Master Jai Raikwar vs The Heritage School

Mr. Manmohan, J.—Present writ petitions have been filed challenging the expulsion letters whereby the admissions of the minor petitioners were cancelled on the ground that the income certificates forwarded by their parents were fraudulent.

Learned counsel for petitioners state that the father of the petitioners were cheated by touts in the office of Deputy Commissioner, South District.

They further state that the fresh income certificates of the parents of the minor petitioners still disclose their actual income as less than Rs. One lakh.

Learned counsel for the petitioners also rely upon the orders dated 21st January, 2016 and 26th February, 2016 passed by this Court in W.P.(C) 557/2016 wherein this Court directed the school authorities not to cancel the admissions of the minors on the ground of the misdeeds of the fathers.

Learned counsel for the Heritage school states that seats in EWS category are still available with it and the minor petitioners can be accommodated in the school.

Mr. Rahul Mehra, learned senior standing counsel for GNCTD states that he has no objection if the admission of the minor petitioners is restored.

He, however, clarifies that recently the GNCTD has simplified the procedure of issuance of an income certificate.

Keeping in view the fact that the fresh income certificates of the parents of the minor petitioners still disclose their actual income as less than Rs. 1 lac, this Court directs that the minor petitioners shall continue with their studies in the respondents-school under EWS Category. They shall be entitled to all the benefits/entitlements under the said group.

Since fathers of the minor petitioners had admittedly produced the wrong income certificates, they are directed to pay costs of Rs. 5,000/- each to the Lok Nayak Jai Prakash Hospital, Delhi, within a period of two weeks.

With the aforesaid directions, present writ petitions and applications stand disposed of.

Order dasti under the signature of Court Master.