HITENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By this common judgment, we dispose of all the aforesaid writ petitions since common questions of law and facts are involved therein.

(2.) Education is a very vital weapon in the armoury of any person in a literate society. An uneducated person suffers from inherent disabilities. The Central Government and the State Government realizing the importance of education introduced the District Primary Education Programme (for short: DPEP) in the Educationally Backward Districts of the State in the year 1996-97. This scheme was launched by the State with the assistance of the Government of India and the World Bank.

(3.) Thereafter the Sarv Shiksha Abhiyan (for short: SSA) was started in the State of Himachal Pradesh. The propose of this movement is to improve performance of the school system and to provide community owned quality education. The SSA is meant for the children upto 14 years of age i.e. upto upper primary level (8th class) and this Abhiyan was to take over the responsibility and activities of the DPEPs where they were functioning. The SSA was to function all over the State of H.P.