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Action Committee Unaided Recognized Private Schools v. Directorate of Education - (High Court of Delhi) (04 Feb 2016)

Delhi Government order towards 75% quota-free school admissions stayed

Education

Delhi High Court restored the management quota in private, unaided schools, after the same had been done away with pursuant to a government order. The Court observed the order to have been executed by the Lieutenant Governor of Delhi and noted that promoters of a school were entitled to full autonomy in the administration of the school, including the right to admit students. The Delhi Government had introduced the order in light of schools adopting discriminatory criteria for admission, such as status of child, non-smoker parent, vegetarianism and educational level of parents.

Tags : DELHI   SCHOOL   ADMISSIONS   MANAGEMENT   QUOTA  

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