KRITI SISODIA Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties, this petition is taken up for disposal.

(3.) The petitioner (Kriti Sisodia) has filed this petition through her guardian/father Shri Anil Kumar Sisodia seeking admission to the lower KG class of in Montfort Senior Secondary School (Respondent No. 2) (hereinafter referred to as the Montfort School). The contention raised on behalf of the petitioner is that the petitioner was denied admission to the school by employing its own criteria of admission and not following the recommendation of the Ganguly Committee. The contention of the learned counsel for the petitioner is that this would be in clear violation of the directions given by a Division Bench of this Court in LPA 196/2004 which stipulated that, for the academic session 2007-2008, admissions in schools would be governed by the recommendations of the Ganguly Committee. A copy of the order dated 17-10-2006 passed in LPA 196/ 2004 is placed on record as Annexure P-1. The relevant portion of the order dated 17-10-2006 reads as under ;