Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Karnataka HC Directs Govt to Take Concrete Steps to Ensure Education Through Virtual Classes - (09 Apr 2021)

EDUCATION

Karnataka High Court has directed the State Government to come out with concrete steps it will take to ensure access to education through virtual classes until the physical classes for students recommences in the state. The Court has said that it is necessary to ensure the Fundamental Rights guaranteed to children in the age group of 6 to 14 years, under Article 21-A of the Constitution of India, 1949.

Tags : KARNATAKA HIGH COURT   EDUCATION THROUGH VIRTUAL CLASSES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved