ABDUL GAFOOR T. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Education is preparation for life, and considering life a process of continuing education. Education enables us to fix lifelong objectives which require lifelong efforts to achieve and realise. The ancient system of education was that of perfection, for the development of the mind and soul of mankind. In the ancient education system, teachers were known as Rishis, individuals who had lived a full life. Rishi's ashram was a veritable Gurukul, where the people were loved and cared for as members of the Guru's family. The Rishi represented not only the matured worldly and scholarly wisdom but also high spiritual realisation. The Guru/teacher was assigned high and exceptional reverence. The Guru/teacher was the guide and teacher on the spiritual path. A good teacher in the ancient system of Indian Education interweaves his own life with the life of his people.

(2.) Heard Ms Thulasi K Raj, learned Counsel for the petitioner; Mr Ajaiy Baskar, learned Counsel for the VKSNMALP School, and Mr V Venugopal, learned Government Pleader for the State.

(3.) The petitioner has been working as a Junior Language Teacher (Arabic) since 2/6/2003. An FIR as Crime No.234/2024 was registered against him at Police Station Wandoor, Malapuram District, for offences punishable under Sec. 354A(1)(i) read with Sec. 354A(2) of the Indian Penal code and Sec. 9(f) read with Sec. 10, Sec. 9(1) read with Sec. 10, Sec. 9(m) read with Sec. 10 and Sec. 9(p) read with Sec. 10 of the POCSO Act 2012.