Delhi High Court - Orders
Bushra Riyaz Through Mother Rehmat ... vs Govt. Of Nct Of Delhi & Anr on 2 May, 2023
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12005/2022 & CM APPL. 3763/2023
BUSHRA RIYAZ THROUGH MOTHER
REHMAT JAHAN ..... Petitioner
Through: Mr. Vishal Raj Sahijpal,
Advocate (M:9999229678)
versus
GOVT. OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Santosh Kumar Tripathi,
SC (Civil) GNCTD with Mr.
Utkarsh Singh, Ms. Aakriti
Mishra, Mr. Arun Kumar, Mr.
Kartik Sharma, Advocates
(M:9129829862)
Mr. Kamal Gupta, Mr. Sparsh
Aggarwal, Ms. Paridhi Bist,
Advocates for school
(M:9810988094)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 02.05.2023 [Physical Hearing/ Hybrid Hearing] CM APPL. 3763/2023 (under Section 151 CPC)
1. The present is an application for clarification that has been filed on behalf of the petitioner.
2. This Court had disposed of the present writ petition earlier by way of order dated 19.12.2022. By way of the said judgment, this Court had directed the petitioner herein to obtain a fresh Economically Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:03.05.2023 12:37:44 Weaker Section (EWS) Certificate since earlier EWS certificate had already expired. Further, the petitioner had been directed to seek admission afresh for the current academic session, i.e., 2023-2024.
3. This application for clarification has been filed by the petitioner seeking clarification that the petitioner may not be obligated to go through the process of draw of lots again.
4. During the course of hearing before this Court, ld. counsel for respondent has brought to the notice of this Court that by the same name as that of the petitioner, with the same Date of Birth and with the same details of the father, a child has already been successful in the draw of lots and has been granted a seat under the EWS category in Sant Nirankari Public School - Avtar Enclave, New Delhi-110063.
5. After some arguments, ld. counsel for petitioner submits that since the future of the child is at stake, the petitioner is ready to take admission in the said school.
6. In view thereof, since an EWS seat has already been allowed in the name of Bushra Riyaz, daughter of Mohammad Riyaz, having the date of birth as 10.03.2018, it is directed that the petitioner herein shall be granted admission to Sant Nirankari Public School - Avtar Enclave, New Delhi-110063 under the EWS category.
7. The petitioner is directed to approach the said school forthwith along with requisite documents and seek admission accordingly.
8. The school is directed to grant admission to the petitioner herein, after seeking requisite documents from the petitioner as per their policy. Mere difference in the Phone Number and Email of the father of the petitioner in the form, may not be taken as any Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:03.05.2023 12:37:44 discrepancy/disqualification by the school.
9. With the aforesaid directions, the present application is disposed of.
10. Order Dasti under signatures of the Court Master.
MINI PUSHKARNA, J MAY 2, 2023 au Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:03.05.2023 12:37:44