Delhi High Court - Orders
Rameshwar Jha vs The Principal Richmond Global School & ... on 17 December, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~17 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1092/2021 & CM APPL. 3056/2021
RAMESHWAR JHA ..... Petitioner
Through: Mr. Murari Kumar and Mr. Achint
Kumar, Advocates.
versus
THE PRINCIPAL RICHMOND
GLOBAL SCHOOL & ORS. ..... Respondents
Through: Mr. Tanmaya Mehta, Ms. Apoorva
Pandey, Mr. Gudipati G. Kashyap,
Ms. Srishti Aggarwal, Mr. Ravi
Mishra, Advocate for R-1.
Mr. Rishikesh Kumar, ASC with
Mr. Prewsusag Pal, Advocates for
R-2.
Mr. Zahit Hanief, Advocate for R-
3/DCPCR.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 17.12.2021 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
1. The petitioner sought admission for his child to the respondent No. 1-Richmond Global School ["the School"] in class 1 in the year 2020-21.
2. The School has placed on record that as on 15.09.2020, its strength in class 1 stood at 60, comprising of 28 general category candidates and 32 Economically Weaker Sections/ Disadvantaged Group ["EWS/DG"] Signature Not Verified Digitally Signed By:HARMINDER KAUR W.P.(C) 1092/2021 Page 1 of 2 Signing Date:19.12.2021 14:30:41 category candidates. As such, the contention of the School is that it already had more than the prescribed ratio of EWS/DG category candidates and had no vacancy in the EWS/DG category, despite which the petitioner's child was allotted to it by the respondent No. 2- Directorate of Education ["DOE"] for admission.
3. The DOE is directed to look into the matter and pass appropriate directions, and will also consider as to whether the petitioner can be allotted to some other school, if necessary.
4. List on 14.02.2022.
PRATEEK JALAN, J DECEMBER 17, 2021 'Bp' Signature Not Verified Digitally Signed By:HARMINDER KAUR W.P.(C) 1092/2021 Page 2 of 2 Signing Date:19.12.2021 14:30:41