Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Manav Singh v. State Of Haryana And Others

Manav Singh v. State Of Haryana And Others

(High Court Of Punjab And Haryana)

CWP-7966-2022 (O&M) | 21-04-2022

RAVI SHANKER JHA, C.J.

1. This writ petition has been filed by the petitioner seeking admission in respondent No. 4 – school as provided under Rule 134-A of the Haryana School Education Rules, 2003 as amended vide notification dated 19.06.2013 (Annexure P-1).

2. Learned counsel for the petitioner submits that his parents have already moved a representation dated 20.12.2021 (Annexure P-3) before the competent authority i.e. Deputy Commissioner, Gurugram as well as District Education Officer, Gurugram raising their grievance as regards denying admission to their ward which is pending before them.

3. Mr. Deepak Balyan, learned Additional Advocate General, Haryana, submits that the petitioner’s representation would be considered and decided by the respondent-authorities in accordance with law, and as expeditiously as possible, preferably within a period of two weeks, by passing a reasoned order, which shall be communicated to the petitioner.

4. In view of the aforesaid submission made by learned counsel for the petitioner as well as the statement of learned State counsel, which is taken on record, the writ petition stands disposed of in terms thereof.

Advocate List

  • Mr. Dinesh Kumar Dakoria, Advocate, Mr. Shashank Deo Sudhi, Advocate, for the petitioner.

  • Mr. Deepak Balyan, Additional Advocate General, Haryana.

Bench
  • HON'BLE MR.CHIEF JUSTICERAVI SHANKER JHA
  • HON'BLE MR. JUSTICE ARUN PALLI
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/7174
Head Note

Education Law — Haryana School Education Rules, 2003 — R. 134-A — Admission to reserved category — Petitioner seeking admission in respondent No 4 school as provided under R. 134-A — Representation moved by parents of petitioner before competent authority pending — State counsel undertaking that petitioner's representation would be considered and decided by respondent authorities in accordance with law and as expeditiously as possible preferably within two weeks by passing a reasoned order which shall be communicated to petitioner — Writ petition disposed of accordingly (Paras 1 to 4)