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Bombay HC: No Absolute Right Under RTE Act for Admission to Unaided Minority Schools - (01 Jul 2022)

EDUCATION

Bombay High Court has held that a student doesn't have a right to admission to a private un-aided minority school under the Right of Children to Free and Compulsory Education Act, 2009 and granting admission is the absolute discretion of the school.

Tags : BOMBAY HIGH COURT   RTE ACT   PRIVATE UN-AIDED MINORITY SCHOOL  

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