AARAV GOSWAMI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Education occupies an important and sacred place in our Constitution and culture. It is a tool for betterment of civil institutions, protection of our civil liberties and path to an informed and questioning citizenry.

(2.) As far back as in the year 1954, Chief Justice Earl Warren of the U.S. Supreme Court stressed upon the importance of education in Brown Vs. School Board of Topeka,1954 34 US 483:-

(3.) It is probably because of the quality education that respondent No. 2 is imparting, that the petitioner has approached this Court for the second time claiming in this petition the same and similar relief, which had been sought by him in CWP No. 9035 of 2014, which was dismissed by this Court vide its decision dated 3.12.2014 in the following terms:-