JUDGEMENT
Hansaria, J. -
(1.) A Professor of Cambridge University is deeply engrossed in his studies in his calm chamber. An agitated English soldier enters the study room and accuses the Professor in not sharing the trauma of war which he and many others like him are facing while fighting Germans. The Professor calmly asks the young soldier for whom he is fighting for. Quick comes the reply that it is to defend the country. The wise man wants to know what is that country to defend which he is prepared to shed his blood. The soldier replies it is the territory and its people.On further questioning the soldier says it is not only this but the culture of the country which he wants to defend. The Professor quietly states that he is contributing to that culture. The soldier calms down and bows in respect to the Professor and vows to defend with more vigour the cultural heritage of his country.
(2.) This is what is said to have happened during the Second World War when England was fighting almost a last ditch battle of survival and all Englishmen contributed in their own way to the ultimate victory of England.
(3.) The above shows the concern for culture evinced even by the westerners. So far as "We,the people of India " are concerned, they have always held is high esteem the cultural heritage of this ancient land . And to foretell our views, learning of Sanskrit is undoubtedly necessary for protection of this heritage. The stream of our culture would get dried if we were to discourage the study of Sanskrit, and that too on the most untenable ground that if the Central Board of Secondary Education (for short 'the Board') were to do so, it would have to make facilities available for learning of Arabic and Persian -these being also classical languages, which is the ground advanced by Additional Solicitor General, Shri Tulsi, appearing for the Board, in it not being in a position to accept the prima facie view expressed by us on 19-7-94, when these cases had come up for hearing , that Sanskrit should be included by the Board as one of the elective subjects in the syllabus along with Assamese, Bengali etc., Which are the languages specified in the Eighth Schedule of our Constitution, mentioning about Sanskrit being also an Eighth Schedule language.The desire to keep Sanskrit out does not stop here, as the submission also is that if Sanskrit comes, the Board shall have to bring in language like French and German. This is not all, as it is contended by the Additional Solicitor General that the Board feels that arrangement may have then to be made for imparting education even in Lepcha, a language whose name many of the Indians might not have even heard.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.