DATTAR PARULEKAR Vs. DEPUTY DIRECTOR OF EDUCATION MUMBAI

JUDGEMENT

(1.) THE Petitioners are teachers and claim to be experts in the field of Art and Craft. They claim a writ of Mandamus directing the Respondents to forthwith make the subject of Art, uniform and compulsory from Standard I to Standard X as per National Education Policy, so also to continue with the subject of Art till Junior College and ancilliary relief's.

(2.) HAVING heard the learned Advocate appearing for the Petitioners and perused the Petition so also the annexures thereto, we are of the view that no relief can be granted to the Petitioners in the exercise of the powers conferred upon this Court by Article 226 of the Constitution of India.

(3.) IT would be better and proper if the Petitioners approach the statutory bodies and academic experts with their suggestions and grievances and we have no doubt in our mind that all those In charge of framing policies would look into them. We are, however, unable to issue any directions as prayed for. Petition stands dismissed with no order as to costs.