(1.) PRESENT batch of petitions has been filed challenging the order dated 18th December, 2013 as well as Notification dated 30th December, 2013 issued by the Lieutenant Governor of Delhi to the extent it directs private unaided minority schools to admit children belonging to EWS category to the extent of 20% at entry level and provide free ship to them till completion of their school education.
(2.) ACCORDING to the Notification, the aforesaid directions have been issued in pursuance to this Court's Division Bench orders dated 24th September, 2012 and 4th December, 2012 in W.P.(C) 3715/2011 and W.P.(C) 6439/2011.
(3.) THOUGH no document has been placed on record to show that the petitioners -schools had undertaken to provide free ship, yet this Court is of the view that even if the said fact is assumed to be true, the present petitions would have to succeed as the Constitution Bench of the Supreme Court recently on 06th May, 2014 in Pramati Educational & Cultural Trust & Ors. vs. Union of India & Ors., W.P.(C) 416/2012 has held as under: -