SCHOOL DEVELOPMENT MANAGEMENT COMMITTEE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition raises rather uncommon but intriguing and intricate questions relating to rights of the children having their education in a Government school, known as 'Shri Hari Singh Sr. Secondary School', (hereinafter referred to as 'the school') located in Village Pilwa, Panchayat Samiti, Dechu, District Jodhpur.

(2.) The petitioner No. 1 is the School Development Management Committee (hereinafter referred to as 'SDMC') represented by one of its members while petitioner No. 2 and 3 (whose wards are studying in the school) are parent-members of the SDMC.

(3.) It is noteworthy that School Development and Management Committee is a statutory body constituted under sec. 21 of Right of Children to Free and Compulsory Education Act, 2009 (for short 'the Act of 2009 or the RTE Act'.)