RAKESH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) There is no appearance on behalf of the Respondent 2 School.

(2.) The issue in this case is squarely covered by the judgment of this Court in various cases including Jai v. Directorate of Education 2024 SCC OnLine Del 2537, Arpit v. Adriel High School Order dtd. 30/4/2024 in WP (C) 2848/2024 and Deepak Raj v. The Principal Apeejay School Order dtd. 3/5/2024 in WP (C) 14843/2023.

(3.) The petitioner belongs to the Disadvantaged Group (DG) in Scheduled Caste (SC) category. The present writ petition relates to the petitioner's daughter Jahnvi Ahirwar. The petitioner's daughter is, therefore, a child belonging to DG in the SC category within the meaning of Sec. 2(e) of the Right of Children to Free and Compulsory Education Act, 2009 ('the RTE Act') and is, therefore, entitled to free, compulsory and elementary education till its completion under Sec. 12(c) of the RTE Act. 'Elementary education', it may be noted, is defined in Sec. 2(f) of the RTE Act as education from Class I to Class VIII.