NEERAJ KUMAR Vs. VENKATESHWAR GLOBAL SCHOOL AND ORS.

JUDGEMENT

(1.) Vide the present order, I shall dispose of five writ petitions being W.P.(C) 7945/2016, W.P.(C) 9069/2016, W.P.(C) 9144/2016, W.P.(C) 10361/2016 and W.P.(C) 10675/2016 as they involve common issue. The substantive prayer sought in all the writ petitions is that a direction be issued to the respondents to give admission to the minor petitioners/wards of the petitioners for the academic session 2016-2017. As the facts in each of the writ petition are at variance, I intend to narrate the facts of each writ petition and the stand of the respondents in their pleadings.

(2.) It is the case of the petitioner that the respondent No.1 had in the month of March 2016 displayed the vacancies for admission under EWS/Free-ship category on public domain i.e the website of the Directorate of Education, Govt. of NCT of Delhi. On the basis of the said vacancies, the petitioner submitted an application to the office of the respondent No.1 for the admission of his ward Avish Rana in Class 1st in the session 2016-2017. In April, 2016 the petitioner visited the office of the respondent No.1 and he was given some forms. The petitioner filled up the forms and also paid the requisite fee but no receipt was given to the petitioner and this aspect has been informed to the office of the respondent No.2. After waiting for three weeks, the petitioner approached respondent No.1 when he was told that his application along with the papers are being sent to the relevant Committee of respondent No.1 School for approval, which may take some days. The petitioner approached the respondent No.2 as well as the respondent No.1 but no response was given.

(3.) It is the case of the petitioner, he was informed by the officer of the respondent No.1 in the month of July 2016 that the respondent No.1 is allotted/provided with land by DDA or any other Government agency, so the respondent No.1 is responsible for admission under EWS/DG/Freeship category. The petitioner's case is that he suspects that the respondent No.1 has allotted seats in a non-transparent manner, which raise serious doubt over the admission process of the School. Just like the vacancies are being displayed in public domain on the website of the Directorate of Education i.e respondent No.3, in the same manner the finally selected list of wards, financial and social status of the parents of the wards and the admission criteria must also be displayed on the website of the respondent No.3. It is the case of the petitioner that the issue of admission under EWS/DG/Freeship category is already a decided matter by this Court vide judgment dated November 24, 2014 in W.P.(C) No. 4607/2013 in the case of Justice for All v. Govt. of NCT of Delhi and Another .