DELHI TAMIL EDUCATION SOCIETY Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) THE petitioner Delhi Tamil Education Society is a registered society; it is a linguistic minority.

(2.) PRESENT petition had been filed challenging the show cause notice issued by respondent No. 2 dated 12.01.2006 as also the communication dated 07.09.2005, 22.11.2005 and 03.01.2007 issued by respondent No. 1 wherein in the first communication respondent No. 1 had written to respondent No. 2 informing them not to treat sponsorship letter dated 16.05.1984 granted to the petitioner society as valid; the subsequent communication of 22.11.2005 is a letter written by respondent No. 1 to respondent No.2; in the communication dated 03.01.2007 it has been reiterated by respondent No. 1 that the request of the petitioner seeking allotment of land for establishing a school at Mayur Vihar had been rejected.

(3.) IN the reply affidavit filed on behalf of respondent No. 1, it has been contended that the petitioner has woken up very late in the day. The present writ petition has been filed in the year 2007 challenging the sponsorship which has been granted in his favour in 1984; it is pointed out that as per the available record there was no aided school at the relevant time in Mayur Vihar and nor was there any case of shifting of that school in that area; after this long gap of 20 years, the prayer made by the petitioner has become time barred; it is pointed out that the minutes of Land Allotment Committee dated 09.06.1994 clearly show that the sponsorship letters for allotment of land for educational societies are valid only for a period of three years with a further direction that the DDA must also ensure that the society has a valid EC in their favour; none of these conditions had been adhered to; allotment letter dated 09.06.1984 stood cancelled after a lapse of three years; petition is not maintainable.