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Del HC: Admission Can’t be Denied if DoE is Satisfied that Child is Entitled to Admission Under EWS - (11 Jan 2024)

EDUCATION

Delhi High Court has held that if the Directorate of Education (DoE) is satisfied that the child is entitled to preferential admission under the Economically Weaker Sections (EWS) or Disadvantaged Group (DG) category then the school can’t refuse admission to the child.

Tags : DELHI HIGH COURT   ADMISSION   DIRECTORATE OF EDUCATION   EWS  

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