Right of Children to Free and Compulsory Education Act Archives

Carrying forward of unfilled EWS/DG vacancies to next class in subsequent year is valid and legal; does not infract RTE Act: Delhi High Court

“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.”

Case Briefs High Courts

Delhi High Court imposes 10 lakhs cost on father of a minor student for availing EWS benefits by misrepresentation; Issues directions for RTE compliance

The present case reflects a tormenting situation where the opulent class is putting in blood, sweat and tears to reap the benefits of EWS reservation at the expense of the economically marginalized candidates. A calculated attempt at subverting the cherished constitutional vision of education for all is under scrutiny in this case.

Case Briefs High Courts

Delhi High Court directs Union Government and Kendriya Vidyalaya Sangathan to sanction 987 posts for special educators in Kendriya Vidyalaya across country

The Union Government and Kendriya Vidyalaya Sangathan (KVS) were directed by the Delhi High Court to sanction the positions of 987 special educators to meet the demands of the 5,625 special students enrolled in different Kendriya Vidyalayas.

Case Briefs High Courts

Kar HC | State government obliged to reimburse unaided schools for RTE children, only if there are no government or government-aided schools in neighbourhood

Karnataka High Court: A Division Bench of L. Narayana Swamy and P.S. Dinesh Kumar, JJ. allowed a PIL (Public Interest Litigation) to