$~40 & 41
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 29.05.2017
+ W.P.(C) 3072/2017
RAMESH BAJAJ & ORS ..... Petitioners
versus
DIRECTORATE OF EDUCATION & ORS ..... Respondents
+ W.P.(C) 3368/2017
KRITIKA AGARWAL THR
MOTHER PALLAVI AGARWAL & ORS ..... Petitioners
versus
MAXFORT SCHOOL ROHINI & ORS. ..... Respondents
Advocates who appeared in this case:
For the Petitioners : Ms Ruchi Sindhwani and Ms Megha Bharora.
For the Respondents : Mr Pramod Gupta, Ms Kriti Joshi and Ms Kashvi Dutta in
WP(C) 3072/2017
Mr Kamal Gupta and Ms Tripti Gupta for Maxfort Pitampura
Mr Santosh Kumar Tripathi and Mr Ricwan for GNCTD.
Mr Amit Bansal and Ms Seema Dolo for R-4 in
WP(C)3368/2017.
Mr Pramod Gupta with Ms Kreeti Joshi and Ms Kashvi Dutta
for R-1 in W.P.(C) 3368/2017.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
29.05.2017 SANJEEV SACHDEVA, J. (ORAL) W.P.(C) 3072/2017 & CM No.13416/2017(interim direction) W.P.(C) 3368/2017 & CM No.14734/2017(interim direction) WP(C) 3072/2017 & 3368/2017 Page 1 of 3
1. The petitioners, who were students of Maxfort School, Pitampura in Class VIII & IX (Academic Session 2016-2017) had filed these petitions seeking absorption to Maxfort School, Rohini without requirement of a Transfer Certificate from Government of NCT of Delhi to facilitate the said absorption.
2. The direction was sought to direct Central Board of Secondary Education (hereinafter referred to as CBSE) to ensure registration of the petitioners with CBSE and to allow them to appear in the CBSE Examination as regular candidates.
3. On 10.04.2017, a statement was made, in Writ Petition No.6784/2016 titled Maxfort School Rohini versus Lt. Governor Delhi & Anr and the other connected petitions, by the counsels appearing for both the above-referred Schools that all students who were promoted to Class IX in Maxfort School, Pitampura, would be admitted to Class X in Maxfort School, Rohini and all students who have cleared class VIII from Maxfort School, Pitampura, would be admitted to Class IX in Maxfort School, Rohini.
4. In continuation of order dated 10.04.2017, by order dated 17.04.2017, in the said Writ Petition, Maxfort School, Rohini was directed to admit/absorb all students of Maxfort School, Pitampura, referred to above.
5. On 20.04.2017, in the present petitions, statement of counsel for the parties was recorded that the above referred two orders dated 10.04.2017 and 17.04.2017 in W.P.(C) No.6784/2016 stood complied with and all WP(C) 3072/2017 & 3368/2017 Page 2 of 3 students had been absorbed/admitted in Maxfort School, Rohini and the classes of the students had commenced.
6. On 20.04.2017, statement of counsel for CBSE was recorded to the effect that the School would have to submit an application with the CBSE giving full particulars of the students. CBSE had assured that on an application being filed, the same would be considered expeditiously.
7. Learned counsel appearing for the CBSE submits that the application submitted by the petitioner has been approved by the Chairman of the CBSE, subject to verification of the record and particulars of the student.
8. In view of the above, the Writ Petitions are disposed of taking on record the fact that the above referred students of Maxfort School, Pitampura of Class VIII & IX (Academic Session 2016-2017) stand admitted/absorbed in Maxfort School Rohini in accordance with the approval of the CBSE, subject however to further verification of their record. The students so admitted would be entitled to all consequential benefits and privileges of regular students.
9. The Writ Petitions are disposed of.
10. Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J MAY 29, 2017 'Sn' WP(C) 3072/2017 & 3368/2017 Page 3 of 3