ASSOCIATED MANAGEMENTS OF PRIMARY AND SECONDARY SCHOOLS Vs. STATE OF KARNATAKA
LAWS(KAR)-2008-7-66
HIGH COURT OF KARNATAKA
Decided on July 02,2008

ASSOCIATED MANAGEMENTS OF PRIMARY AND SECONDARY SCHOOLS IN KARNATAKA Appellant
VERSUS
STATE OF KARNATAKA BY ITS SECRETARY, DEPARTMENT OF EDUCATION Respondents

JUDGEMENT

- (1.) THE destiny of India is now being shaped in her classrooms. In a world based on science and technology it is education that determines the level of prosperity, welfare and security of the people. On the quality and number of persons coming out of our schools and colleges will depend our success in the great enterprise of national reconstruction whose principal objective is to raise the standard of living of our people. The task is neither unique nor is it quite new. But its magnitude, gravity and urgency have increased immensely and it has acquired a new meaning and importance in the context of liberalization, globalization and privatization. If the pace of national development is to be accelerated there is need for a well-defined, bold and imaginative educational policy and for determined and vigorous action to vitalize, improve and expand education.
(2.) EDUCATION is to be used as a powerful instrument of social, economic and political change and therefore has to be related to long term national aspirations, the programmes of national development on which the country is engaged and difficult short term problems, it is called upon to face. If this change on a grand scale is to be achieved without violent revolution, there is one instrument and one instrument only, that can be used, EDUCATION.
(3.) IN a democracy the primary purpose of education is to provide an individual with the widest opportunity to develop his potentialities to the full. This direct link between education, national development and prosperity exist only when the national system of education is properly organized from both qualitative and quantitative points of view. India is in transition from a society in which education is a privilege of a small minority to one in which it could be made available to the masses of the people.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.