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Judgment
3 paragraphs · 68 words
MINI PUSHKARNA, J. (ORAL):
1.
Learned counsel for the petitioner submits that pursuant to the draw of lots conducted by Directorate of Education (DOE), the petitioner was allocated the school in question. Thus, the petitioner child has already been granted admission by the respondent school under the EWS/DG category.
2.
In view thereof, the present writ petition is disposed of as satisfied along with all the pending applications.