ASHISH PATEL Vs. EDUBRIDGE INTERNATIONAL SCHOOL

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service for the respondent nos. 3 and 4. Mr.Bakhru, learned counsel for the respondent nos. 1 and 2 waives service. By consent of parties, writ petition is heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for an order and directions against the respondent nos. 1 and 2 to forthwith grant admission to his son, Master Rasesh Ashish Patel as per the allotment letter issued to the petitioner by the competent authorities under the Right to Education Act, 2009 in Standard I during the academic year 2020-21 or 2021-22.

(3.) The petitioner's son was issued a certificate of disability of persons with autism by Nair Hospital on 16 th October, 2018. Sometime in the year 2019, he petitioner applied for online admission of his son under the Right to Education Act, 2009.