SAPAM NISHIKANTA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These two writ petitions arise out of common question of facts and law and as such they are being disposed of by this common judgment.

(2.) Facts given rise to filing of the writ petitions may be recited strictly for the purpose of disposal of these petitions. The State level Text Book Committee has been reconstituted comprises of 23 members by an order dated 22-10-93. The Government of Manipur also constituted subject wise sub-committees to review the curricula and syllabi for classes II to VIII by an order dated 13-1-94. The Sub-Committee submitted revised Curricula and Syllabi. In the meantime, one Shri L. Raghumani Singh, Head of Department of English D. M. College of Arts and Commerce made comments and suggestions for improvement of the revised curriculam and Syllabus. The State level Committee held an emergency meeting on 18-6-94. and examined the revised English curriculam and syllabus in the light of suggestions made by Shri Raghumani Singh and accepted the suggestions of the curriculam and syllabus. Thereafter, the Director State Council Educational Research and Training (hereinafter SCERT) invite a draft manuscripts of Text Books covering the syllabus from intending writers/publishers under the following terms and conditions:

(3.) The Government of Manipur approved the proposal of the Director, SCERT by a letter dated 23-6-94. Consequently, the curriculam and syllabus of Classes II to VIII of the Government schools have been revised and improved and the subject of studies have been categorised. In the present Civil Rule, namely; Civil Rule No. 54/ 95, the dispute is with regard to the English subject for Classes II to VIII.