HARYANA SENIOR SECONDARY SCHOOL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The hearing of the case was held through video conferencing, on account of restricted functioning of the Courts.

(2.) This judgment shall dispose of Civil Writ Petition No.26598 of 2019 and Civil Writ Petition No.7709 of 2020. The petitioner as well as the contesting respondents, as well, their counsels are common in both the petitions. The issue which needs adjudication is also identical. Hence, it is considered appropriate to pass a common judgment.

(3.) Article 41 of the Constitution of India, falls in the Chapter of Directive Principles of State policy which provides that the State shall, within the limits of its economic capacity and development, make effective provision for securing the right to work, to education and to public assistance in cases of unemployment, old age, sickness and disablement, and in other cases of undeserved want. In order to achieve the aforesaid objective, the government has been making efforts to increase the literacy rate amongst the residents of the country. The private educational institutions also play a significant role. The Government apart from establishing government run schools, has also been coming forward to make its contribution, by giving the grant-in-aid, to the private educational institutions.