Supreme Court of India Judgements

47295 Judgements hosted as on 23/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Education

Education

Medical Education — Relocation of Students — Financial Liability — Supreme Court intervened to protect academic future of students admitted to a college (SRMCH) facing deficiencies, by directing their relocation to other recognized colleges — The primary issue became the financial liability for the education provided at the transferee colleges.

May 16, 2026 sclaw

2026 INSC 488 SUPREME COURT OF INDIA DIVISION BENCH SOUMYA RANJAN PANDA AND OTHERS Vs. SUBHALAXMI DASH AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil…

Constitution Education

Constitution of India, 1950 — Article 19(1)(a) and Article 21A — Right to education — Medium of instruction — Freedom of speech and expression includes the right to receive information in a comprehensible manner — Education must be imparted in a language that the child understands best — Right to primary education in a language of choice is part of freedom of speech and expression — State cannot impose controls on such choice.

May 14, 2026 sclaw

2026 INSC 476 SUPREME COURT OF INDIA DIVISION BENCH PADAM MEHTA AND ANOTHER Vs. STATE OF RAJASTHAN AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil…

Education

Sarva Shiksha Abhiyan (SSA) — Engagement of para-teachers on contract basis — Part of Government of India’s flagship program for universal elementary education — Aimed to address human resource gaps in employing teachers — Jharkhand Education Project Council responsible for implementation in Jharkhand — Para-teachers engaged since 2002 — Primarily vehicle for Right of Children to Free and Compulsory Education Act, 2009 (RTE Act)

May 8, 2026 sclaw

2026 INSC 462 SUPREME COURT OF INDIA DIVISION BENCH SUNIL KUMAR YADAV AND OTHERS Vs. THE STATE OF JHARKHAND AND OTHERS ( Before : Pankaj Mithal and S.V.N. Bhatti, JJ.…

Education

Right to Education Act, 2009 — Section 12 — Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011 — Rule 8 — Neighbourhood School Obligation — A neighbourhood school has a constitutional and statutory duty to admit students forwarded by the State Government without delay, as mandated by Article 21A of the Constitution and relevant provisions of the RTE Act and UP RTE Rules — The school cannot question the eligibility of a student once the government has completed the admission process and forwarded the list.

Apr 30, 2026 sclaw

2026 INSC 422 SUPREME COURT OF INDIA DIVISION BENCH LUCKNOW PUBLIC SCHOOL, ELDICO AND ANOTHER Vs. THE STATE OF UTTAR PRADESH AND OTHERS ( Before : Pamidighantam Sri Narasimha and…

Constitution Education

University Grants Commission Act, 1956 — Section 26(1)(e) and (g) — UGC Regulations, 2018 — Regulation 7.3 — Puducherry Technological University Act, 2019, SECTION 14(5) — Vice-Chancellor Appointment — Search-cum-Selection Committee — The UGC Regulations, framed under Entry 66 of List I of the Constitution, prescribe mandatory standards for the appointment of Vice-Chancellors. State legislation must conform to these regulations. A deviation, such as the exclusion of a UGC nominee from the Search-cum-Selection Committee or the inclusion of a conflicted member, renders the appointment invalid.

Feb 1, 2026 sclaw

2026 INSC 100 SUPREME COURT OF INDIA DIVISION BENCH DR. S. MOHAN Vs. THE SECRETARY TO THE CHANCELLOR, PUDUCHERRY TECHNOLOGICAL UNIVERSITY, PUDUCHERRY AND OTHERS ETC ( Before : Vikram Nath…

Education

Right of Children to Free and Compulsory Education Act, 2009 (RTE Act) — Section 12 — Constitutional Mandate — Free and Compulsory Education — Admission of children from weaker and disadvantaged sections — Obligation of “neighbourhood school” to admit twenty-five percent of class strength from weaker and disadvantaged sections (Section 12(1)(c)) is transformative, securing the preambular objective of ‘equality of status’ and the constitutional right under Article 21A, requiring effective implementation. (Para 1)

Jan 18, 2026 sclaw

2026 INSC 56 SUPREME COURT OF INDIA DIVISION BENCH DINESH BIWAJI ASHTIKAR Vs. STATE OF MAHARASHTRA AND OTHERS ( Before : Pamidighantam Sri Narasimha and Atul S. Chandurkar, JJ. )…

Education

Education Law — Recruitment Rules — Applicability of — Selection process initiated under Assam Government Aided Junior College Management Rules, 2001 — Advertisement did not stipulate age limit — Government condoned appellant’s overage — Subsequent approval of appointment — High Court relying on Assam Secondary Education (Provincialisation) Service Rules, 2003, which prescribed age limits, set aside appointment — Court held that applying 2003 Rules retrospectively to an aided institution’s recruitment process initiated under 2001 Rules was illegal, especially when post-provincialisation rules were not made retrospective.

Oct 5, 2025 sclaw

2025 INSC 1156 SUPREME COURT OF INDIA DIVISION BENCH JYOTSNA DEVI Vs. THE STATE OF ASSAM AND OTHERS ( Before : Ahsanuddin Amanullah and S.V.N. Bhatti, JJ. ) Civil Appeal…

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