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The right available under Article 21A of the Constitution or under Section 12 of the RTE Act is only to free and compulsory education till the age of fourteen, not for being provided such education in a particular school.
“Admitting EWS/DG students to the extent of at least 25% of the strength of its entry level class is the statutory obligation of every school which falls within Section 2(n)(iv) of the Right of Children to Free and Compulsory Education Act, 2009.”
In cases of admission under the Economically Weaker Section category or Disadvantaged Group category, the schools must not insist upon following the neighbourhood criteria strictly. The Directorate of Education is directed to make endeavour, as far as possible, to allot schools which are nearest to the residence of the students.
Allahabad High Court granted two weeks’ time to UPPSC to file a reply and the candidate one week thereafter to file a rejoinder affidavit
Reservation as a concept is very wide. Different people understand reservation to mean different things. One view of reservation as a generic
The supernumerary seat was created by the respondents on their own and there was no direction for same in the interim order, thus, the caveat in the interim order that no equities would flow in favour of the petitioner, will not come in the way of the petitioner’s continuation against the said seat.
Justice CD Singh echoed Swami Vivekananda’s words that “Now if the mountain does not come to Mohammed, Mohammed must go to the mountain. If the poor boy cannot come to education, education must go to him.”
Supreme Court observed that the persons from marginalised sections of the society already face severe discrimination due to a lack of social capital, and a new disability more often than not compounds to such discrimination.
While Dinesh Maheshwari, Bela M Trivedi and JB Pardiwala, JJ wrote separate but concurrent opinions forming majority, S. Ravindra Bhat, J wrote the minority opinion for himself and U.U. Lalit, CJ.
While Dinesh Maheshwari, Bela M Trivedi and JB Pardiwala, JJ wrote separate but concurrent opinions forming majority, S. Ravindra Bhat, J wrote the minority opinion for himself and U.U. Lalit, CJ.
Kerala High Court: In a writ petition filed seeking the issuance of an economically weaker section (EWS) certificate, V.G. Arun,
The percentage distribution of the indebted agricultural households depicted the poverty that envelops the class of small and marginal farmers.
Madras High Court: The Division Bench of Sanjib Banerjee, CJ and P.D. Audikesavalu, J. while addressing the contempt petition, expressed that, Merely
Madhya Pradesh High Court: The Division Bench of Sanjay Yadav and Rajendra Kumar Srivastava, JJ., dismissed a writ petition which was raised
Jharkhand High Court: In an interesting case Sanjay Kumar Dwivedi, J., had held that the 10% reservation to Economically Weaker Sections cannot
Bombay High Court: The Division Bench of S.V. Gangapurwala and Shrikant D. Kulkarni, JJ., directed that the petitioner, belonging to the Maratha caste,
Delhi High Court: Prathiba M. Singh, J., while addressing the present petition issued directions with regard to the counselling process at the time
Chhattisgarh High Court: Goutam Bhaduri, J., while dismissing the present petition held that, Legislature has before it a full panoply of legislative powers
by Devika Sharma†