DEEPAK RAJ Vs. PRINCIPAL APEEJAY SCHOOL

JUDGEMENT

(1.) These are cases in which, as per the submissions advanced at the Bar today, allotment of admission to EWS students was granted on the basis of the number of seats worked out by the Directorate of Education (DoE), after conducting a computerized draw of lots.

(2.) Mr. Kamal Gupta, learned counsel for Respondent 1 School, submits that, prior to the conducting of the computerized draw of lots, the school had written to the DoE seeking a reduction in the number of seats which it would have to fill for that academic year. Admittedly, the said application was rejected by the DoE vide order dtd. 1/12/2022.

(3.) Mr. Gupta submits that said reduction is subject matter of a challenge before this Court in W.P.(C) 14287/2023, in which on 2/11/2023, while issuing notice on the writ petition, the DoE was restrained from taking any coercive action against the Respondent 1 School till the next date of hearing.