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SC: RTE Act promotes fraternity and equality by children of judges and vendors studying together - (14 Jan 2026)

EDUCATION

Supreme Court held that proper enforcement of the 25% admission mandate for children from weaker and disadvantaged sections in neighbourhood unaided schools under the RTE Act, 2009, can transform India’s social structure and should be pursued as a national mission.

Tags : FRATERNITY   EQUALITY   ADMISSION  

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