Rajasthan High Court - Jaipur
Managing Committee, The Palace School vs State Of Rajasthan on 24 July, 2020
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7690/2020
Managing Committee, The Palace School
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Anuroop Singhi For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 24/07/2020 Learned counsel for the petitioner has taken this court to Section 11 as well as Section 12(1)(c) of the Right of Children to Free and Compulsory Education Act, 2009 and its provisos which read as under:
"11. Appropriate Government to provide for pre-school education- With a view to prepare children above the age of three years for elementary education and to provide early childhood care and education for all children until they complete the age of six years, the appropriate Government may make necessary arrangement for providing free pre-school education for such children.
12. Extent of school's responsibility for free and compulsory education-(1) For the purpose of this Act, a school,-
(a) ................
(b) ...............(Downloaded on 24/07/2020 at 09:54:15 PM)
(2 of 2) [CW-7690/2020]
(c) specified in sub-clauses (iii) and (iv) of clause (n) of section 2 shall admit in class I, to the extent of at least twenty-five per cent of the strength of that class, children belonging to weaker section and disadvantaged group in the neighbourhood and provide free and compulsory elementary education till its completion.
Provided further that where a school specified in clause
(n) of section 2 imparts pre-school education, the provisions of clauses (a) to (c) shall apply for admission to such pre-school education."
Learned counsel submits that the State Government had been providing upto 2019 for students at the preparation stage namely, Prep Classes i.e. elementary education for children below age of 5 years in different schools. However, for the session 2020- 2021, RTE provisions have been made applicable only for Class 1 st onwards.
Issue notice.
Copies of the writ petitions be served on Mr. C.L.Saini, AAG as well as on Mr.Bharat Saini, Addl.GC, who appear for the Elementary Education Department.
List this case again on 28th July, 2020 after showing the names of Mr. C.L.Saini, AAG & Mr. Bharat Saini, Addl.G.C. in the cause list, who will take instructions. It is made clear that orders on the stay application shall be passed on that day.
(SANJEEV PRAKASH SHARMA),J FATEH RAJ BOHRA /6-103 (Downloaded on 24/07/2020 at 09:54:15 PM) Powered by TCPDF (www.tcpdf.org)