Delhi High Court - Orders
Darbari Lal Dav Model School vs The Director, Directorate Of ... on 28 October, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~13 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8073/2019 & CM APPLs. 52277/2019, 3516/2020,
9572/2020, 30259/2020
DARBARI LAL DAV MODEL SCHOOL ..... Petitioner
Through: Mr. Rajshekhar Rao, Senior
Advocate with Mr. Anurag
Lakhotia, Advocate.
versus
THE DIRECTOR, DIRECTORATE OF EDUCATION,
GOVERNMENT OF NCT OF DELHI ..... Respondent
Through: Mr. Gautam Narayan, ASC,
GNCTD, with Ms. Ritika Vohra,
Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 28.10.2021 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
1. Mr. Rajshekhar Rao, learned Senior Counsel for the petitioner- School, submits that the petitioner has not been permitted any fee hike after the year 2015-16. He states that the petitioner has been unable to pay current salaries to its teachers and staff. He seeks permission to make an application to the respondent-Directorate of Education ["DOE"] for an interim increase in fees.
2. The DOE is permitted to consider any proposal made, without prejudice to the rights and contentions to the parties in this writ petition.
3. Mr. Gautam Narayan, learned Additional Standing Counsel for the Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:28.10.2021 19:40:48 W.P.(C)8073/2019 Page 1 of 2 respondent, is also requested to take instructions as to whether a grievance redressal mechanism is in place or whether any such mechanism can be established to provide an avenue of redressal to the affected parties against the orders of the DOE on fee increase proposals.
4. Mr. Narayan states that in the past, this Court has constituted committees for this purpose but no such committee is in existence at the moment.
5. The DOE is directed to file an affidavit on this aspect within four weeks. Replies to the pending applications be filed within three weeks.
6. Mr. Narayan states that the petitioner's proposal for fee increase for the year 2018-19 is pending with the DOE. The petitioner-School has already been heard. He submits that the order will be filed before this Court before the next date of hearing.
7. List on 07.01.2022.
PRATEEK JALAN, J OCTOBER 28, 2021 'vp'/ Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:28.10.2021 19:40:48 W.P.(C)8073/2019 Page 2 of 2