VYAS ABHISEKH PRASHANTKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Special Civil Application , the petitioners, 89 students in number, represented by their respective guardians, have prayed for the following reliefs :-

(2.) The case made out by the petitioners may be summed up thus:-

(3.) In order to appreciate the submissions made on behalf of the petitioners, it would be profitable to refer to the following relevant provisions of the RTE Act, the Compulsory Education Rules of 2012 and the various amendments thereto :-