These proceedings which have been instituted in the public interest raise a seminal issue in regard to the implementation of the provisions of the Right of Children to Free and ... Compulsory Education Act in relation to students belonging to the economically weaker sections The submission of the petitioner is that the salutary mandate of Section c of admitting at least twenty-five percent students from children belonging to the weaker sections and disadvantaged group in the neighborhood has been defeated by the State Government