ANUJ KUMAR SAH Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) The petitioner, who is a student belonging to the economically weaker Sec. (EWS), had applied to the Directorate of Education (DoE) for admission to the Nursery/Pre-School class in the academic year 2021-2022.

(2.) The DoE held a computerized draw of lots, on the basis of which the petitioner was allotted admission to the Respondent 2 School ("the School", hereinafter) in the Nursery/Pre-School class in 2021-2022.

(3.) The case of the petitioner is that, when he approached the School, the School declined to admit him despite the outcome of computerized draw of lots conducted by the DoE.