CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Del. HC: Denying Admission After Seat Allotment by DoE Violates Objective of RTE Act - (27 Aug 2024)

EDUCATION

Delhi High Court has observed that if a student is denied admission once he/she has been allotted seat by the Directorate of Education (DoE), it would be violative of objectives which the Right to Education Act, 2009 seeks to achieve.

Tags : DELHI HIGH COURT   DIRECTORATE OF EDUCATION   SEAT ALLOTMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved