AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 92 words
W.P.(C) 13227/2023
1.
The Court appreciates the fact that the Indian School (Morning Shift) in this case has adopted a proactive approach and has granted admission to the petitioner in deference to the request made by the petitioner. Mr. Gupta, learned Counsel for the respondent-school also submits that the school is willing to treat the petitioner as a regular student in the EWS category and impart education in terms of the RTE Act.
2.
As such, the grievance of the petitioner does not survive for consideration.
3.
The petition stands disposed of.