Social Jurist, A Civil Rights ... vs Govt. Of Nct Of Delhi & Anr
2012 Latest Caselaw 5933 Del

           *IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                               Date of decision: 3rd October, 2012

+      CM No.16527/2012 in W.P.(C) No.7796/2011

       SOCIAL JURIST, A CIVIL RIGHTS GROUP ..... Petitioner
                    Through: Mr. Ashok Aggarwal & Ms. Nisha
                               Tomar, Advs.

                                           Versus

    GOVT. OF NCT OF DELHI & ANR          ..... Respondents

Through: Mr. V.K. Tandon, Adv.

CORAM:

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW

RAJIV SAHAI ENDLAW, J

1. The writ petition aforesaid was disposed of vide order dated

13.07.2012 inter alia with a direction for restoration by the Government

of NCT of Delhi (GNCTD) of the admissions in Class-VI through

selection to the Rajkiya Pratibha Vikas Vidyalayas (RPVVs) as was being

done prior to the change brought about in the year 2011-12. However

since the judgment was pronounced on 13.07.2012 i.e. after the academic

year 2012-13 had begun, the said direction was made operational from

the next academic year onwards; as far as the academic year 2012-13 was

concerned, GNCTD was directed to within 15 days take a decision

whether any admissions to the current academic year can be made and to,

if possible, admit students to the current year also, to prevent the gap

year.

2. This application has been filed averring that though earlier there

were three Sections of 35 students each in Class-VI in each of the 14

RPVVs but in the current academic year 2012-13, admissions have been

made to only one Section in Class-VI in each RPVV except in RPVV in

Nand Nagri where two Sections have been commenced. It is pleaded that

thus the strength of the students admitted to RPVV has been reduced

from the original strength of 1470 to 560.

3. The counsel for GNCTD appears on advance notice and has

informed that in the short time available after the judgment pronounced

on 13.07.2012, arrangements for admissions in the current academic year,

to one section only could be made. It is further stated that pursuant to the

change affected in the year 2011-12, the resources of RPVVs had been

mobilized in other directions and could not be brought back immediately

to make admissions to all the three Sections in Class-VI. It is assured that

from the next academic year onwards, the full strength as earlier

prevalent would be restored.

4. In view of the aforesaid explanation, we do not find ourselves

competent to issue the directions sought. We may notice that the petitioner /

applicant in the writ petition was objecting to the restoration of RPVVs and

which argument / contention of the petitioner / applicant was negatived. We

therefore dismiss this application. We however nevertheless implore upon

the authorities to, to the extent possible, attempt to restore maximum

strength of RPVVs in the current academic year also.

RAJIV SAHAI ENDLAW, J

CHIEF JUSTICE

OCTOBER 03, 2012 'gsr'