Shaurya Raj Patnaik vs Government Of Nct Of Delhi & Ors.
2017 Latest Caselaw 236 Del

40
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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       W.P.(C) 305/2017

        SHAURYA RAJ PATNAIK                        ..... Petitioner
                     Through: Mr. Akhil Sachar, Advocate with
                              Mr. Samarjit G. Patnaik and Mr. Rahul
                             Tyagi, Advocates.
                             versus

        GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
                    Through: Mr. S. Guru Krishnakumar, Senior
                             Advocate with Mr. Rahul Mehra,
                             Mr. Gautam Narayan, Mr. Santosh Kr.
                             Tripathi, Mr. R.A. Iyer, Ms. R. Sneha
                             and Mr. Tushar, Advocates for GNCT of
                             Delhi.

                                      Ms. Akshita Manocha and Ms. Isha
                                      Garg for Mr.Dhanesh Relan with
                                      Ms.Isha Garg, Advocates for DDA.

        CORAM:
        HON'BLE MR. JUSTICE MANMOHAN

                        ORDER

% 13.01.2017 The matter has been received today by way of typed supplementary list.

CM Appl. 1418/2017 (exemption) in W.P.(C) 305/2017 Allowed, subject to just exceptions. W.P.(C) 305/2017 & CM Appl. 1417/2017 Issue notice.

Mr. Gautam Narayan, learned counsel accepts notice on behalf of respondents No. 1 to 3.

Ms. Akshita Manocha, learned counsel accepts notice on behalf of respondent No.4.

They pray for and are permitted to their counter affidavits on or before 17th January, 2017. Rejoinder affidavit, if any, be filed on or before 19 th January, 2017.

To avoid any ambiguity, it is directed that the parents shall fill the forms in the prescribed format and the criteria mentioned therein by the respective schools. The format of the form shall also contain the criteria mentioned in the impugned Notification dated 07th January, 2017 regarding neighbourhood.

It is clarified that the scrutiny of the forms is subject to further orders to be passed in the present writ petition.

List the matter on 19th January, 2017.

MANMOHAN, J JANUARY 13, 2017 js