Neutral Citation No. - 2024:AHC-LKO:13348
Court No. - 17
Case :- WRIT - C No. - 1420 of 2024
Petitioner :- Chandra Kumar Verma
Respondent :- Union Of India, Ministry Of Education, New Delhi Thru.
Secy. And Others
Counsel for Petitioner :- Shivendra Pratap Singh
Counsel for Respondent :- A.S.G.I.,C.S.C.,Devendra Mohan Shukla
Hon'ble Manish Mathur,J.
1. Heard Mr. Satyam Gupta, Advocate holding brief of Mr.
Shivendra Pratap Singh, learned counsel for petitioner, Mr.
Devendra Mohan Shukla, learned counsel for opposite party
no.2 and learned State Counsel appearing on behalf of opposite
party no.3.
2. No one has put in appearance on behalf of opposite party
no.1, despite notice having been served.
3. In view of order being proposed to be passed, notices to
opposite party no.4 stand dispensed with.
4. Petition has been filed seeking a direction to Delhi Public
School for refund of admission fees of Rs.35,000/- to petitioner
alongwith interest.
5. Learned counsel for opposite parties have raised a
preliminary objection regarding maintainability of this petition
in view of judgment rendered in the case of St. Mary's
Education Society & Anr. versus Rajendra Prasad Bhargava
& Ors. reported in (2023)4 SCC 498.
6. In view of aforesaid judgment which is squarely applicable in
this case, this court declines to entertain this petition granting
liberty to petitioner to approach opposite party no.4 for
redressal of his grievances.
7. With the aforesaid observation, petition stands disposed of.
Order Date :- 15.2.2024
Subodh/-