MISRA,J. - (1.) LEAVE granted.
(2.) ACQUISITION of knowledge and obtaining of necessary training for imparting education have their immense signification. As C. Simmons would like to put it "The secret of successful teaching is to teach accurately, thoroughly, and earnestly" and one may fruitfully add that accuracy and thoroughness can be achieved by cultivated education, matured training and keen intellect. That is why teaching becomes a teacher's passion and religion. A good teacher, in a way, represents country's orderly civilization. A teacher is expected to kindle interest in the taught by method of investigation, incessant implantation of knowledge and demonstration of experience that is replete with intellectual pragmatism. A student who is keen on getting training has to keep in mind the concept of reason, conception of logic and sanctity of rationality. He is expected to distance himself from habitual disobedience and unfettered feeling, for a civilized society which is governed by Rule of Law does not countenance such characteristics. The aspiration to become a teacher after obtaining training requires these qualities as they constitute the base on which the superstructure is built. Importance of teachers and their training, significance of qualified teachers in schools and colleges and their centripodal role in building of the nation have been highlighted in Ahmedabad St. Xavier's College Society v. State of Gujarat [(1974)1 SCC 717],Andhra Kesari Educational Society v. Director of School Education [(1989)1 SCC 392], State of Maharashtra v. Vikas Sahebrao Roundale [(1992) 4 SCC 435], St. John's Teachers Training Institute (for Women) v. State of Tamil Nadu [(1993)3 SCC 595], and N.M. Nageshwaramma v, State of Andhra Pradesh [1986 (Suppl.) SCC 166], and recently reiterated in Adarsh Shiksha Mahavidyalaya and others v. Subhash Rahangdale and others [(2012)2 SCC 425].
(3.) IT is to be clearly stated that an institution that is engaged or interested in getting involved in imparting a course for training has to obey the command of law in letter and spirit. There cannot be any deviation. But, unfortunately, some of the institutions flagrantly violate the norms with adamantine audacity and seek indulgence of the Court either in the name of mercy or sympathy for the students or financial constraint of the institution or they have been inappropriately treated by the statutory regularoty bodies. None of these grounds justify deviation. The case at hand graphically depicts deviations but the High Court putting the blame on the statutory authority has granted relief to the respondent-institution which is impermissible.;