VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER highlights inadequacies in the field of higher education, and seeks redress therefor. The issues raised are matters of moment, touching on the fortunes of students in Universities.

(2.) PETITIONER is the father of two under graduate students, in the St. Berchman's College, Changanacherry. He would say that his sons have the mental equipment to attain distinction in their studies, but that instruction imparted in the college, falls far below the level required, thus impairing prospectus of his wards. PETITIONER submits that he cannot afford private tuition for his sons. Fall in standards is attributed to teachers failing in their duty, and diverting time and attention to private tuition. Dr. Vincent Panikulangara, counsel for petitioner referred to Ext. P1 and reports of Commissions to stress the point.

(3.) EVERY civilised society, in every age of human history, has given high priority to education and treated youth as the promise for the future. Teacher - taught relationship, a rich concept had influenced thinking of generations.