BABY NAMIRAH AYAT Vs. KULACHI HANSRAJ MODEL SCHOOL

JUDGEMENT

(1.) This litigation has, with the cooperation of both the respondents, drawn to a happy close, for which the Court is genuinely grateful. Kulachi Hansraj Model School ("the School") has, vide letter dtd. 2/2/2024, addressed to the Deputy Director of Education, DOE, agreed to admit Petitioner 1 in its institution as an EWS student on humanitarian grounds.

(2.) As such, without entering into the legal issues involved in this matter, the school is directed to admit Petitioner 1 in its institution within a period of one week from today and to continue to provide education to her as an EWS student in accordance with the mandate of the Right of Children to Free and Compulsory Education Act, 2009.

(3.) The DOE is also directed to take a decision on the request of the school for reduction in the number of EWS seats available with it, as expeditiously as possible, for the year 2024-2025.