SUHASINI M. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions except W.P.(C)No.37377 of 2022 are filed challenging the amendment made to Rule 18(1) of the Right of Children to Free and Compulsory Education Rules, 2011 vide SRO No.18/2021 whereas W.P.(C) No.37377 of 2022 is filed seeking implementation of the said amendment.

(2.) Both sides submit that the issue is covered by the judgment of this Court in Venugopalan H. and Others. v. District Educational Officer, Palakkad and Others [2025 ICO 381] whereby the above said amendment was upheld, but the retrospective nature of amendment was interfered with.

(3.) Taking into consideration the declaration of law as stated above, these writ petitions are disposed of. The above said judgment will govern these writ petitions also. Appropriate further action shall be taken by the educational authorities in the light of the declaration of law in Venugopalan H.'s case cited (Supra).