HAZI MOHAMMAD IBRAHIM Vs. DISTRICT SCHOOL BOARD MALDA

JUDGEMENT

(1.) This is an application by one Hazi Mohammad Ibrahim. He is a teacher or claims to be a teacher in Noada Jadupur Primary School in Malda. His complaint is against the restriction imposed on what he calls his guaranteed freedom as a citizen under Article 19 of the Constitution.

(2.) Clause 6 of the resolution or the District School Board, Malda, which is in Bengali and which has not been correctly translated in paragraph 4 of the petition reads as follows on a free translation:

(3.) I am certainly not prepared to allow the Indian Constitution and the discretion it allows me under Article 226 of the Constitution to be used for the purpose for which this application is made. I think this an unmeritorious application. I think the restrictions are justified in law and are reasonable. In my opinion they are sensible and desirable for maintaining standards of teaching and education in the country.