Chandra Kumar Verma v. Union Of India, Ministry Of Education, New Delhi Thru. Secy. And Others

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/-