MASTER VANSH Vs. VENDKATESHWARA GLOBAL SCHOOL & ORS

JUDGEMENT

(1.) Having heard counsel for the appellant we are not inclined to interfere with the impugned judgment and order dated 31.03.2017 passed in W.P.(C) No. 9069/2016.

(2.) Impugned decision decides several writ petitions and has referred to different provisions of the Right to Education Act, 2009, notification dated 07.01.2011 and circular dated 29.12015 issued by the Government of National Capital Territory of Delhi.

(3.) Circular dated 29.12.2015 prescribed guidelines for admission of Economically Weaker Section (EWS)/Disadvantaged Group (DG) category at entry level classes in private unaided recognized schools of Delhi for the session 2016-17.