All. HC: Collector Being Quasi-Judicial Authority Has No Statutory Power to Review/Recall Order  ||  All HC: High Court Appointing Arbitrator has Power to Extend Arbitrator's Mandate u/s 29A of A&C Act  ||  SC: Centre Recommended to Frame Comprehensive Sentencing Policy  ||  Supreme Court: Court Which Granted Bail Can Cancel it if Serious Allegations Made  ||  Supreme Court: SEZ Developers Must Apply for Recognition and be Scrutinized  ||  SC: Comments to be Made Within Public View to Punish Person for Casteist Insults Under SC/ ST Act  ||  P&H HC: Bail Petition Rejected of Travel Agent Accused of Defrauding a Man for Processing Visa  ||  SC: Conviction for Stalking Quashed Due to Marriage Between Convict and Complainant  ||  All HC: S. 33-G UP Sec. Education Act a Benefi. Prov. for Teachers Serving for More Than 2 Decades  ||  All HC: SI Fixed at 6% p.a On Excess/Less Determination of Provi. Tariff Ultra Vires Electricity Act    

Del. HC: Article 21A of COI Not Applicable on Being Educated in a Particular School of Choice - (29 Mar 2024)

CONSTITUTION

Delhi High Court has observed that Article 21A of the Constitution of India guaranteeing the right to free and compulsory education does not entitle any child to get an education in a particular school of his or her choice.

Tags :   DELHI HIGH COURT  ARTICLE 21A OF COI  COMPULSORY EDUCATION

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved