Whether a Life-Threatening Rescue by Cop Can be Treated as Routine Duty, Madhya Pradesh HC Clarifies  ||  Madhya Pradesh HC: Officer Cannot Oversee Department Conducting Disciplinary Proceedings Against Him  ||  Madras High Court: POCSO Act Does Not Exempt Romantic Relationships Involving Minors  ||  SC Upholds Haryana Rule Delaying Aid to Kin Accused of Murdering Government Employees  ||  Supreme Court: Lokayukta Special Police is Not Exempt From RTI as an Intelligence Body  ||  Supreme Court: Curable Irregularity in Appointments Cannot Nullify Entire Recruitment Process  ||  SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences    

Bombay HC Dismisses Petition of Four Students Admitted Under RTE Act, 2009 - (30 Nov 2016)

Bombay High Court has rejected petition by four students, admitted in a Malad school under Right of Children to Free and Compulsory Education (RTE) Act, 2009, who were expelled after it came to fore that their parents had submitted forged income certificates to gain eligibility.

Tags : BOMBAY HIGH COURT   MALAD SCHOOL   RIGHT OF CHILDREN TO FREE AND COMPULSORY EDUCATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved