LAXMI DEVI PRAJAPAT Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS review application has been filed by the writ petitioner, seeking grant of appropriate relief by directing the respondents-school authorities to admit the petitioner's son in Class-XI in the commerce stream at Delhi Public School, Guwahati.

(2.) HEARD Mrs. N Saikia, learned counsel, appearing for the petitioner, and Mr. K Agarwal, learned counsel, representing respondent Nos.3 and 4. HEARD also Mrs. R Bora, learned Asstt. SG, representing the respondent Nos.1 and 2.

(3.) THE new facts discovered by the petitioner, as stated in the review petition read as follows: