High Court directs State Govt. to join hands with NGOs for resolving Education related issues

July 5,2017:

Petition highlighted that the Rules framed have failed to take into consideration the rights of persons with disability.

Delhi High Court has asked the Deputy Chief Minister Manish Sisodia to meet the NGO to examine and resolve the education-related difficulties faced by the children, including those with the special needs and disabilities.

High Court Bench comprising of Acting Chief Justice Gita Mittal and Justice C Hari Shankar issued notice to the Delhi Government and its Directorate of Education (DoE) and sought their replies on NGO's plea.

Deputy CM Sisodia holds Education portfolio in AAP government.

Court was of view that issue can be resolved by a meeting with Government as the "government schools are doing better than private ones".

High Court expounded that a representative of Competent Authority, DoE, be also part of meeting with NGO which has sought that the free education provided under Right to Education (RTE) Rules should include teaching with aids used by the Private Schools for care of the children with the special needs and disabilities.

Bench added that the deliberations of the meeting, to be held on July 11, may be placed before Ministry of Human Resource Development (MHRD) which may indicate its stand before Court on next date of hearing on July 31,2017.

Plea was filed by Advocate Khagesh Jha, had claimed that rules have failed to take into consideration rights of the persons with disability.

Source PTI