SATYA PAL ANAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It will be an ideal state wherein the percentage of literacy at primary level is one hundred percent and nobody would talk in terms of percentage so far as literacy rate is concerned. Both these Public Interest Petitions have been filed with an object to see that the percentage of literacy at grass-root level in the State achieves this noble object of increasing the rate of percentage as much as possible.

(2.) Special Civil Application No.5941 of 1999 has been filed by one Satya Pal Anand of Indore, Madhya Pradesh, who is a Life Member of the Indian Law Institute, New Delhi, and who is interested in education, having felt constrained about drop of percentage of education at the primary level. It seems that the present petitioner had filed writ petition before the Supreme Court of India, being Writ Petition (C) No.81 of 1994. The Honourable Supreme Court pointed out in its order, which is at page 78 with the compilation, that the States and Union Territories have gone ahead towards implementation of the Supreme Court's order in Unnikrishnan, J.P. v. State of Andhra Pradesh, (1993) 1 SCC 645, upholding the fundamental right of any child below 14 years of age to be obtaining education at State expense. While disposing of the aforesaid writ petition, the Supreme Court has observed as under :-

(3.) So far as Special Civil Application No.2981 of 1998 is concerned, the same has been filed by one Swami Akshay Vivek, who has submitted his representation to the Honourable Chief Justice on the basis of newspaper report, which is regarding filling up of the vacant posts at the primary level and that representation is now converted into suo motu writ petition, being Special Civil Application No.2981 of 1998. We have heard both the Special Civil Applications together. On behalf of the respondents, Mr.A.D.Oza, Government Pleader, has remained present. The parties-in-person and other Advocates have not remained present.