JUSTICE FOR ALL Vs. VENKATESHWAR GLOBAL SCHOOL

JUDGEMENT

(1.) The hearing has been conducted through hybrid mode (physical and virtual hearing). The learned Standing Counsel for GNCTD states that 132 private schools are prima facie found to be violating the government's direction apropos admission of students in the EWS category and notices in this regard have been issued to them. It is the government's stand that seats in the EWS category are to be filled up to the fullest at the "entry level" but some of the schools have not been admitting EWS students for the last decade or so.

(2.) Under the EWS category: (i) the private schools on private land have to admit 25% students in the EWS category for which the repayment of fees, etc. is done on the basis of expenses incurred for a student of a government school; (ii) private schools on government land too have to admit 25% EWS category students at the entry level. However, reimbursement by the GNCTD is to be done for only 5% students of this category expenses of education of the remaining 20% EWS candidates is the obligation of the private schools themselves because of the condition for allotment of government land.

(3.) In instances where schools have not complied with the strict requirements of admission of EWS category students, the State has to step-in to the aid of the latter and exercise its duty as a Welfare State. No beneficiary of government land can overlook or avoid its obligation under the allotment.