AYAN JORWAL Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The present writ petition has been filed with prayer for direction to consider the case of the petitioner child for admission to the respondent No.3 School in Class-I by granting the benefit of marks under the criteria of sibling, without insisting on fee slip of the sibling of the petitioner as proof of studying in the school.

(2.) Facts in brief are that the respondent No.3 School issued a notification for admission to entry level classes for academic session 2023-2024. The father of the petitioner herein applied for admission of the petitioner in Class I for academic session 2023-2024 in the 'Open Seats' Category. The petitioner's father submitted admission form online claiming total 70 points as per the criteria laid down by the School, i.e., 40 points for neighbourhood and 30 points for sibling, since the elder brother of the petitioner also studies in the respondent No.3 School.

(3.) On 20/12/2022, petitioner's father received an email from School wherein it was stated that the application form of the petitioner has been rejected for the reason that latest tuition fee receipt in support of the 'sibling criteria' had not been attached. The email dtd. 20/12/2022 as issued by the respondent No.3 School reads as under: