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Karnataka HC: State Should Facilitate Establishment of Private Schools to Fructify Right to Education - (29 Oct 2020)

EDUCATION

Karnataka High Court has directed the State government to consider afresh an application made by a trust seeking permission to start a school observing that the Constitutional guarantee of free-primary-education will not fructify in the absence of enough number of schools and therefore, the State action should be facilitative & complimentary to the establishment of private schools.

Tags : KARNATAKA HIGH COURT   ESTABLISHMENT OF PRIVATE SCHOOLS  

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