High CourtsSingle Bench(2018) 05 DEL CK 0276

VEERENDRA KUMAR vs DEPUTY DIRECTOR OF EDUCATION & ORS

Delhi High Court · Decided on 21 May 2018

HON’BLE JUDGES
SUNIL GAUR
RESULT
Disposed Of
CASE NUMBER
W.P.(C) Nos. 5483, 5485, 5415 OF 2018 & CM No. 21373, 21376, 20996 OF 2018

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Judgment

12 paragraphs · 219 words

SUNIL GAUR , J.

In view of the similarity of the above-captioned three writ petitions, they have been heard together and are being disposed of by a common order.

For the relief sought in these petitions, no Representation has been made to the respondent-School, Director of Education. Instead of directly

approaching this Court, petitioners ought to first represent their case before the respondent-School and Director of Education.

Despite service of advance notice, there is no representation on behalf of respondent-School.

In the facts and circumstances of this case, it is deemed appropriate to dispose of these petitions and the applications with permission to petitioners to

make concise Representations within a period of two weeks. If any such Representations are received by the respondentSchool and Director of

Education, then it be effectively considered and a speaking response thereto be given within a period of four weeks and the fate of such

Representations be made known to petitioners within a week thereafter, so that petitioners may avail of the remedies as available in law, if need be.

Respondent-School and Director of Education be apprised of this order forthwith, to ensure its compliance.

With the aforesaid directions, the above-captioned three writ petitions and the applications are accordingly disposed of.

Copy of this order be given dasti to learned counsel for the parties