CHAND RAM Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner no.1 claiming to be the promoter of the petitioner no.2 Indira Public School at Village & Post Office-Nangali Sakrawati, Najafgarh, New Delhi had earlier filed W.P.(C) No.921-22/2006 in this Court seeking a direction to the respondent no.1 Govt. of NCT of Delhi and the respondent no.2 Directorate of Education, Delhi to withdraw recognition granted to the respondent no.3 Bholi Ram Public School in the same locality alleging that the recognition to the respondent no.3 Bholi Ram Public School had been granted in violation of the Delhi School Education Act & Rules, 1973. That writ petition was disposed of vide order dated 7 th December, 2009 with the direction to the petitioner to first make a representation to the Directorate of Education in this regard and with a direction to the Directorate of Education to after granting personal hearing to the petitioner as well as the respondent no.3 Bholi Ram Public School pass a reasoned order.

(2.) In pursuance to the aforesaid directions, the respondent no.2 Directorate of Education has passed an order dated 13 th July, 2010 rejecting the representation of the petitioner no.1 for de-recognition of respondent no.3 Bholi Ram Public School and which order is impugned in this petition.

(3.) The petitioners aver the recognition granted to respondent no.3 Bholi Ram Public School to be in violation of Rule 50(ii) & (xi) of the Delhi School Education Rules, 1973 which are as under:-