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Delhi HC: Unfilled EWS or DG Vacancies Carried Forward in Subsequent Year Doesn’t Violate RTE Act - (30 Jan 2024)

EDUCATION

Delhi High Court has held that that carrying forward of unfilled Economically Weaker Section (EWS) or Disadvantaged Groups (DG) vacancies by a school to next class in subsequent year does not infract or violate the Right to Education Act, 2009 (RTE) or any other legal provision.

Tags : DELHI HIGH COURT   ECONOMICALLY WEAKER SECTION   DISADVANTAGED GROUPS   RIGHT TO EDUCATION  

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