M.Y.EQBAL, J. - (1.)LEAVE granted.
(2.)APPELLANTS have preferred these appeals by special leave against the interim order dated 3.4.2014 passed by the High Court of Delhi in LPA No.238 of 2014 and LPA No. 237 of 2014 whereby the Division Bench of the High Court while adjourning the said appeals directed that the admission process shall be allowed to be completed for the other categories of students except the candidates of the appellants who have been transferred to Delhi from different States of India.
The present appellants were transferred to Delhi from different States of India. As a result of which many parents have to give up the admission of their children in previous places and have to shift to Delhi in the mid of the session. Because of that, their children did not get admission in any of the schools in Delhi and lost one academic year.

(3.)ON 18.12.2013, Lt. Governor of NCT of Delhi made order to amend Recognised Schools (Admission Procedure for Pre -Primary Class) Order, 2007, according to which admission to open seats in the schools shall be made only on the basis of following fixed parameters and points and further clarifying that vacant/unfilled seat(s), if any, shall be filled by draw of lots. JUDGEMENT_356_TLPRE0_2014.htm Notification also specified separate guidelines for Minority Schools, Schools setup for specific government services like Armed Forces/Paramilitary Forces/Central Services/All India Services. But we shall constrain ourselves to the admission procedure in private unaided recognized schools in Delhi.