DEEPAK RAJ Vs. PRINCIPAL APEEJAY SCHOOL

JUDGEMENT

(1.) Sec. 12(1)(c)[12. Extent of school's responsibility for free and compulsory education. -

(2.) There is no dispute about the fact that the petitioner belongs to the Scheduled Castes, being a member of the Jatav community, which came within the definition of "Disadvantaged Group" ("DG") for the purposes of the RTE Act.

(3.) It is also not in dispute that in terms of the proviso to Sec. 12(1)(c) of the RTE Act, the Nursery/Pre-school grade constitutes the entry level class in the Respondent 1 school.