LAWS(DLH)-2024-3-255

JIYA Vs. MAHARAJA AGRASEN MODEL SCHOOL

Decided On March 22, 2024
Jiya Appellant
V/S
Maharaja Agrasen Model School Respondents

JUDGEMENT

(1.) Jiya was born on 17/8/2016. She is presently a little over 7 1/2 years of age.

(2.) Jiya belongs to the Economically Weaker Sec. (EWS) of society. On her behalf, her mother applied to the Directorate of Education (DoE) for securing Jiya admission under the EWS category in Class I for the academic session 2022-23. A computerized draw of lots was conducted by the DoE, following which Jiya was shortlisted for admission to Class I in the Maharaja Agrasen Model School (Respondent 2, hereinafter) for the academic session 2022-23.

(3.) Despite her mother visiting the school on several occasions, the Respondent 2 school refused to admit Jiya. Jiya's mother accordingly addressed representations to the DoE on 24/6/2022, 18/7/2022, 7/1/2023 and 27/3/2023 seeking the intervention of the DoE to secure admission for Jiya in the Respondent 2 school but to no avail.