NATIONAL COUNCIL FOR TEACHER EDUCATION Vs. VENUS PUBLIC EDUCATION SOCIETY
LAWS(SC)-2012-11-2
SUPREME COURT OF INDIA
Decided on November 01,2012

NATIONAL COUNCIL FOR TEACHER EDUCATION Appellant
VERSUS
Venus Public Education Society Respondents

JUDGEMENT

- (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.
(3.) 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 717Andhra Kesari Educational Society v. Director of School Education, 1989 1 SCC 392State of Maharashtra v Vikas Sahebrao Roundale, 1992 4 SCC 435, St. John s Teachers Training Institute (for Women) v. State of T.N., 1993 3 SCC 595 and N.M. Nageshwaramma v. State of A.P., 1986 Supp1 SCC 166, and recently reiterated in Adarsh Shiksha Mahavidyalaya and others v. Subhash Rahangdale and others, 2012 2 SCC 425.;


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