CHAIRMAN KANYAKUMARI DISTRICT Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD both sides.

(2.) THE Honourable Supreme Court in its preamble to the judgment rendered in the case of P.A. Inamdar v. State of Maharashtra in A.I.R. 2005 SC page 3226 has stated "Education used to be charity or philanthropy in good old times. Gradually it became an 'occupation'. Some of the Judicial dicta go on to hold it as an 'industry.' Whether, to receive education, is a fundamental right or not has been debated for quite some time. But it is settled that establishing and administering of an educational institution for imparting knowledge to the students is an occupation, protected by Article 19(1)(g) and additionally by Article 26(a) even if there is no element of profit generation. As of now, imparting education has come to be a means of livelihood for some professional and a mission in life for some altruists.

(3.) FOR the year 2008-2009 the State Government through the selection committee sent a list of 50 candidates towards its quota to the petitioner and also informed that the last date of joining was 20.07.2008.