Delhi High Court: The Division Bench comprising G. Rohini, CJ., and R.S Endlaw, J  dismissed the appeal to issue interim Stay Order on the quashing of Admission Order 2013 in Forum For Promotion Of Quality Education For All v. Lt. Governor of Delhi 2014 SCC OnLine Del 6650 decided on 28 November 2014  by the Single judge bench of this Court, stating that prima facie there was no  reason to put stay order on the impugned judgment, as the Admission Order 2013 was rightly held to be ultra vires the DSE Act, 1973 and violated the fundamental rights of the Management Committees of the schools and  the parents of the students seeking admission, hence, there is no strong reason to put an interim stay on it. (Directorate of Education v. Action Committee Unaided Recognized Private Schools ,  Decided on- 10/12/2014)

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