VARUN DEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Counter affidavits as well as compliance affidavits filed in the matters are taken on record. Miscellaneous applications made thereof stand disposed of accordingly.

(2.) The matter is adjourned for a period of two weeks as a settlement has been reached between all the parties.

(3.) However, as far as petitioner in Writ Petition (M/S) No. 3245 of 2019 is concerned, the school which he has joined does not have Economics as a subject, which he was pursuing earlier at OASIS School and for which he was registered with ICSE. The petitioner has to take another subject in the new school instead of Economics. For the new subject which the petitioner has, he has to be registered afresh and for this changes need to be made in the portal.