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Prakash Kapadia v. State of Gujarat and Ors. - (High Court of Gujarat) (18 Jan 2016)

Gujarat government ordered to sensitize people on Right to Free Education

MANU/GJ/0032/2016

Education

Gujarat High Court directed the State Government to give wide publication of the rights provided under the Right of Children to Free and Compulsory Education Act, 2009. The Court heard various petitions seeking redress against non-fulfillment of the provisions of the Act, which guarantees a right to free education to children between the ages of 6 and 14. Complaints ranged from an inadequate provision of seats compared to the demand for education and grievances against the grievance redressal mechanism established. The Court, mindful of the large numbers of complaints before the authority clearing complaints, noted that it may be overstep its jurisdiction granted under Article 226 of the Constitution if it reopened each and every such complaint.

Relevant : Society for Un-aided Private Schools of Rajasthan vs. Union of India (UOI) and Anr. MANU/SC/0311/2012 Section 3 Right of Children to Free and Compulsory Education Act, 2009

Tags : RIGHT TO EDUCATION   GRIEVANCE REDRESSAL   PUBLIC KNOWLEDGE  

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