NATIONAL EDUCATION TRUST Vs. NATIONAL COMMISSION FOR

JUDGEMENT

(1.) The appellants in these appeals are writ petitioners before the Hon'ble Single Judge. They run Educational Institutions and claim that they are either linguistic or religious minority institutions.

(2.) The petitioners challenged the directions issued by the State Government to admit students under the Right of Children to Free and Compulsory Education Act, 2009 (in short "the RTE Act").

(3.) The Hon'ble Single Judge, disposed of the writ petitions, directing the writ petitioners to make a representation to the authorities for declaration of their status. Till such time, it was directed to give admission to the extent of 25% per centum of the total strength by admitting the students recommended by the respective government under the RTE Act.