MASTER SINGHAM Vs. DIRECTORATE OF EDUCATION & ORS

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India, has been instituted on behalf of the petitioner (hereinafter referred to as 'Master Singham') essentially assailing an order dated 21.05.2018 rendered by respondent No.1/Director of Education, Government of NCT of Delhi (hereinafter referred to as 'DOE'), whereby, Master Singham's admission to the respondent No.2 school has been cancelled with immediate effect, albeit deferred till 01.07.2018.

(2.) The petition prays as follows:-

(3.) The facts as are necessary for the adjudication of the present petition are briefly encapsulated as follows:-