Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3013/2024 and CM APPL. 12435/2024
MASTER PRASHANT & ANR. ..... Petitioners
Through: Mr. Vivek Kumar Tandon, Mr.
Darshnik Narang and Ms. Prerna Tandon,
Advs.
versus
NEW ST. MICHAEL ACADEMY & ANR. .... Respondents
Through: Mr. Anil Singh, Adv. for R-1
Mr. Utkarsh Singh and Ms. Prasansha
Sharma, Advs. for Mr. Santosh Kumar
Tripathi, SC (Civil) for DoE
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
O R D E R (ORAL)
% 07.03.2024
W.P.(C) 3013/2024
1. The prayer in this writ petition was only for a direction to
Respondent 1 school to provide all EWS entitlements to the
petitioners.
2. Mr. Tandon, learned Counsel for the petitioners on instructions
of his clients submits that substantial EWS entitlements stand
provided to his clients, though there are still some entitlements which
remain. Mr. Anil Singh, learned Counsel for the Respondent 1 school
disputes the fact that there are any entitlements remaining to be
granted and submits that all EWS entitlements have been provided to
Signature Not Verified
Digitally Signed By:AJIT
KUMAR
Signing Date:19.03.2024
17:16:25
W.P.(C) 3013/2024 Page 1 of 2
the petitioners.
3. Nonetheless, Mr. Anil Singh submits that, as the present
academic session is coming to an end, for the next academic session,
the petitioners shall be provided all entitlements available to EWS
students in accordance with the RTE Act and the Circulars issued by
the DoE from time to time.
4. In that view of the matter, Mr. Tandon does not press this writ
petition any further. The petition stands disposed of accordingly.
CM APPL. 12435/2024
5. The application does not survive for consideration and stands
disposed of.
C.HARI SHANKAR, J
MARCH 7, 2024
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Signature Not Verified
Digitally Signed By:AJIT
KUMAR
Signing Date:19.03.2024
17:16:25
W.P.(C) 3013/2024 Page 2 of 2