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Karnataka High Court Allows Rule Restricting Admission to Private Unaided Schools - (04 Jun 2019)

EDUCATION

Karnataka High Court (KHC) has upheld the validity of amendment of Rule 4 of Karnataka Right of Children to Free & Compulsory Education Rules, 2012 while holding that "Education under Article 21A of the Constitution is a fundamental right but Petitioners/Students have no right of admission to private schools, as long as the government schools, local authorities' schools or aided schools are available in the neighbourhood."

Tags : KARNATAKA HIGH COURT   PRIVATE SCHOOL  

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