SC: Valid Bareboat Charter Termination Extinguishes Demise Charter, Vessel Arrest Vacated  ||  SC: Absence of Train Ticket No Ground to Deny Compensation for Passenger’s Death  ||  Patna HC: Routine FIR Involvement alone cannot Deny Arms Licence without Safety Threat  ||  Chhattisgarh HC: WhatsApp Chats Proving Mental Cruelty cannot be Ignored on Evidence Grounds  ||  Delhi HC: Foreign Travel Restrictions must not Obstruct Pregnant Foreigner's Medical Care  ||  MP High Court: Article 227 Cannot Be Invoked to Quash Wife’s Conjugal Rights Proceedings  ||  Kerala High Court Issues Directions on Driver Profiling, Bus Regulation and Road Safety  ||  Delhi HC: Prior Permission for Foreign Travel Unjustified When Accused Was Never Arrested  ||  Air India Penalised Rs. 50K Over De-boarding Disabled Woman and Wheelchair Damage  ||  Delhi HC: Muslim Personal Law cannot Shield Sex with Minor Wife from POCSO Case    

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 2026 - All Rights Reserved