- (1.) MR . Gambhir, Learned Counsel for the Petitioners informed us that a number of petitions are pending in the High Court of Madhya Pradesh in which the question raised in the present group of petitions is involved and as we are not inclined to grant leave, we would rather indicate our reasons by a speaking order.
(2.) AT the commencement of the British Raj both in the Raj ruled area of India and the princely States institutions of higher education were set up and manned under Government aegis. As the demand for institutions of higher education increased with the proliferation of State activity and need of white collar employees, these institutions speedily multiplied and they were generally set up and manned by educational societies or local authorities.
(3.) THE turmoil since independence and especially in the last one and a half decade in the world or academicians led to the reversal of the policy of Government directly setting up educational institutions and in fact whatever they had set up, being slowly handed over to educational societies and/or local authorities, and it has turned a full circle. The grievance of the teachers in such schools manifested in the demand for taking over of such institutions by the State and all over the country the transition has begun. In Madhya Pradesh the State regulated the functioning and standards of academe instruction in Higher Secondary Schools under Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965. This supervisory role of the State hardly improved the situation with the result that tensions increased and the demand became louder that these institutions should be taken over by the Government for its direct management and the teachers should be accorded the status of Government servants.;