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Karnataka HC: Cannot Compel Govt to Follow National Education Policy - (12 Aug 2025)

EDUCATION

The Karnataka High Court dismissed a PIL against the State’s decision to stall NEP 2020, holding it cannot force adoption of a policy absent violation of fundamental or statutory rights.

Tags : KARNATAKA HIGH COURT   NATIONAL EDUCATION POLICY   NEP 2020   STATE EDUCATION POLICY   VIBHU BAKHRU   RAMCHANDRA D HUDDAR  

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