Miss Maanyya Gupta Through Father Sh ... vs G. D. Goenka Public School Rohini Sector ... on 22 May, 2024

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Delhi High Court - Orders

Miss Maanyya Gupta Through Father Sh ... vs G. D. Goenka Public School Rohini Sector ... on 22 May, 2024

$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7399/2024
MISS MAANYYA GUPTA THROUGH
FATHER SH ANUJ GUPTA AND ORS ..... Petitioners
Through: Mr. Khagesh B. Jha, Ms.
Shikha Sharma Bagga and Mr. Ankit Mann,
Advs.

versus

G. D. GOENKA PUBLIC SCHOOL
ROHINI SECTOR 22 AND ORS ..... Respondents
Through: Mr. Kamal Gupta, Mrs. Tripti
Gupta, Mr. Sparsh Aggarwal, Mr. Karan
Chaudhary, Ms. Yosha Dutt and Mr. S.L.
Bansal, Advs. for R-1
Mr. Arun Birbal and Mr. Sanjay Singh,
Advs. for DDA

CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER

% 22.05.2024 CM APPL. 30912/2024 (exemption)

1. Allowed, subject to all just exceptions.

2. The application is disposed of.

W.P.(C) 7399/2024 and CM APPL. 30911/2024 (direction)

3. This writ petition assails an order dated 3 June 2022 issued by the Directorate of Education (DoE) in respect of Respondent 1 school.

W.P.(C) 7399/2024 Page 1 of 3

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/05/2024 at 01:57:57 The same order has been subject matter of challenge before this Court in WP (C) 7318/2024 (G.D. Goenka Public School v. Directorate of Education). The said writ petition was listed before this Court yesterday. While issuing notice in the writ petition, the petitioner was permitted to collect the excess fee as permissible by the impugned order and nothing in excess thereof and the DoE was restrained from taking any coercive action against the petitioner.

4. As same notification is under challenge in this petition albeit at the instance of parents of the students studying in the petitioner school, there can be no different order.

5. As such, issue notice to show cause as to why rule nisi be not issued.

6. Notice is accepted on behalf of Respondents 1 and 2 by Mr. Kamal Gupta, on behalf of Respondent 3 by Mr. Utkarsh Singh and on behalf of the DDA by Mr. Arun Birbal. Let notice issue to Respondent 5 by all modes including dasti.

7. Let notice also issue in CM APPL. 30911/2024.

8. Counter affidavit to the writ petition and reply to the miscellaneous application, if any, be filed within four weeks with advance copy to learned Counsel for the petitioner, who may file rejoinder thereto, if any, within four weeks thereof.

9. To be heard on 7 August 2024 along with WP (C) 7318/2024.

W.P.(C) 7399/2024 Page 2 of 3

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/05/2024 at 01:57:57

10. Interim order passed in WP (C) 7318/2024 yesterday i.e. 21 May 2024 is reiterated.

11. Any payment made by the petitioners to the school shall remain subject to outcome of the writ petition.

C.HARI SHANKAR, J MAY 22, 2024 rb Click here to check corrigendum, if any W.P.(C) 7399/2024 Page 3 of 3 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/05/2024 at 01:57:57

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Delhi High Court - Orders