AI Structured Summary
Not yet generated for this judgment
Judgment
This writ petition has been filed by the petitioner, who claims to belong to other backward classes (OBC), and, therefore, seeks preferential admission as a Disadvantaged Group (DG) category student. She applied for admission as a DG category student to the Directorate of Education (DoE) which, consequent to a computerised draw of lots, found the petitioner’s daughter entitled to be admitted to the KG/Pre-school class for the academic year 2022-23.
Allegedly because the school did not grant her admission, the petitioner has approached this Court.
However, after 2022-23, the 2023-24 academic session is also over.
Mr. Ishan Sanghi, therefore, submits, quite clearly, that he would be satisfied if this writ petition is disposed of with a direction to the DoE to consider whether the petitioner’s daughter Mishti can be allotted an appropriate school in Class I.
Mr. Utkarsh Singh who appears for the DoE submits that the DoE would take all possible efforts to accommodate the petitioner’s daughter in an appropriate school in Class I.
This writ petition is, therefore, disposed of in the aforesaid terms.