Delhi High Court
Case BriefsHigh Courts

The rights of a child to education have to be balanced with the rights of the school under the DSER, 1973. If the petitioner is unable to pay the fees of the school, the petitioner certainly does not have a right to continue education in the school in question. However, the petitioner cannot be tormented in this manner in the middle of the academic session.

Case BriefsHigh Courts

Telangana High Court: A Division Bench of Sanjay Kumar and Kunuru Lakshman, JJ.  allowed the writ petition of the company who was

Case BriefsHigh Courts

Calcutta High Court: The petition has been filed by the primary school assistant teacher asking for interest on the gratuity amount which