VIJAY KUMAR Vs. DELHI PUBLIC SCHOOL & ORS

JUDGEMENT

(1.) Learned counsel for the petitioner has produced a copy of the income certificate dated 17.08.2016. Copy of the income certificate dated 17.08.2016 was earlier furnished to the counsel for the respondent No.2. Copy of the certificate is taken on record.

(2.) The present writ petition has been filed seeking quashing of letter dated 11.04.2016 whereby the admission of the petitioner has been cancelled and name of the petitioner has been struck off from the rolls of the school on the ground that income certificate furnished at the time of seeking admission was fake and forged.

(3.) 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 Section (EWS) category. The respondent no. 2 was directed to verify the correctness of the certificate. Learned counsel for respondent no. 2 has produced a copy of the certificate with an endorsement by the office of Tehsildar/Executive Magistrate, Hauz Khas certifying that the certificate has been issued by the said office. The copy of the certificate with the endorsement is taken on record.