The Delhi High Court has expressed its apprehension regarding the rampant growth of 'dummy schools,' which is negatively affecting students who genuinely qualify under the 'local education' criterion and allowing ineligible individuals to secure seats designated for Delhi state residents. The court has taken action by issuing notices to various authorities, including the Delhi government, Central Board of Secondary Education (CBSE), Directorate General of Health Services, Delhi University (DU), and Guru Gobind Singh Indraprastha University (GGSIPU), in response to a petition addressing the proliferation of these dummy schools.
The court has scheduled further hearings on November 29 to delve deeper into this matter. The high court was addressing a public interest litigation (PIL) challenging the eligibility criteria used by both DU and GGSIPU when allocating seats for MBBS or Bachelor of Dental Surgery (BDS) under the Delhi state quota.
Rajeev Aggarwal, the petitioner, contends that the concept behind 'dummy schools' is to provide a virtual platform for students to claim that they have relocated to Delhi after passing their grade 10 exams with the sole intention of availing the benefits of Delhi state quota seats. These seats should rightfully be allocated to bona fide residents of the National Capital Territory (NCT) of Delhi.
In response to these allegations, Delhi government standing counsel Santosh Kumar Tripathi has argued that there is no such concept as 'dummy schools' in Delhi. According to the outlined criteria, only candidates who have completed their grade 11th and 12th education at a recognized school located within Delhi, often referred to as 'local education,' are considered eligible for seat allocation under the Delhi State Quota.
The petitioner's legal counsel pointed out that Delhi is distinct from other states in prescribing 'local education' as the sole criterion for determining eligibility for the state quota. This unique criterion facilitates the proliferation of 'dummy schools' throughout the national capital, which has a detrimental impact on students who genuinely meet the 'local education' requirement under the Delhi State Quota.
'Dummy schools' are essentially virtual platforms established in collaboration with private schools and coaching institutes. These institutions are officially recognized as schools by the CBSE, even though they do not provide regular education or have a physical campus.
The Delhi High Court's action underscores the need to address the issue of 'dummy schools' and uphold the integrity of the Delhi state quota allocation system.
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