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Bombay High Court: Residence Proof is Mandatory For RTE Neighbourhood School Admissions - (26 Jun 2026)

EDUCATION

Bombay HC dismissed a plea for admission under the Right to Education (RTE) Act neighbourhood quota, holding that the residential requirement is not a mere formality but an essential eligibility criterion for securing admission of children from weaker sections into nearby private unaided schools.

Tags : RESIDENCE PROOF; SCHOOL ADMISSIONS; RIGHT TO EDUCATION  

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