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Punjab-Haryana High Court

Vihan Barik vs State Of Haryana And Others on 21 April, 2022

Bench: Ravi Shanker Jha, Arun Palli

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH


                                                                  CWP-7984-2022 (O&M)
                                                              Date of decision:- 21.04.2022
               Vihan Barik
                                                                             ...Petitioner(s)
                                              Versus

               State of Haryana and others
                                                                           ...Respondent(s)

CORAM:          HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
                HON'BLE MR. JUSTICE ARUN PALLI

Present:           Mr. Dinesh Kumar Dakoria, Advocate,
                   Mr. Shashank Deo Sudhi, Advocate,
                   for the petitioner.

                   Mr. Deepak Balyan, Additional Advocate General, Haryana.
                                                       ****
RAVI SHANKER JHA, C.J. (ORAL)

This writ petition has been filed by the petitioner seeking admission in respondent No. 4 - school as provided under Rule 134-A of the Haryana School Education Rules, 2003 as amended vide notification dated 19.06.2013 (Annexure P-1).

Learned counsel for the petitioner submits that his parents have already moved a representation dated 20.12.2021 (Annexure P-3) before the competent authority i.e. Deputy Commissioner, Gurugram as well as District Education Officer, Gurugram raising their grievance as regards denying admission to their ward which is pending before them.

Mr. Deepak Balyan, learned Additional Advocate General, Haryana, submits that the petitioner's representation would be considered and decided by the respondent-authorities in accordance with law, and as expeditiously as possible, preferably within a period of two weeks, by passing a reasoned order, which shall be communicated to the petitioner.

In view of the aforesaid submission made by learned counsel for the petitioner as well as the statement of learned State counsel, which is taken on record, the writ petition stands disposed of in terms thereof.

(RAVI SHANKER JHA) CHIEF JUSTICE (ARUN PALLI) JUDGE 21.04.2022 Amodh Sharma Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 23-04-2022 01:13:12 :::