Supreme Court - Daily Orders
Action Committee Unaided Recognized ... vs Directorate Of Education, Government ... on 21 May, 2021
Bench: Dinesh Maheshwari, Aniruddha Bose
1
ITEM NO.5 Court 10 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 526/2021
ACTION COMMITTEE UNAIDED RECOGNIZED PRIVATE SCHOOLS Petitioner(s)
VERSUS
DIRECTORATE OF EDUCATION, GOVERNMENT OF NCT OF DELHIRespondent(s)
(FOR ADMISSION and IA No.60800/2021-STAY APPLICATION and IA
No.60801/2021-EXEMPTION FROM FILING AFFIDAVIT )
Date : 21-05-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Shyam Divan,Sr.Adv.
Mr. Kamal Gupta, Adv.
Mrs. Yugandhara Pawar Jha, AOR
Mr. Nipun Jain, Adv.
Mr. Sparsh Aggarwal, Adv.
Mr. Sanam Tripathi, Adv.
Mr. Adith Deshmukh, Adv.
Mr. Aman Pathak, Adv.
For Respondent(s) Mr Vikas Singh Sr Adv
Mr Santosh Kumar Tripathi AOR
Ms Deepika,Adv.
UPON hearing the counsel the Court made the following
O R D E R
On taking up this matter, we have expressed reservations to entertain the petition under Article 32 of the Constitution of India in this Court, particularly looking to the subject matter as also Signature Not Verified the fact that the two orders passed in relation to the Digitally signed by NEETU KHAJURIA Date: 2021.05.22 previous 14:23:59 IST Reason: academic session dated 18.04.2020 and 28.08.2020 are already the subject matter of petition pending in Delhi High Court.
Though learned senior counsel Shri Shyam Divan has attempted 2 to persuade us to take up the matter for consideration in this Court, particularly with reference to the subsequent order dated 17.05.2021 passed by the Deputy Director of Education Directorate of Education, District-South East, Zone-25 but, having examined the matter in its totality, when we have still expressed our reservations, Shri Divan, learned senior counsel, has fairly submitted that the petitioner may be permitted to withdraw with liberty to approach the High Court and also to make a request to the High Court to take up the matter for consideration at an early date, as the issue involved is of urgency and affects a large number of institutions.
Permission granted.
The petition is dismissed as withdrawn with liberty, as prayed.
(DEEPAK SINGH) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)