CARMEL CONVENT SCHOO Vs. UOI

JUDGEMENT

(1.) THIS batch of writ petitions has been filed by the petitioners under Article 226 of the Constitution of India, for issuance of writ or directions against the respondents not to compel the petitioners to create quota/ reservations for 25% in its nursery admissions.

(2.) AS the relief sought in the above said writ petitions is common, counsel for the parties submit that all the above said writ petitions may be disposed of by a common order. Accordingly, all the above said writ petitions are being disposed of by a common order.

(3.) COUNSEL for the parties have handed over a copy of the judgment passed by the Apex Court in Society for Un-aided Private Schools of Rajasthan Vs. U.O.I. & Anr. [WP(C)No.95/2010 decided on 12.04.2012]. Counsel for the petitioner submit that present writs are covered in facts and law by the decision rendered by the Apex Court, wherein it has been held that Right of Children to free and compulsory education guaranteed under Article 21A and RTE Act can be enforced against the schools defined under Section 2(n) of the Act, except unaided minority and non-minority schools not receiving any kind of aid or grants to meet their expenses from the appropriate governments or local authorities. Counsel for the respondents do not dispute the same.