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MP High Court Dismisses PIL Challenging Govt's Decision to Reopen Schools with Cost - (22 Dec 2021)

Madhya Pradesh High Court has dismissed a Public Interest Petition (PIL) plea with Rs. 5000 costs which had questioned the decision of the MP State Government to reopen schools in the State. The Court has dismissed the plea as it remarked that the petitioner, an Advocate had filed the Public Interest Litigation without undertaking proper homework and exercise, to gain publicity.

Tags : MADHYA PRADESH HIGH COURT   GOVT'S DECISION TO REOPEN SCHOOLS  

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