DHANESH PAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Viprasen Agrawal and Mr. Shashi Kumar Kushwaha, learned counsel for the petitioner. Also heard Mr. Chandresh Shrivastava, Additional Advocate General, appearing for respondent/State.

(2.) The present public interest litigation has been filed by the petitioner with the following prayers:

(3.) The present public interest litigation is filed by the petitioner to restrain the respondent State from diminishing the quality of study in State Government Schools. The State Government is now going to appoint subject teacher by removing the requirement of graduation in particular subject / faculty whereas earlier the subject teachers were appointed on the basis of graduation in concerned subject and now if bar of subject is removed then the position will be that any graduate will teach any other subject for example Sanskrit Graduate will teach Maths and Science, Hindi Graduates will teach English, Science Graduate will teach Hindi, thus, the whole quality of education will be destroyed and the students academic development will be adversely effected.