- (1.) Heard Sri Kushwaha for the petitioner and Sri R.B. Pradhan for the respondent. This is a case from the eastern conservative district of Ghazipur. The petitioners appear to be engaged as Shiksha Mitra in the year 2008. They worked and received their honoraria. It appears that the petitioners came closer and also got married. It is alleged that the tying of the nuptial knot was against the wishes of their families, as it was an inter-caste union and this pressure compelled them to leave the Village in 2010 thereby abandoning their teaching job.
(2.) Learned counsel for the petitioner contends that in a similar matter of Sunaina Devi and her husband, the District Magistrate passed an order permitting them to rejoin the institution. It is alleged that in the said case also the Shiksha Mitra and her husband had married against the wishes of their parents.
(3.) One wonders what happens in primary schools where some other forms of friendship flourish between Shiksha Mitra's of the opposite sex at the cost of basic education. Such activities should not be encouraged by conceding in favour of romanticism. This is not to criticize about any body's private life, but to prevent any wrong message flowing from a public performance that too in the School of tiny tots. After all a decent level of morality has to be maintained especially in a primary education institution where the first foundations of an innocent mind are laid. To allow this form of preaching to be visibly practiced before youngsters between the age of 5 and 12, is to add to their mental misery that is already be set with pitfalls of daily television viewing at home. It might have an adverse effect added and topped up with the parents and guardians contributing to this exercise. Modem advances in life, like the freedom of choice of a life partner, is too serious a subject-matter to be made a gossip between children of an unripe and premature age.;