RAJDHANI PUBLIC SCHOOL Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) The appellant challenges the judgment dated 13th Feb., 2017 whereby W.P.(C) No.6220/2015 was rejected by the learned Single Judge.

(2.) The appellant no.1 is an unaided school situated in South District Delhi managed by the Rajdhani Educational Society which stands recognised up to the VIII standard following the Central Board of Secondary Education pattern for imparting education. The appellant seeks up gradation of the school up to class XII in the Humanities and Commerce streams. It appears that the appellant's application was rejected, resulting in filing of W.P.(C) No.8354/2014 which was disposed of by the order dated 27th March, 2015 directing as hereunder :

(3.) In compliance with the order of this court, an Inspection Committee of the respondents conducted an inspection of the Rajdhani Public School on 1st April, 2015 to verify the stated facts. In its report dated 30th April, 2015, it was observed that the construction was not complete; that the land where the additional rooms were being constructed was not contiguous to the original building of the school; that there were constructions other than those of the school between the original building and the land on which the two rooms were under construction.