T. N. MUKUNDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is a public spirited citizen, has preferred this public interest litigation to ensure strict compliance of Sec. 12 of the Right of Children to Free and Compulsory Education Act, 2009 hereinafter referred to as 'the RTE Act, 2009'.

(2.) Sec. 12 of the RTE Act, 2009 provides that a school which is established by the Government or aided by the Government shall provide free and compulsory education to the children.

(3.) Reliefs sought for in the writ petition are as follows: