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The supreme court heard a PIL in which direction was sought to introduce ‘one nation one education board’ instead of the present multi board system.
The court rejected the PIL and further asked for the previous records of the cases in which the same had been previously rejected.
The Centre contended that the PIL should be dismissed since, the it is based on same subject, which has already been dismissed previously by the court.
In a PIL filed by the Supreme Court lawyer, it was urged that there should be no discrimination in the quality of education being provided. A direction was issued to the Union to check the feasibility of adopting such a system- ‘One Nation One Education Board’
The petitioner said that the children of government school are unable to compete with the private school children due to the lack of facilities and the right to quality of education comes within the purview of right to education. In the petition, article 21 has been highlighted, wherein it has been said that the right to enforce the fundamental right flows from education. Hence, holding that right to education is an important fundamental right.
Earlier, the Supreme Court dismissed a petition which prayed for common syllabus for the children between 6 to 14 years of age. The chief justice, Dipak Misra refuted and said that the education board and the schools affiliated with it, have the liberty to determine the content of the subjects they teach and education they wish to impart.
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