Delhi High Court
Tarawati Education And Vocational ... vs Government Of Nct Of Delhi on 29 May, 2024
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~24 & 70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5914/2024 & CM APPL. 24514/2024
ISHWAR CHAND MISHRA THROUGH HIS
FATHER JAI NATH MISHRA ..... Petitioner
Through: Ms. Ananya Bhattacharya, Mr.
Nikhil Jayant, Ms. Rinku
Paresal, Mr. Sheesh Pal Singh
and Mr. Sanjay Kapur, Advs.
versus
GOVERNMENT OF NCT OF DELHI THROUGH
SECRETARY EDUCATION & ANR. ..... Respondents
Through: Mr. Siddhartha Shukla and Mr.
Satender Kumar, Advs. along
with Mr. Rajeev Kumar, ALO
for DOE
Ms. Manisha Agrawal Narain,
Mr. Sudeep Singh and Ms.
Khushi Mangla, Advs. for R-2
+ W.P.(C) 3806/2013
TARAWATI EDUCATION AND VOCATIONAL SOCIETY
..... Petitioner
Through: Ms. Manisha Agrawal Narain,
Mr. Sudeep Singh and Ms.
Khushi Mangla, Advs.
versus
GOVERNMENT OF NCT OF DELHI ..... Respondent
Through: Mr. Siddhartha Shukla and Mr.
Satender Kumar, Advs. along
with Mr. Rajeev Kumar, ALO
for R-2
Ms. Mehak Nagra, ASC with
and Ms. Aditi Kapoor, Adv.
along with Ms. Swati Sharma,
Superintendent for Department
Signature Not Verified of Social Welfare Signature Not Verified
Digitally Signed Digitally Signed
By:AJIT KUMAR W.P.(C) 5914/2024 & W.P.(C) 3806/2013 Page 1 of 2 By:CHANDRASHEKHAR
AN HARI SHANKAR
Signing Signing Date:05.06.2024
Date:05.06.2024 17:53 17:51
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
O R D E R (O R A L)
% 29.05.2024
1. Both the writ petitions are directed against an undated notice issued to the school run by Respondent 2 in the Tahirpur Leper Colony, whereby the school was proposed to be closed down. WP (C) 3806/2013 has been filed by the school and WP (C) 5914/2024 has been filed by a child who is studying in the school. Both petitions assail the decision to close down the school.
2. Today Ms. Mehak Nagra, learned ASC appears for the Department of Social Welfare along with Ms. Swati Sharma, Superintendent, Department of Social Welfare and Ms. Aditi Kapoor.
3. Ms. Sharma submits that her Department does not intend to pursue the proposal to close down the respondent school as it has found out thereafter that the school does not lie within its jurisdiction.
4. In that view of the matter, the grievances in both the writ petitions do not survive for consideration. Both the writ petitions are disposed of.
C.HARI SHANKAR, J MAY 29, 2024 ns Click here to check corrigendum, if any Signature Not Verified Signature Not Verified Digitally Signed Digitally Signed By:AJIT KUMAR W.P.(C) 5914/2024 & W.P.(C) 3806/2013 Page 2 of 2 By:CHANDRASHEKHAR AN HARI SHANKAR Signing Signing Date:05.06.2024 Date:05.06.2024 17:53 17:51