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Delhi HC: Denying Admission Under EWS/DG Category Despite Allotment by DoE Violates Article 21A - (03 Mar 2023)

CONSTITUTION

Delhi High Court has held that denial of admission by school under EWS/DG category even after allotment of school by Directorate of Education (DOE), frustrates objective of RTE Act, 2009, and also violates fundamental rights of children as enshrined under Article 21-A of the Constitution.

Tags : DELHI HIGH COURT   ADMISSION   EWS/DG   ARTICLE 21A  

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