SHAHNAZ KHATOON Vs. GD GOENKA PUBLIC SCHOOL

JUDGEMENT

(1.) The present contempt petition has been filed for non compliance of the order dtd. 22/12/2021 passed in W.P.(C) 13143/2021. By the said order, directions had been passed by this Court directing the respondent school to grant admission under the Economically Weaker Sec. (EWS)/Disadvantaged Group (DG) category to the petitioners herein.

(2.) There are three petitioners in the present case who are seeking admission in respondent school in Class ' 1 under the EWS/DG category. They were successful in the draw of lots conducted by the Directorate of Education (DOE), Government of NCT of Delhi and were allotted the respondent school for admission under the EWS/DG category. However, the petitioners were denied admission on account of various objections raised by the school.

(3.) As far as the case of petitioner No.1, Sumayya, is concerned, she was allotted the respondent school for admission in Class Nursery in Academic Session 2021-2022. She was denied admission by the respondent school solely on the ground that the address of the petitioner was not found.