SOCIAL JURIST Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Present Public Interest Litigation ('PIL') has been filed highlighting the fact that 2,69,488 students studying in the schools run by Directorate of Education, GNCTD and 3,83,203 students studying in the school run by Municipal Corporation of Delhi ('MCD') are being deprived of the statutory benefits like uniform, writing material, text book, stationery items, school bags, scholarship, etc. as available to them under the Right of Children to Free and Compulsory Education Act, 2009 ('RTE Act') read with Delhi School Education Act, 1973 and Delhi Right of Children to Free and Compulsory Education Rules, 2011 ('RTE Rules').

(2.) It is stated that the failure of GNCTD and MCD in providing the aforesaid statutory benefits to the students in a timely manner is arbitrary, unethical and violates the Fundamental Right of Education guaranteed to the students under Article 21-A of the Constitution.

(3.) It is stated that as per Rule 8 of the RTE Rules, all the students of the GNCTD and MCD run schools are entitled to free text books, writing material and uniform. It is stated that however, both GNCTD and MCD in lieu of providing free text books, writing material and uniform, are transferring cash into the accounts of the students.