GAURI KANSAL Vs. GOVT. OF NCT DELHI

JUDGEMENT

(1.) This is a writ petition filed under Article 226 of the Constitution of India seeking to challenge the Admission Criteria of the respondent denying sibling points to the petitioner's daughter.

(2.) The petitioner is a citizen of India and his daughter is a candidate for admission in the respondent No. 3 school for academic session 2026-2027.

(3.) The respondent No. 3 is a private unaided school situated in New Delhi established and managed by Ashoka Education and Welfare society and registered at 13, School Site, Rohini, New Delhi. The school is an English-medium, coeducational institution affiliated with the Central Board of Secondary Education and governed by the Directorate of Education ("DoE"), Government of NCT of Delhi.