Delhi High Court - Orders
Krishna Kumari vs Director Of Education,Gnct Of Delhi on 10 April, 2026
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1790/2010, CM APPL. 79124/2025 (for directions)
KRISHNA KUMARI .....Petitioner
Through: Mr. Manoj V George, Ms. Shilpa Liza
George, Mr. Nasib Masih, Ms. Brinda
Bhattiprolu, Advocates.
versus
DIRECTOR OF EDUCATION,GNCT OF DELHI.....Respondent
Through: Mr. Yeeshu Jain ASC, Ms. Jyoti
Tyagi, Ms. Vishruti Pandey, Mr.
Sachin Garg Advocates for R1.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 10.04.2026
1. Part arguments addressed.
2. Be listed for remaining arguments on 06.05.2026 at the top of the Board.
3. The Respondent is directed to file their Written Submissions within three weeks, failing which the same shall be accepted subject to cost of Rs.25,000/- with the Delhi High Court Advocates' Welfare Trust.
NEENA BANSAL KRISHNA, J APRIL 10, 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 13/04/2026 at 21:44:02