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Gauhati High Court Dismisses PIL Plea Seeking Universalization of Elementary Education - (20 Sep 2021)

CIVIL

Gauhati High Court has dismissed a Public Interest Litigation (PIL) petition filed by a lawyer seeking, inter alia, Universalisation of Elementary Education among the children of privately-run religious Madrassas in accordance with the Right to Free and Compulsory Education guaranteed under Article 21-A of the Constitution of India, 1949.

Tags : GAUHATI HIGH COURT   UNIVERSALIZATION OF ELEMENTARY EDUCATION  

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