AMBIENCE PUBLIC SCHOOL Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The petitioner, a private unaided and recognised school, has approached this Court seeking to assail the order dtd. 17/1/2022 passed by the respondent vide which the petitioner's request for grant of exemption from admitting 25 students in the EWS category based on the permissible intake to the schools has been rejected.