SAPNA Vs. DELHI PUBLIC SCHOOL & ORS

JUDGEMENT

(1.) The present writ petition has been filed seeking quashing of letter dated 12.04.2016 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.

(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 Section (EWS) category. The petitioner submits that the petitioner is eligible to be admitted under the EWS category since the petitioner possesses BPL Food Security Card issued by the Food Civil Supplies Department, GNCT, Delhi and in view thereof, the petitioner is exempted from producing the income certificate.

(3.) Learned counsel for the petitioner relies on various judgments passed by this Court in similar circumstances whereby the school authorities were directed not to cancel the admission of the minor child on the ground of misdeeds of the father of the child. Learned counsel for the respondent school states that the seats in EWS category are still available. One such Judgment relied upon is dated 22.03.2016 in W.P.(C) 2219/2016, titled as 'Master Jai Raikwar & Ors. Vs. The Heritage School & Ors.'.