ASHWINI KUMAR UPADHYAY Vs. UNION OF INDIA

JUDGEMENT

(1.) Invoking the jurisdiction of this Court under Article 32 of the Constitution, the following reliefs have been sought by the petitioner who appears in person:

(2.) Mr Ashwini Kumar Upadhyay, who has appeared in person, submits that the reliefs which have been claimed are founded on the provisions of Article 21A of the Constitution and on the Right of Children to Free and Compulsory Education Act 2009. In his submission, the present educational system does not provide equal opportunity to students of all strata of society. He has relied on the decision of the US Supreme Court in Brown vs. Board of Education 98 L Ed 873: 347 US 483 (1953).

(3.) In the alternative, he has submitted that if this Court is not inclined to entertain the Writ Petition, the petition may be permitted to be treated as a representation and the Registry should be directed to forward the representation to the respondents for considering the suggestions which have been made.