KAMAL GUPTA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The Court has taken cognizance of letter dated 22.04.2014 written by Shri Kamal Gupta highlighting therein the difficulties faced by Children with Special needs for pursuing education in the Educational Institutions throughout the State of Uttarakhand.

(2.) Article 21-A of the Constitution of India was inserted in the Constitution by way of 86th amendment Act, 2002 w.e.f. 01.04.2010, it reads as under :

(3.) The parliament has enacted the Act called "The Right of Children to Free and Compulsory Education Act, 2009". The Statement of Object and reasons reads as under :-