The Bar Council of India has agreed to look into and examine representation demanding that the Right of Children to Free and Compulsory Education Act, 2009 (RTE Act) be made a compulsory subject for LL.B. in all law schools across the country.
The Counsel for the Council agreed to the same before a bench of Chief Justice Satish Chandra Sharma and Justice Subramonium Prasad.
The Court accordingly disposed of a PIL by Social Jurist in which it was contended that even though the RTE Act came into force a long time back but hardly any student, lawyer or even judge is aware of its provisions.
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