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Del. HC: Issue of Making Subjects Mandatory Part of Curriculum is in the Realm of Policy Making - (28 Jan 2025)

CIVIL

Delhi High Court while hearing a public interest litigation seeking direction to make "Health and Yoga Science" a mandatory part of curriculum in schools, has observed that the issue falls under the realm of policy making and has to be dealt with by experts.

Tags : DELHI HIGH COURT   PUBLIC INTEREST LITIGATION   POLICY MAKING  

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