MASTER APURVA SHARMA Vs. TAKSILA PUBLIC SCHOOL

JUDGEMENT

(1.) THIS is a petition seeking directions to the respondents to admit the petitioner to Class XI and allow him to attend the classes and to treat his case under EWS quota as per the Delhi School Education (Free seats for Students belonging to Economically Weaker Sections) Order, 2006.

(2.) THE learned counsel for the school, Taksila Public School has produced a copy of letter dated 17th August, 2009 intimating the petitioner's father Sh. Navin kumar that the petitioner will be granted admission in Class XI under the EWS Scheme provided the father of the petitioner produces all the relevant documents. Pursuant to the letter dated 17th August, 2009 issued to the father of the petitioner, an affidavit dated 21st August, 2009 has been filed in the Court, a copy of which is also given to the counsel for the school where the father of the petitioner has deposed that his income from all sources during the past one year i. e from 1st August, 2008 to 31st July, 2009 is Rs. 52,000/ -.

(3.) IN view of the affidavit filed by the petitioner's father, the school is directed to grant provisional admission to the petitioner in Class XI under the ews scheme. The petitioner shall be entitled to pay the concessional fees under the EWS scheme subject to the father of the petitioner producing a relevant certificate from the appropriate authorities to the effect that he belongs to the economically weaker section of the society within three months.