Aashvi Priya vs State Of Chhattisgarh
2026 Latest Caselaw 1275 Chatt

Chattisgarh High Court

Aashvi Priya vs State Of Chhattisgarh on 4 April, 2026

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR
BABLU
RAJENDRA
BHANARKAR
Digitally signed by
BABLU RAJENDRA
BHANARKAR
                                              WPPIL No. 22 of 2016
Date: 2026.04.04
13:13:18 +0530


                                   C. V. Bhagvant Rao versus Union Of India

                          WPC/3567/2025,WPC/3569/2025,WPC/3572/2025,WPC/
                      3570/2025,WPC/3573/2025,WPC/3574/2025,WPC/414/2026,WPC/
                             2345/2022,WPC/4588/2025,WPC/3095/2025,WPC/
                                   3106/2025,WPC/3107/2025,WPC/3112/2025


                                                  Order Sheet




                      04/04/2026        Heard Mr. Devershi Thakur, learned counsel for

                                   the petitioner as well as Mr.P.K.Bhaduri, learned Deputy

                                   Advocate General appearing for the State, Mr. Ashish

                                   Shrivastava, learned Senior Advocate assisted by Mr.

                                   Rahul     Ambast,    learned     counsel    appearing    for

                                   respondents No.34, 35, 36, 37, 39, 40, 41 & 47 and

learned counsel for the petitioner in WPC

No.2345/2022, Rishabh Gupta, learned counsel

appearing for respondents No.33 & 46 and

Mr.Ghanshyam Patel, learned counsel appearing for

respondent No.42.

Though today is a non-working day of the Court,

but considering the seriousness of the news report

published today in Haribhumi Bilaspur Bhumi, i.e., f'k{kk

l= 'kq: Hkh gks x;k] xjhc cPpksa dk ,Mfe'ku rks NksfM+,] 16

gtkj vkosnuks a dh tkap rd ugh a gks ldh regarding the

commencement of the new academic session in the

State from April 1 and the slow progress of the

admission process for Class 1 under the RTE (Right to

Education) Act where, out of 38,438 applications

received, only 23,766 (62%) have been verified so far,

leaving more than 16,000 applications pending, and in

several districts less than 10% of the applications have

been verified; further noting that the Directorate of

Public Instruction (DPI) had fixed the timeline for

registration and nodal verification from February 16 to

March 31, which remains incomplete even after the

deadline, allegedly due to the slow pace of verification

at the nodal principal level, thereby affecting the

subsequent admission process; and further considering

that nodal verification of pending applications has not

been completed on time in most districts, with

disparities between the number of applications received

and available seats, and that school allotment through

a lottery is scheduled between April 13 and 17 but may

be delayed due to incomplete verification, causing

inconvenience to parents who may be required to make

repeated visits, this Court has taken suo motu

cognizance of the said news report and has assembled

to hear the matter today itself, though the PIL was

earlier fixed for 8th April, 2026, as per the order of this

Court dated 24.03.2026.

Considering the aforesaid facts, the Joint

Secretary, School Education Department, Government

of Chhattisgarh, who was earlier directed to file an

affidavit, is also directed to file an affidavit with regard

to the news items published and the steps taken in this

regard.

List this matter on 8th April, 2026, as ordered by

this Court on 24.03.2026.

                  Sd/-                          Sd/-

        (Ravindra Kumar Agrawal)           (Ramesh Sinha)
                 Judge                      Chief Justice




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