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Delhi HC: Matter of admission of Rohingya refugee children is policy decision; to be taken by Centre - (30 Oct 2024)

CONSTITUTION

Delhi HC while refusing to entertain a public interest litigation (PIL) filed to seek directions to the Delhi government and MCD to grant admission to Rohingya refugee children in local schools has observed that matter involved "international" issues and is a policy decision to be taken by Union.

Tags : DELHI HC   ROHINGYA REFUGEE  

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