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P&H HC: Grouping of Students into Sections on Basis of Marks is Violation Of Fundamental Right - (02 Mar 2020)

CONSTITUTION

Punjab and Haryana High Court has held that the practice of classification of children into sections based on their marks is a violation of the fundamental right of elementary education. The Court further observed that such a practice tends to create a feeling of inferiority amongst children securing fewer marks.

Tags : PUNJAB & HARYANA HIGH COURT   GROUPING OF STUDENTS INTO SECTIONS ON BASIS OF MARKS  

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