MASTER ABHIJEET PAL Vs. PRINCIPAL DPS DWARKA

JUDGEMENT

(1.) Whether the petitioners who are students of Delhi Public School, Dwarka can seek admission in science stream contrary to the policy laid down by the school for admission to the science stream, is the point for determination in this petition.

(2.) The petitioners are the students of DPS, Dwarka and they have challenged the action of respondent No.1 not allotting science stream to the petitioners though petitioner No.1 has scored 72% in aggregate and 77% in ESM whereas petitioner No.2 has scored 76.6% in aggregate and 76% in ESM.

(3.) The petitioners plea is that they opted for science stream, however, the respondent no. 1 denied admission to the petitioners in the opted stream. On denial from giving admission to the petitioners in the stream of their choice, the parents of the petitioners met the Principal, respondent No.1, to put forward their point for allotting science stream to their children. During the meeting with the parents of the petitioners, the respondent No.1 insisted that as per the policy of the school the petitioners could be granted admission in the science stream only if they had scored 80% marks.