LAWS(DLH)-2015-8-186

MASTER NEELANSH SHARMA Vs. RAMJAS SCHOOL AND ORS.

Decided On August 17, 2015
Master Neelansh Sharma Appellant
V/S
Ramjas School And Ors. Respondents

JUDGEMENT

(1.) THE petition seeks a mandamus for admission of the petitioner to the respondent No. 1 Ramjas School at Pusa Road, New Delhi (Pusa Road School).

(2.) THE petition was entertained. Counter affidavits have been filed by the respondents No. 1 Pusa Road School and by the respondent No. 4 Directorate of Education (DoE), Govt. of NCT of Delhi (GNCTD). No rejoinders thereto have been filed by the petitioner inspite of opportunity. The counsels have been heard.

(3.) THE respondent No. 1 Pusa Road School in its counter affidavit has pleaded: