POOJA SINGH Vs. BLOOM PUBLIC SCHOOL AND ORS.

JUDGEMENT

(1.) W.P.(C) 5981/2016 & CM No. 24632/2016 (stay). The present writ petition has been filed seeking quashing of letter dated 09.02.2016 whereby the admission of the petitioner has been cancelled and names of the petitioners have been struck off from the rolls of the school on the ground that income certificates furnished at the time of seeking admission was fake and forged.

(2.) Learned counsel for the petitioner contends that the income of the parents of the petitioner is less than Rs. One lakh per annum which is below the prescribed limit for the Economically Weaker Sec. (EWS) category. Fresh income certificates for each of the petitioners have been filed along with the petition. Learned counsel for respondent No.2 has produced a copy of the certificate issued by the Tehsildar (Vasant Vihar), Delhi confirming that the certificates have has been issued. The same is taken on record. [Ed.: Para Nos. 3 and 4 not marked in original judgment]