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Judgment
W.P.(C) 7875/2023, W.P.(C) 9928/2023, W.P.(C) 12740/2023 and W.P.(C) 12801/2023
Provisional admissions were granted to these petitioners in these writ petitions pursuant to the interim order passed by this Court. Mr. Deepank Yadav, learned Counsel for Respondent 1 school submits that the school is willing to treat these admissions as regular and permanent and to educate the petitioners as EWS/DG candidates in accordance with law in that regard and to provide them all facilities, which are available to the EWS/DG students.
The Court sincerely appreciates the proactive approach adopted by the school.
The grievance in these writ petitions stands satisfied. These writ petitions are disposed of accordingly.
CM APPL. 30323/2023 in W.P.(C) 7875/2023
CM APPL. 50232/2023 in W.P.(C) 12740/2023
CM APPL. 50441/2023 in W.P.(C) 12801/2023
These applications do not survive for consideration and stand disposed of.