SOCIAL JURIST Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has approached this Court, inter alia, praying as under:

(2.) On the. record, the petitioner has pointed out in paragraph 6 that there are a number of schools, i.e. 265, where allotment has been madebyDDA on concessional basis. In view of the allotment, the school is bound to admit 25% of the student belonging to weaker sections of the society and+ to grant freeship to them. A copy of Vol. CIX the letter issued to the President, O.P. Suri Memorial Education Society, New Delhi dated 26.6.2001 is placed on record wherein the relevant condition of 25% is mentioned. Condition No. 17 reads as under:

(3.) It appears that Chief Secretary, Government of NCT of Delhi addressed a letter to Vice-Chairman, DDA in this behalf. Annexure-A is a copy of a letter issued to the President (Delhi Public School Society, New Delhi) wherein Condition No. 17 reads as under: