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Rajasthan HC Bars Use of Unsafe School Buildings, Orders Govt to Ensure Alternatives for Students - (25 Aug 2025)

EDUCATION

Rajasthan High Court, in a suo motu case over a classroom collapse that killed 7 children, restrained the State from using dilapidated school buildings/rooms and directed alternative arrangements to avoid disruption in studies.

Tags : RAJASTHAN HIGH COURT   DILAPIDATED BUILDINGS   SUO MOTU   STUDENT PROTECTION  

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