DIRECTORATE OF EDUCATION Vs. RAMJAS SCHOOL

JUDGEMENT

(1.) The present appeal under Clause X of the Letters Patent Appeal seeks to assail the order dtd. 20/5/2019 passed by the learned Single Judge in W.P.(C) No.9688/2019, whereby, the learned Single Judge has allowed the writ petition of the respondent by upholding its decision to increase the School fees for the Academic Session 2016-2017.

(2.) Succinctly put and prior to proceeding to deal with the merits involved, we may note that the present appeal has been filed after more than two years and three months from the passing of the impugned order. However, taking into account the orders passed by the Apex Court in suo moto W.P. (C) No.3/2020, since the period till 28/2/2022, was required to be excluded for the purposes of computing limitation, the appellant before us has filed the present appeal alongwith an application under Sec. 5 of the Limitation Act, 1963 (said application), albeit seeking condonation of delay of the remaining 175 days only after 28/2/2022.

(3.) Interestingly, in the said application seeking condonation of delay in filing the present appeal, the appellant has in paras 3 and 5 primarily pleaded that the delay was inadvertent and occurred on account of the following reasons. The said relevant paragraphs are being reproduced as under: