Delhi High Court - Orders
Public Schools On Private Land Society vs The Honble Lieutenant Governor Gnctd ... on 8 January, 2026
$~120 to 122 & 127 to 130
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 180/2026
PUBLIC SCHOOLS ON PRIVATE LAND SOCIETY .....Petitioner
Through: Ms. Shikha Sharma Bagga and Ms.
Khushi Sachdeva, Advocates.
versus
THE HONBLE LIEUTENANT GOVERNOR GNCTD THROUGH
SECRETARY AND ORS .....Respondents
Through: Mr. SV Raju, ASG Senior Advocate
with Mr. Zoheb Hossain, Mr. Annam
Venkatesh, Mr. Pranav Sarthi, Mr.
Samrat Goswami, Mr. Vivek Gurnani,
Mr. Ayush Raj, Mr. Harsh Paul Singh,
Mr. Pranjal Tripathi, Mr. Satyam, Mr.
Shikhar Yadav, Mr. Chinmay, Ms.
Agrimaa Singh, Mr. Aryansh Shukla,
Ms. Prachi Dhingra, Mr. Utkarsh
Vatsa and Mr. Udit Bajpai, Advocates
with Mr. Rajpal Singh, Deputy
Director of Education, GNCTD.
+ W.P.(C) 185/2026
DELHI PUBLIC SCHOOL SOCIETY .....Petitioner
Through: Mr. Puneet Mittal, Senior Advocate
with Ms. Sakshi Mendiratta,
Advocate.
versus
GOVT. OF NCT. OF DELHI AND ANR .....Respondents
Through: Mr. SV Raju, ASG Senior Advocate
with Mr. Zoheb Hossain, Mr. Annam
Venkatesh, Mr. Pranav Sarthi, Mr.
Samrat Goswami, Mr. Vivek Gurnani,
Mr. Ayush Raj, Mr. Harsh Paul Singh,
Mr. Pranjal Tripathi, Mr. Satyam, Mr.
Shikhar Yadav, Mr. Chinmay, Ms.
Agrimaa Singh, Mr. Aryansh Shukla,
Ms. Prachi Dhingra, Mr. Utkarsh
Vatsa and Mr. Udit Bajpai, Advocates
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 08/01/2026 at 20:35:46
with Mr. Rajpal Singh, Deputy
Director of Education, GNCTD.
+ W.P.(C) 246/2026
ROHINI EDUCATIONAL SOCIETY .....Petitioner
Through: Mr. Sameer Rohatgi, Mr. Namit Suri
and Ms. Tanya Sharma, Advocates.
versus
DIRECTORATE OF EDUCATION GOVT. OF NCT OF
DELHI .....Respondent
Through: Mr. SV Raju, ASG Senior Advocate
with Mr. Zoheb Hossain, Mr. Annam
Venkatesh, Mr. Pranav Sarthi, Mr.
Samrat Goswami, Mr. Vivek Gurnani,
Mr. Ayush Raj, Mr. Harsh Paul Singh,
Mr. Pranjal Tripathi, Mr. Satyam, Mr.
Shikhar Yadav, Mr. Chinmay, Ms.
Agrimaa Singh, Mr. Aryansh Shukla,
Ms. Prachi Dhingra, Mr. Utkarsh
Vatsa and Mr. Udit Bajpai, Advocates
with Mr. Rajpal Singh, Deputy
Director of Education, GNCTD.
+ W.P.(C) 97/2026
JUSTICE FOR ALL .....Petitioner
Through: Mr. Khagesh B. Jha, Mr. Ankit Maan
and Ms. Jyoti Shokeen, Advocates.
versus
HONBLE LT GOVERNOR OF DELHI THROUGH PRINCIPLE
SECRETARY AND ORS .....Respondents
Through: Mr. SV Raju, ASG Senior Advocate
with Mr. Zoheb Hossain, Mr. Annam
Venkatesh, Mr. Pranav Sarthi, Mr.
Samrat Goswami, Mr. Vivek Gurnani,
Mr. Ayush Raj, Mr. Harsh Paul Singh,
Mr. Pranjal Tripathi, Mr. Satyam, Mr.
Shikhar Yadav, Mr. Chinmay, Ms.
Agrimaa Singh, Mr. Aryansh Shukla,
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 08/01/2026 at 20:35:46
Ms. Prachi Dhingra, Mr. Utkarsh
Vatsa and Mr. Udit Bajpai, Advocates
with Mr. Rajpal Singh, Deputy
Director of Education, GNCTD.
Ms. Manisha Agrawal Narain, CGSC
with Mr. Navneet Saharan, Advocate
and Ms. Aditi Singh, GP for R4/UoI.
+ W.P.(C) 117/2026
ASSOCIATION OF PUBLIC SCHOOLS .....Petitioner
Through: Mr. Pramod Gupta, Ms. Himanshi,
Ms. Jessica Khera and Ms. Yogita,
Advocates.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Abhishek Gupta, CGSC with Mr.
Kumar Kartikeya, Mr. Dhananjay
Singh and Mr. Shaswat Kumar
Pandey, Advocates.
Mr. SV Raju, ASG Senior Advocate
with Mr. Zoheb Hossain, Mr. Annam
Venkatesh, Mr. Pranav Sarthi, Mr.
Samrat Goswami, Mr. Vivek Gurnani,
Mr. Ayush Raj, Mr. Harsh Paul Singh,
Mr. Pranjal Tripathi, Mr. Satyam, Mr.
Shikhar Yadav, Mr. Chinmay, Ms.
Agrimaa Singh, Mr. Aryansh Shukla,
Ms. Prachi Dhingra, Mr. Utkarsh
Vatsa and Mr. Udit Bajpai, Advocates
with Mr. Rajpal Singh, Deputy
Director of Education, GNCTD.
+ W.P.(C) 122/2026
ACTION COMMITTEE UNAIDED RECOGNISED PRIVATE
SCHOOLS .....Petitioner
Through: Mr. Mukul Rohatgi, Senior Advocate
with Mr. Kamal Gupta, Mrs. Tripti
Gupta, Mr. Sparsh Aggarwal, Mr.
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 08/01/2026 at 20:35:46
Vishal Kumar Malhotra, Mr.
Siddharth Arora and Mr. Keshav
Sehgal, Advocates.
versus
HONBLE LT. GOVERNOR & ANR. .....Respondents
Through: Mr. SV Raju, ASG Senior Advocate
with Mr. Zoheb Hossain, Mr. Annam
Venkatesh, Mr. Pranav Sarthi, Mr.
Samrat Goswami, Mr. Vivek Gurnani,
Mr. Ayush Raj, Mr. Harsh Paul Singh,
Mr. Pranjal Tripathi, Mr. Satyam, Mr.
Shikhar Yadav, Mr. Chinmay, Ms.
Agrimaa Singh, Mr. Aryansh Shukla,
Ms. Prachi Dhingra, Mr. Utkarsh
Vatsa and Mr. Udit Bajpai, Advocates
with Mr. Rajpal Singh, Deputy
Director of Education, GNCTD.
+ W.P.(C) 146/2026
FORUM FOR PROMOTION OF QUALITY EDUCATION FOR
ALL .....Petitioner
Through: Ms. Geetika Panwar, Mr. Arjun Garg,
Dr. Ishaan S. Sharma and Ms.
Shambhavi Sharma, Advocates.
versus
GOVERNMENT OF NCT OF DELHI & ORS. .....Respondents
Through: Mr. SV Raju, ASG Senior Advocate
with Mr. Zoheb Hossain, Mr. Annam
Venkatesh, Mr. Pranav Sarthi, Mr.
Samrat Goswami, Mr. Vivek Gurnani,
Mr. Ayush Raj, Mr. Harsh Paul Singh,
Mr. Pranjal Tripathi, Mr. Satyam, Mr.
Shikhar Yadav, Mr. Chinmay, Ms.
Agrimaa Singh, Mr. Aryansh Shukla,
Ms. Prachi Dhingra, Mr. Utkarsh
Vatsa and Mr. Udit Bajpai, Advocates
with Mr. Rajpal Singh, Deputy
Director of Education, GNCTD.
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 08/01/2026 at 20:35:46
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 08.01.2026 CM APPL. 884/2026 in W.P.(C) 180/2026 CM APPL. 539/2026 in W.P.(C) 97/2026 CM APPL. 617/2026 in W.P.(C) 117/2026 CM APPL. 622/2026 in W.P.(C) 122/2026
1. Exemptions are allowed, subject to all just exceptions.
2. The Applications stand disposed of.
W.P.(C) 180/2026 & CM APPL. 883/2026 W.P.(C) 185/2026, CM APPL. 913/2026 & CM APPL. 947/2026 W.P.(C) 246/2026 & CM APPL. 1128/2026 W.P.(C) 97/2026 & CM APPL. 538/2026 W.P.(C) 117/2026 & CM APPL. 616/2026 W.P.(C) 122/2026 & CM APPL. 621/2026 W.P.(C) 146/2026, CM APPL. 746/2026 & CM APPL. 747/2026
3. Issue Notice. Mr. Zoheb Hossain, learned Counsel appears and accepts Notice on behalf of Directorate of Education, GNCTD. Ms. Manisha Agrawal Narain, learned CGSC representing Union of India in W.P.(C) 97/2026 appears and accepts Notice whereas, Mr. Abhishek Gupta, learned CGSC representing Union of India in W.P.(C) 117/2026 appears and accepts Notice.
4. Let the Reply Affidavit(s) be filed by the Respondents within six weeks from today. Two weeks thereafter, shall be available to the Petitioners to file the Rejoinder Affidavit(s), if any.
5. List on 12.03.2026.
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 08/01/2026 at 20:35:46
6. We permit the Respondents to submit a Master Counter Affidavit after serving the same on the learned Counsel representing the Petitioners in all these matters.
7. In the meantime, as an interim measure, we provide that any exercise undertaken in terms of the Impugned Notification dated 24.12.2025 issued by the Director of Education, GNCTD shall be subject to further orders, which would be passed in these Writ Petitions.
8. Sh. SV Raju, learned Senior Counsel representing the Respondent Directorate of Education, GNCTD, on instructions, has stated that the time for constitution of School Level Fee Regulation Committee ("Committee") shall be extended till 20.01.2026. Similarly, the last date for submission of fee proposed by the School Management to the Committee shall be extended till 05.02.2026.
DEVENDRA KUMAR UPADHYAYA, CJ TEJAS KARIA, J JANUARY 8, 2026/sms 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 08/01/2026 at 20:35:46