SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction  ||  P&H HC: Section 147A Income Tax Act Unconstitutional; Legislature Can’t Override Court Findings  ||  Karnataka HC: Refusing to Return Child’s Volleyball, Asking for Parent Not Abetment of Suicide  ||  Can an IBC Resolution Plan Survive the Death of its Proponent? NCLAT Answers  ||  Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt    

SC Restrains Centre and States to Act Upon Withdrawal of Madarssas Not Complying with RTE - (22 Oct 2024)

EDUCATION

Supreme Court has passed an interim order and restrained the Central Government and States to act upon communications issued by the National Commission for Protection of Child Rights (NCPCR) with regard to withdrawal of recognition of Madrassas not complying with the Right to Education Act 2009.

Tags : SUPREME COURT   CENTRAL GOVERNMENT   MADARSSAS   RIGHT TO EDUCATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved