RAMESHWAR JHA Vs. PRINCIPAL RICHMOND GLOBAL SCHOOL

JUDGEMENT

(1.) The aforequoted subhasitam clearly lays down the merits of imparting education. It is stated that charity by way of giving food to a person is a great deed, but giving vidya (education) is even better, since the satisfaction (obtained) from consuming food is momentary, but that (obtained) from vidya lasts a lifetime. This probably could be translated, not precisely yet contextually, to the saying 'Give a man a fish, you feed him once. Teach him to fish and you feed him for life'. Thus, the charity of imparting education is the greatest of all charities. Imparting education is a charitable cause and a calling that cannot be allowed to be metamorphosed into a platform for profiteering. <IMG>JUDGEMENT_151_LAWS(DLH)12_2022_1.JPG</IMG>

(2.) Mahatma Gandhi in his thoughts on Nai Talim (New Education) expressed that the basic education should be free and compulsory for all persons between the ages of seven to fourteen irrespective of their economic backgrounds. His thoughts are reproduced hereunder:

(3.) While we rejoice the Azaadi ka Amrit Mahtosav, on the occasion of the 75th Anniversary of Indian Independence - of liberty from the clutches of colonialism, it is an occasion to relish as well as retrospect. We achieved political independence in 1947, but social and economic independence still evades us. It is pertinent to reminisce the words of the Chief Architect of Indian Constitution, Dr. B. R. Ambedkar, where he said: "However good a Constitution may be, it is sure to turn out bad because those who are called to work it, happen to be a bad lot. However bad a Constitution may be, it may turn out to be good if those who are called to work it, happen to be a good lot."