Gauhati High Court: The Division Bench of the Court comprising of Sandeep Mehta, CJ., and Mitali Thakuria, J., while hearing a bunch of petitions filed by students and We For Guwahati Foundation, directed the Secretary, Department of School Education, Assam, to go through the entire record and the affidavits filed by the petitioners and respondent schools. The Secretary was also directed to take appropriate measures taken in accordance with law in case any violation in strict adherence to the provisions of the Right of Children to Free and Compulsory Education Act, 2009 by any of the respondent schools, is noticed.
The next date of hearing has been set on 29-05-2023.
[We for Guwahati Foundation v. State of Assam, 2023 SCC OnLine Gau 1841, decided on 24-05-2023]
Advocates who appeared in this case :
Advocate for the Petitioner: Ms. D. Ghosh;
Advocate for the Respondent: GA, Assam;
R. Mazumdar, Standing counsel, Education Department.