CHANDRA NATH TRIPATHI Vs. STATE OF UP

JUDGEMENT

(1.) Education is the backbone of every democracy. There is another saying that values are lived not talked about.

(2.) A teacher of an Intermediate institution unless he leads with example, cannot be expected to impart education to minor students so that they may nurture the values of life. The purpose of education is two folds:

(3.) It is needless to emphasize the importance of education, this Court may only refer to Article 21A of the Constitution of India. A time has come when the institutions imparting education to minor students are permitted to be named by teachers with values only. Persons who adopt illegal means for being either appointed in the institution or for gaining higher position in such institution must be shown the door. It is in this background that the Court will examine the case of the Petitioner.