Delhi High Court
Harsh Kumar (Minor) Through His ... vs Chinmaya Vidyalaya And Anr. on 19 August, 2016
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 19.08.2016
+ W.P.(C) 6368/2016
HARSH KUMAR (MINOR) THROUGH
HIS FATHER SACHIN MANDAL ..... Petitioner
versus
CHINMAYA VIDYALAYA AND ANR. ..... Respondents
Through:
Advocates who appeared in this case:
For the Petitioner : Mr Bipin Kumar Jha
For the Respondent No.2/GNCTD : Mr. Peeyoosh Kalra and Mr Shiva Sharma.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
W.P.(C) 6368/2016 & CM No.26094/2016(stay)
1. The present writ petition has been filed seeking quashing of letter
dated 04.03.2016 whereby the admission of the petitioner has been
cancelled and name of the petitioner has been struck off from the rolls of
the school on the ground that income certificate furnished at the time of
seeking admission was fake and forged.
2. Learned counsel for the petitioner contends that the income of the
parents of the petitioner is less than Rs. One lakh per annum which is
below the prescribed limit for the Economically Weaker Section (EWS)
category. Fresh certificate dated 27.07.2016 has been filed along with the
petition. The respondent no. 2 was directed to verify the correctness of
the certificate. Learned counsel for respondent no. 2 has produced a copy
of the certificate with an endorsement by the office of
Tehsildar/Executive Magistrate, Vasant Vihar certifying that the
certificate has been issued by the said office. The copy of the certificate
with the endorsement is taken on record.
3. Learned counsel for the petitioner relies on various judgments
passed by this Court in similar circumstances whereby the school
authorities were directed not to cancel the admission of the minor child
on the ground of misdeeds of the father of the child. One such Judgment
relied upon is dated 22.03.2016 in W.P.(C) 2219/2016, titled as 'Master
Jai Raikwar & Ors. Vs. The Heritage School & Ors.'.
4. As the issue involves the education of a minor and the minor falls
in the eligible category and an income certificate certifying the said fact
has been furnished and no fault can be attributed to the minor, in the facts
of the case, a lenient view is required to be taken. It is thus directed that
the admission of the petitioner be restored and not cancelled, subject to
deposit of a penalty of Rs. 5,000/- by the father of the petitioner with the
Lok Nayak Jai Prakash Hospital, Delhi within two weeks. The hospital
shall utilize the amount for providing treatment to the persons falling
under the EWS category.
5. The petitioner shall also be entitled to all the benefits/entitlements
under the said category. The writ petition is accordingly disposed of in
the above terms.
6. It is clarified that if the new income certificate furnished by the
petitioner is found to be fictitious or not correct on any account, it shall
be open to the respondents to cancel the admission of the petitioner in
accordance with law and no special equity shall be claimed by the
petitioner by virtue of the present order.
Dasti under the signatures of the Court Master.
SANJEEV SACHDEVA, J
AUGUST 19, 2016
'sn'
