RAM CHANDER EDUCATIONAL SOCIETY Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Petitioner No. 1 is the Ram Chander Educational Society and the Petitioner No. 2 is its President. The prayer in the petition is to quash the show cause notice dated 6th May 2004 as well as a letter dated 6th July 2004 issued by the Directorate of Education, Government of the National Capital Territory of Delhi (GNCTD) Respondent No. 2, withdrawing the sponsorship for the allotment of land in favour of the Petitioner No. 1. The other prayers are for a declaration that sponsorship letter dated 12th November 2002 is subsisting and for a direction to the Respondents to change the sponsorship of allotment of land in favour of the Petitioner No. 1 for establishing a Senior Secondary School in Janakpuri/Vikaspuri, District West-B from Zone 18 to Zone 17 and to allot the land to the Petitioner on the basis of the application submitted by it.

(2.) The Petitioner No. 1 is an educational society duly registered with the Registrar of Societies, Delhi. On 31st December 2001, it applied to the Respondent No. 2 for issuance of an Essentiality Certificate in terms of Rule 44 of the Delhi School Education Rules, 1973 for allotment of land for the purpose of establishing a Senior Secondary School.

(3.) By a letter dated 17th January 2002, Respondent No. 2 informed the Petitioner No. 1 that an Essentiality Certificate had been granted to it for the purpose of establishment of a new school in Janakpuri/Vikaspuri area, Zone 18, District West-B. Petitioner No. 1 then submitted an application to the Delhi Development Authority ('DDA'), Respondent No. 1 for allotment of the land for the purpose of establishing a Senior Secondary School in the said area. It is stated that on 12th November 2002, on the basis of the Essentiality Certificate issued by it, Respondent No. 2 also sponsored the name of Petitioner No. 1 to the DDA for allotment of land for the purpose of establishing a school to be located in Zone 18. Petitioner No. 1 also furnished a Fixed Deposit Receipt ('FDR') in the sum of Rs. 25 lakhs in favour of Respondent No. 2.