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Uttarakhand High Court Orders Online Tuition Course for Juvenile in Children's Home - (25 Jun 2021)

CIVIL

Uttarakhand High Court has directed the Superintendent of the Children's Home in Haridwar to make arrangements for online tuition of a juvenile, willing to enrol for graduation, observing that under Article 21 of the Constitution of India, 1949, the right to education is a part of the right to life.

Tags : UTTARAKHAND HIGH COURT   ONLINE TUITION COURSE FOR JUVENILE IN CHILDREN'S HOME  

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