Anil Kumar, J. - (1.) Heard Shri Anand Mani Tripathi, learned counsel for the petitioner, Sri Sudeep Seth, Shri Balram Yadav and Shri Ramesh Pandey and others, learned counsels appearing for the petitioners in the matters and Shri Pankaj Patel, learned Addl. Chief Standing Counsel appearing for the opposite parties.
(2.) With the consent of learned counsel for the parties, as the common questions for allotment of examination centre for High School & Intermediate Examination-2017 are raised in the above said writ petitions, so they are being clubbed together and decided by a common judgement.
(3.) Imparting elementary and basic education is a constitutional obligation on the State as well as on the institution/college imparting education. When we talk of education, it means not only learning how to read and write alphabets or get mere information but it means to acquire knowledge and wisdom so that one may lead a better life and become a better citizen to serve the nation in a better way. In this regard, House of Lords in respect of importance of the education for young students as observed in the case of Ali v. Head Teacher and Governors of Lord Grey School, (2006) 2 All ER 457 , as under:- 72. My Lords, I wish that I found this case as plain as your Lordships have done. Education plays an indispensable and fundamental role in a democratic society. (See Sachin v. Turkey (2004) 19 BHRC 590 at 620 (para 137). Without it, children will not grow up to play their part in the adult world, to exercise their rights but also to meet their responsibilities.;