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Judgment
6 paragraphs · 178 wordsHeard.
This petition raises an issue of need for regulating private coaching companies/institutes. It is submitted that on account of the private coaching institutes, the regular education is relegated to secondary position. It is also submitted that the education was being commercialised and in absence of proper regulation, concerned students are being exploited.
In the counter affidavit, filed by the respondent-U.O.I., it has been stated that in preparing combined merit list for engineering entrance examination, 40% weightage will be given to Class 12th Board Exams marks, based on normalised percentile scores, and the remaining 60% weightage be given to the performance in JEE (Main). Thus, dependence on coaching institutes is substantially reduced.
We are of view that the issue raised in the petition, though important, is basically a policy matter. It will be open to the petitioners to raise the issue before the concerned authorities who may consider the same in accordance with law.
With the above observations, the writ petition is disposed of.
Pending applications, if any, shall also stand disposed of.