NAV DURGA ADARSH VIDHALAYA Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) Cm APPL. 50240/2018 (Exemption)

(2.) The respondent having been served, put in appearance and has submitted its reply to which the rejoinder was also submitted by the petitioner. Submissions were made on behalf of either side by their learned counsel.

(3.) The petitioner submits that its school had been running since the year 1995 and had been granted recognition for running the classes from Standard 1st to Standard 8th in the year 1998 in terms of Rule 50 & 51 in terms of Delhi School Education Rules, 1973 framed under the Delhi School Education Act, 1973. The petitioner has further submitted that the competent authorities of the respondent conducted several inspections and visits and no violation of any conditions stipulated under Rule 50 & 51 of the Delhi School Education Rules, 1973 was spelt out at any stage.