Delhi High Court - Orders
Parents Teachers Association, Gyan ... vs Directorate Of Education & Ors on 22 January, 2019
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2103/2017 & CM APPLs. 9187/2017, 16172/2018
PARENTS TEACHERS ASSOCIATION, GYAN DEVI
SALWAN PUBLIC SCHOOL ..... Petitioner
Through: Mr. Saurabh Tiwari, Adv.
versus
DIRECTORATE OF EDUCATION & ORS .... Respondents
Through: Mr. Gautam Narayan, ASC for
Govt. of NCT of Delhi with Ms. Shivani Vij,
Adv. and Mr. R.K.Tyagi, OSD, Zone-28
Ms. Manmeet Arora, Adv. with Mr. Keshav
Sehgal, Adv. for R-2
Mr. Ripu Daman Bhardwaj, CGSC with
Mr.T.P.Singh, Adv. for UOI
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 22.01.2019 Mr. Saurabh Tiwari appears and submits that the file has been withdrawn from him by the petitioner and that he has no further instructions in this matter.
He seeks discharge.
Mr. Gautam Narayan, learned ASC, submits that the writ petition has become infructuous inasmuch as the prayer in the writ petition, filed by the Parents Teachers Association is for roll back of fee, which stands allowed by an order dated 12 th July, 2018, passed by the Directorate of Education, notices of which have been given to all parties.
He submits that he would be placing the said document on record.
Ms. Manmeet Arora, learned counsel appearing for Respondent No.2, submits that she has challenged the said decision of the Directorate of Education and that her challenge is pending consideration.
She submits that she is in possession of a communication dated 3rd August, 2018, issued by the petitioner, whereby the petitioner has stated that it is not interested to prosecute this matter.
Be that as it may, in view of the request made by Mr. Saurabh Tiwari, as noticed herein above, issue court notice (without PF) to the petitioner, returnable on 13th March, 2019.
C. HARI SHANKAR, J JANUARY 22, 2019 dsn