Baby Ananya Ekka vs The Indian School Second Shift & Anr.

W.P.(C) 9431/2023

Mr. Pramod Gupta, learned Counsel for the respondent school submits with commendable fairness that this case is covered by the judgment of Jai v. Directorate of Education^{11.2024 SCC OnLine Del 2537}, Arpit v. Adriel High School^{22.Order dated 30 April 2024 in WP (C) 2848/2024} and Deepak Raj v. The Principal Apeejay School^{33.Order dated 3 May 2024 in WP (C) 14843/2023} and that this Court may pass appropriate direction for regularization of provisional admission of the petitioner as granted by the respondent school consequent to the interim order passed by this Court.

Accordingly, provisional admission granted to the petitioner consequent to the interim order passed by this Court in Class Nursery/Pre-School in 2023-2024 is regularized.

The petitioner shall continue to be educated as an EWS student by the respondent school in accordance with the provisions of the Right of Children to Free and Compulsory Education Act, 2009 in that regard.

The petition is disposed of in the aforesaid terms.