DIVYAM BHATEJA Vs. BHAI PARMANAND VIDYA MANDIR

JUDGEMENT

(1.) The instant petition has been preferred by the petitioner seeking the following reliefs:

(2.) At the outset, we must note that with regard to prayers (b)-(h) reproduced herein above, a Single Judge of this court is already seized of an identical matter in Writ Petition No.3330/2022. It has been brought to our attention that the challenge in the said Petition is to the fees demanded by the same school qua another child of the father of the petitioner herein. We, thus feel that it would be appropriate that prayers (b) - (h) be considered alongwith Writ Petition No.3330/2022.

(3.) We now proceed to examine prayer (a) of the petitioner with regard to the validity of Rule 35 and 167 of the Delhi School Education Rules, 1973.