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Judgment
The petitioner has been granted provisional admission by the Respondent 2 school and Mr. Yogesh Kumar, learned Counsel for Respondent 2 school very fairly submits, on instructions that the school is willing to treat his admission as a regular admission.
Accordingly, the petitioner shall be imparted education by the Respondent 2 school as a DG student with all entitlements as are available to EWS students including school uniforms, textbooks etc.
At this stage, Mr. Yogesh Kumar submits that application filed by the Respondent 2 school for the year 2024-2025 with the DoE for granting exemption in the matter of EWS admissions are pending and not being decided.
The DoE is directed to take a decision on the said application within two weeks from today.
The writ petition is disposed of accordingly.
Dasti.