JANATA SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN the words of Professor Kothari, Chairman of the education Commission, education has always been important, but perhaps never before, more so in man's history than today. It underscores the importance of experimentation and innovation. Gandhiji formulated the scheme of basic education seeking to harmonise intellectual and manual work.

(2.) THE policy of education as enunciated in the report of the Education commission lays stress on equalisation of educational opportunities expecting strenuous efforts to restore regional imbalances in the provision of educational facilities to the rural and backward areas, For accelerating social transformation, emphasis on the education of the girls, on education development among backward classes and tribal areas and on facilities for the mentally and physically handicapped children, is expected.

(3.) THE Education Commission has also recommended that the growing educational needs of a modernising society can only be met by the State through the legal system and it would be a mistake to show over dependence on private enterprise which is basically uncertain and as a State has now fully assumed responsibility to provide all the needed educational facilities private enterprise in schools and colleges can have only a limited and minor role. This should gradually be assimilated with the system of public education on the lines of Chapter X of the Report. The State control and regulation is implicit in the educational policy according to the rule of law and natural justice.