirming the right to set a reasonable fee structure as part of Article 19(1)(g).

Islamic Academy of Education, defining "reasonable surplus" (6%–15%) for institutional growth.

The Gullapalli Nageswara Rao principle regarding the necessity of the "deciding" authority also being the "hearing" authority.

The court reasoned that the DoE fundamentally misinterpreted its regulatory remit. Under Sec. 17(3) of the DSE Act, the DoE only has the power to interfere if a school hikes fees during a session beyond its initial declaration, or if it finds definitive proof of "profiteering" through a formal audit under Sec. 18(5).

The court found that a "land-clause" in a lease deed is a contractual condition that cannot override statutory law; thus, even land-clause schools do not require prior approval for start-of-session hikes.

Regarding accounting, the court scrutinized the DoE’s calculation of "available funds," holding that the DoE illegally treated restricted funds (e.g., Depreciation, Gratuity, and Development Funds) as liquid cash available for salaries.

The court noted that forcing schools to divert earmarked funds violates Rule 176 and GAAP principles.

Furthermore, the rejection orders were vitiated by procedural unfairness because the DoE relied on internal PMU reports without sharing them with the schools or providing a personal hearing before the Director of Education.

No prior approval is required for fee increases at the commencement of an academic session under Sec. 17(3), regardless of a "land-clause".

Rejections were void for violating natural justice (lack of hearing and non-disclosure of audit reports).

The DoE cannot micro-manage school accounts or treat statutory reserves as revenue for salaries.

To balance the equities after years of litigation, schools are permitted to implement the last proposed fee increase only from the April 2027 session onwards; notably, schools are prohibited from recovering any arrears retrospectively for past years to protect parents from sudden financial burdens.