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Supreme Court: Schools Cannot Delay Admission of State-Allotted Student over an Eligibility Dispute - (29 Apr 2026)

EDUCATION

Supreme Court has ruled that private neighbourhood schools must grant immediate admission to students allotted under the Right to Education Act, 2009, and cannot deny entry due to pending eligibility disputes, though they may seek clarification from authorities separately.

Tags : SCHOOLS; RIGHT TO EDUCATION ACT; STUDENT  

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