MITHILESH KUMAR Vs. SUMMER FIELDS SCHOOL AND ORS

JUDGEMENT

(1.) By this writ petition, the petitioner has submitted that he falls under the economically weaker sections and consequently has sought fee exemption for his child from the respondent No. 1 school. It is pointed out that the petitioner's child was studying in the school since the year 2000. On account of the fee enhancements which have been effectuated in view of the enforcements of the pay commissions and the directions of the other respondents, the petitioner submits that he is unable to afford the fees which are required to be paid to the respondent No. 1 school.

(2.) My attention is drawn to the scheme which was formulated by the Government of NCT of Delhi pursuant to orders passed in W.P.(C) No. 3156/2002 which prescribes the annual income limit of Rs. 48,000/- per year for appearance of boys students and Rs. 60,000/- for appearance of girls students.

(3.) As per the writ petition, the petitioner has asserted that he is a trained lawyer. Even as per the writ petition, he is earning a sum of Rs. 7,000/- per month from his senior. Learned counsel for the respondent no. 1 points out that this brings the annual income of the petitioner to Rs. 84,000/- The writ petition also shows that the respondent is residing in a South Delhi colony.