ANJALI PANDEY Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This review petition seeks review of the observations and findings contained in paras 46 to 50 of the judgment rendered by me on 29/1/2024 in WP(C) 5194/2023.

(2.) Mr. Agarwala, appearing for the review petitioner, first seeks review of my observation that the figure of 25% envisaged in Sec. 12(1)(c) of the Right of Children to Free and Compulsory Act, 2009 ('the RTE Act') refers to the number of students actually admitted.

(3.) It is sought to be submitted that no arguments were advanced by the petitioner on the aspect of interpretation of the expression 'strength' as contained in Sec. 12(1)(c) of the RTE Act. It is further contended that a contrary view has been expressed by a Coordinate Bench of this Court in its decision in Rameshwar Jha v. The Principal Richmond Global School 298 (2023) DLT 328.