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AP HC Directs Government Not to Coerce Unwilling Aided Schools to Accept Merger Offer - (05 Oct 2021)

CIVIL

Andhra Pradesh High Court has directed the government not to coerce unwilling aided schools to accept its merger offer and that necessary instructions be given to the officers concerned to disburse the grants-in-aid as usual until the slew of petitions filed against the merger are adjudicated.

Tags : ANDHRA PRADESH HIGH COURT   UNWILLING AIDED SCHOOLS  

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