Right to Education Act

gujarat high court
Case BriefsHigh Courts

“National Education Policy, 2020 regards the age of below six years as the age of ‘early childhood care and education’ and there are studies showing that 85 percent of a child’s cumulative brain development occurs prior to the age of six”.

Gauhati High Court
Case BriefsHigh Courts

Gauhati High Court was deliberating over a PIL filed to highlight ineffective implementation of State govt.’s policies framed as per the mandate in Section 12(1)(c) of RTE Act, 2009

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Under the Constitution This right guarantees free and compulsory education for children between the age of 6 to 14 years in India under

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): Y.K. Sinha (Information Commissioner) addressed an RTI application filed seeking the following information: Names of students of Class 8th

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Nilufer Bhateja, Editorial Assistant has put this story together

Case BriefsHigh Courts

Nilufer Bhateja, Editorial Assistant has put this story together

Case BriefsHigh Courts

Nilufer Bhateja, Editorial Assistant has put this story together

Hot Off The PressNews

Nilufer Bhateja, Editorial Assistant has put this story together

Case BriefsHigh Courts

Karnataka High Court: While relying upon the Bombay High Court decision in Vikhe Patil Foundation’s Vikhe Patil Memorial School v. Union of India,