SOCIAL JURIST Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition filed in public interest, for enforcement/implementation of certain facets of the Right of Children to Free and Compulsory Education Act, 2009 (RTE Act), was disposed of after issuing requisite directions and ensuring compliance thereof. Liberty was however granted to the petitioner to approach this Court again in case any of the grievances survived or the directed remedial steps were not taken by the Director of Education (DOE).

(2.) One of the directions issued was to ensure filling up, before the commencement of the summer vacations, of the vacancy the 25% seats required to be reserved by each school for children belonging to weaker sections and Dis-advantaged group. The said time was subsequently, on application of DOE, extended to end of June, 2012.

(3.) The petitioner has now filed this application bringing to the notice of this Court the order dated 18.5.2012 of DOE. The said order defers the direction for filling up of vacant seats under the EWS and Dis-advantaged category in classes other than pre-school and pre-primary, till receipt of clarifications sought by DOE from the Ministry of Human Resource Development, Government of India. The counsel for the petitioner urges that such deferment would delay the admission to other classes, till beyond the beginning of the academic session and will lead to the seats remaining vacant for the current academic year.