MASTER VANSH RATHOR Vs. MAHARAJA AGRASEN MODEL SCHOOL

JUDGEMENT

(1.) The petitioner is a student belonging to the economically weaker Sec. (EWS). He applied to the Directorate of Education (DoE), through his father, for admission as an EWS student in Class I for the academic session 2023-2024.

(2.) The data relating to the number of seats which were required to be filled in by various schools in various classes from students belonging to the EWS/DG/CWSN categories was uploaded by the DoE on its website on 13/1/2023. The said data has been placed on record with the counter-affidavit of the DoE. The fact that this data was uploaded on 13/1/2023 is not in dispute.

(3.) The data reveals that in Class I, the Respondent School was required to fill in 19 seats from EWS/DG/CWSN students. These were carry forward seats which had remained unfilled by the Respondent School in earlier years. The principle of carry forward, I may note, stands affirmed by the Division Bench of this Court in Siddharth International Public School v. Motor Accidents Claim Tribunal 2016 SCC OnLine Del 5272 and by this Bench in Anjali Pandey v. GNCTD 2024 SCC OnLine Del 584 .