Social Jurist, A Civil Rights Group vs Govt. of NCT of Delhi and Another

Rajiv Sahai Endlaw, J.—The writ petition aforesaid was disposed of vide order dated 13.07.2012 inter alia with a direction for restoration by the Government of NCT of Delhi (GNCTD) of the admissions in Class-VI through selection to the Rajkiya Pratibha Vikas Vidyalayas (RPVVs) as was being done prior to the change brought about in the year 2011-12. However since the judgment was pronounced on 13.07.2012 i.e. after the academic year 2012-13 had begun, the said direction was made operational from the next academic year onwards; as far as the academic year 2012-13 was concerned, GNCTD was directed to within 15 days take a decision whether any admissions to the current academic year can be made and to, if possible, admit students to the current year also, to prevent the gap year. This application has been filed averring that though earlier there were three Sections of 35 students each in Class-VI in each of the 14 RPVVs but in the current academic year 2012-13, admissions have been made to only one Section in Class-VI in each RPVV except in RPVV in Nand Nagri where two Sections have been commenced. It is pleaded that thus the strength of the students admitted to RPVV has been reduced from the original strength of 1470 to 560.

The counsel for GNCTD appears on advance notice and has informed that in the short time available after the judgment pronounced on 13.07.2012, arrangements for admissions in the current academic year, to one section only could be made. It is further stated that pursuant to the change affected in the year 2011-12, the resources of RPVVs had been mobilized in other directions and could not be brought back immediately to make admissions to all the three Sections in Class-VI. It is assured that from the next academic year onwards, the full strength as earlier prevalent would be restored. In view of the aforesaid explanation, we do not find ourselves competent to issue the directions sought. We may notice that the petitioner/ applicant in the writ petition was objecting to the restoration of RPVVs and which argument/contention of the petitioner/applicant was negatived. We therefore dismiss this application. We however nevertheless implore upon the authorities to, to the extent possible, attempt to restore maximum strength of RPVVs in the current academic year also.