INDEPENDENT SCHOOL FEDERATION Vs. UOI

JUDGEMENT

(1.) Counsel appearing for the petitioner has submitted before us that the respondent No.3-NCERT have themselves appointed a Monitoring Committee for reviewing implementation of the National Curriculum of 2005. He states that he is ready and willing to go before the said Monitoring Committee with his grievances raised in this petition.

(2.) There are certain grievances raised in this writ petition with regard to the inclusion of subjects relating to preservation of environment and creating awareness about population control etc. in the National Curriculum. Mr. Prashant Bhushan appearing for NCERT states that the NCERT has already incorporated the said subjects in the National Curriculum and that the NCERT is fully aware and alive to issues and contentions raised.

(3.) In that view of the matter we grant permission to the petitioner to approach the said Monitoring Committee of the NCERT. If and when the petitioner approach the Monitoring Committee, he should be allowed to submit his contentions and the Monitoring Committee can take action as deemed fit and appropriate as per law.