SUNITA KUMARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The order passed by the learned Single Judge as also the decision of the respondents identifying option 2 as the correct answer to question No. 63, is assailed mainly on the ground that the key answer fixed as option 2 is demonstrably wrong, as under the provisions of Right of Children to Free and Compulsory Education Act, 2009 (hereinafter referred to as 'the Act of 2009'), there are situations where a child could not get admission at the age of 6 years or even after having been granted admission at the age of 6, would not complete the elementary education within the age limit of 14 years, in that case, he is entitled to free elementary education even after 14 years.

(2.) The provisions contained in Chapter II of the Act of 2009 deal with general situations as envisaged in Sec. 3 and then with exceptional situations which are dealt with in Sec. 4.

(3.) The question, on its plain reading, only seems to expect answer to situation as contemplated under a normal situation provided under Sec. 3.