Rajasthan HC: English as Medium of Instruction Cannot be Thrusted on Child by Legislation or Policy - (06 Jan 2022)
Rajasthan High Court has held that the decision of the State to convert the school from a Hindi medium to an English Medium school with immediate effect, is violative of Article 19(1)(a) and 14 of the Constitution of India, 1949, stating that English, as a medium of instruction, cannot be thrusted upon a child even by a legislation, much less by a policy decision .
Tags : RAJASTHAN HIGH COURT ENGLISH AS MEDIUM OF INSTRUCTION
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