RISHAN HASAN Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) THIS writ petition has been filed by a mother of the ward, who is approximately 4 years and 5 months old. The mother belongs to a minority community. The mother is seeking admission of her ward in respondent no.2 school.

(2.) THE aforesaid narration related to broad facts which are generally applicable to all persons similarly placed; as regards the petitioner, the following essential facts, need be noted :

(3.) IT is important to bear in mind that, this is a table, set out in respondent no.2 schools reply. The petitioner though, maintains his own stand with respect to the table. The difference in stands is articulated hereinafter: -