Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Mad. HC: Usage of Term “Tribal” Along With Name of the Government School Is Unwarranted - (29 Jul 2024)

EDUCATION

Mad. HC has held that usage of term “Tribal” along with name of Government School is unwarranted. Such usage, undoubtedly would result in stigmatising children studying in Schools. They will get the feeling that they are studying in a “Tribal School” and not in a School on par with other children.

Tags : MADRAS HIGH COURT   GOVERNMENT SCHOOL   TRIBAL SCHOOL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved