Delhi High Court - Orders
Amzad Khan vs The Principal Mount Abu Public School ... on 6 May, 2025
$~190
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5992/2025 & CM APPL. 27424/2025
AMZAD KHAN .....Petitioner
Through: Mr. Arkaneil Bhaumik, Mr. N.K.
Upadhyay and Mr. Nand Kumar,
Advs.
versus
THE PRINCIPAL MOUNT ABU PUBLIC SCHOOL AND ANR
.....Respondents
Through: Mr. Kamal Gupta and Mr. Sparsh
Aggarwal, Advs. for R-1.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 06.05.2025 CM APPL. 27423/2025 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
W.P.(C) 5992/2025
3. The present petition has been filed under Article 226 of the Constitution of India seeking following relief:
a. Issue a Writ of Mandamus or any other appropriate writ in favour of the petitioner and against the respondent thereby directing the respondent especially respondent no.1/school to allow admission to the ward of the petitioner namely Master Amaan Khan in class Pre-Primary under EWS/DG/CWSN category in the academic session 2025-26 in the respondents no.1/school without any further delay.
4. Mr. Arkaneil Bhaumik, the learned counsel for the petitioner submits that he had applied for his son's admission under the EWS (DG) Category and draw of lots was conducted by the respondent no.2/DoE. The 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 29/06/2025 at 20:00:41 petitioner's ward was allotted to the respondent no.1 school. However, despite repeated requests of the petitioner, his son was not admitted under the EWS (DG) Category by the respondent no.1 school.
5. In view of the above, issue notice. Mr. Kamal Gupta, the learned counsel for the respondent no.1 school accepts notice.
6. Mr. Gupta submits that the said student never approached the school for admission. He further contends that the present admission relates to Academic Session 2024-25, therefore, the petitioner cannot be admitted against the same vacancy in the Academic Session 2025-26.
7. On petitioner taking steps, notice be issued to the respondent no.2/DoE, by all permissible modes, as well as, through its Standing Counsel, returnable on 22.07.2025.
8. The respondent no.2/DoE is also directed to verify as to whether the seat which remained vacant on account of the petitioner not being admitted in the respondent no.1/school has been carried forward to the next academic session or not.
VIKAS MAHAJAN, J MAY 6, 2025/dss 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 29/06/2025 at 20:00:41