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The Court opined that the policy does not prevent parents or children from exercising their religious obligations. In fact, the policy serves the school’s legitimate interest of fostering social integration and cultural inclusiveness of transgender and gender nonconforming students.
“Spare the rod and spoil the child” has metamorphosed into “spare the rod and teach the child”, said Karnataka HC while considering a quashment petition by the authorities of Karumbaiah Academy who were alleged to have been responsible for a student’s suicide.
The High Court was hearing a bunch of petitions highlighting the violation of Right of Children to Free and Compulsory Education Act, 2009 by certain schools.
Coming down furiously over the respondents Karnataka High Court reprimanded them for indulging in red-tapism and being apathetic to the educational needs of the children.
The Patna High Court opined that when guidelines for providing toilets and sanitary napkin dispenser facilities for girls in schools were issued, the District Administration or the local bodies could be entrusted with the establishment and maintenance of such facilities in a seamless manner.
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
Delhi High Court: In a case filed by a father of a student (‘petitioner’) challenging the validity and constitutionality of a Circular
Supreme Court of The United States: While deliberating upon the instant matter, wherein the petitioner lost his job as a high school
Karnataka High Court: P Krishna Bhat, J. disposed of the application with a direction to KSNC and State to consider the applications
Karnataka High Court: A Division Bench of Satish Chandra Sharma, CJ. and Sachin Shankar Magadum J. directed the State Government to provide
Supreme Court: Hearing a series of petitions filed by Class XII students of various Boards, the bench of AM Khanwilkar and Dinesh
Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has refused to interfere with the assessment Scheme propounded by the
Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has accepted the schemes presented by CBSE and ICSE for assessment
Supreme Court: In a major win for Private Schools in the State of Rajasthan, the bench of AM Khanwilkar and Dinesh Maheshwari,
Calcutta High Court: A Division Bench of Sanjib Banerjee and Moushumi Bhattacharya, JJ., while addressing the issues raised in the present petition observed
Orissa High Court: K.R. Mohapatra J., ordered in favour of the aggrieved student in light of prevailing extraordinary situation due to COVID-19.
Ministry of Home Affairs (MHA) has issued new guidelines today, for opening up more activities in areas outside the Containment Zones. In
“Education is the passport to the future.” Delhi High Court: A Division Bench of Manmohan and Sanjeev Narula, JJ., while addressing the issue
Government of India is following a phase-wise unlocking of activities. In days to come, this would also involve partial resumption of activities
Rajasthan High Court: Sanjeev Prakash Sharma, J., partly allowed a writ petition filed by the Society of Catholic Education Institutions in Rajasthan