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Calcutta HC: Private Unaided Educational Institutions Amenable to Writ Jurisdiction - (02 Jun 2021)

EDUCATION

Calcutta High Court has held that private unaided educational institutions discharge public function under the Right to Education (RTE) Act, 2009 and are therefore amenable to the Court's writ jurisdiction under Article 226 of the Constitution of India, 1949.

Tags : CALCUTTA HIGH COURT   PRIVATE UNAIDED EDUCATIONAL INSTITUTIONS  

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