BASAVESHWARA PRE UNIVERSITY COLLEGE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioners are aggrieved by the Government Order No. FD 127 MPE 93, dated 11-10-1994 (Annexure-J) whereunder sanction had been accorded for introduction of 208 vocational courses in the Institutions other than the petitioner-Institution under the Scheme sponsored by the Central Government in respect of vocationalisation of secondary education for the year 1994-95. Their further prayer is to direct the respondents to allow the petitioner-Institution to continue the job-oriented course in Nursing and Physiotherapy from the academic year 1994-95 as per the Government decision dated 14-9-1994.

(2.) Before entering into the controversies raised in this writ petition, it will be better to have a glance of the nature, extent and purpose of vocational education.

(3.) The concept of vocational education has been conceived in order to prepare skilled personnel at lower levels of qualification for one or more groups of occupations, trades or jobs. The Central Government realising the need of providing such job oriented education at upper secondary levels made it a part of the National Education Policy. The programme of vocationalisation of education has been accorded a very high priority in National Policy on Education 1986. The policy inter alia states that the introduction of systematic, well planned and rigorously implemented programme of vocational education is crucial in the proposed educational organisations. The policy also envisages vocational education to prepare students for identifying the vocations, scanning several areas of activity. It was with that objective that the Central Government also provided a funding pattern of three components for each course to the following extent: