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Regarding common curriculum and common syllabus for all children aged from 6 to 14 in common education system; a petition has been filed in the Supreme Court of India.
The petition is filed by the assistant teacher Ms. Neeta Upadhyay of primary school in Ghaziabad who claimed that this education system doesn’t provides equal opportunity to all the children, which is against the the spirit of Article 16 and the preamble of Constitution of India.
It also submitted that:
“In expounding the Constitution to meet the requirements of Articles 21A read with Articles 14, 15, 16, 38(2), 39(f), 46 & 51A, measures such as a common education system viz. common syllabus and common curriculum is a necessity. It would enable every child to be placed on a level playing field for the challenges of the future and meaningfully contribute in achieving the great golden goals as set out in the Preamble,”
The petition said that ‘it is better to give no education to the children instead providing and applying lack of ineffective curriculum’. Article 21 of Indian Constitution provides for compulsory education and right to education also includes providing equal quality of education.
It contends that:
“Sooner we realise the gravity of the situation and the ills that have been created due to multiple systems of education as currently prevalent in the country and introduce a common education system to meet national goals, the better it shall be for the future of the nation. Otherwise, chasm that has been created between rich and poor, reign of terror that has set in, events of looting and snatching that have started and crime against women that has taken the form of open threats will continue to rise and expand. Hence, to avoid an untoward situation, Executive must understand the need of common education system for all the children aged 6-14 years,”
Therefore the petitioner prayed to the Centre for “One Nation One Education Board” instead of multiple board system, so that there will be equitable quality of education as mentioned under Article 21.
In a bid to win the hearts of the people of valley, the Jammu & Kashmir Government has decided to take back the case registered against the youths involved in stone pelting. The government has taken this step on the advice of the interlocutor appointed by the centre, Mr. Dineshwar Sharma. Around 11500 cases against 4500 youths of stone pelting were registered from july last year. The unrest broke out last year after the death of Hizbul Mujahideen terrorist Burhan Wani in an encounter.
Mr. Sharma is taking steps to ensure that the people of Kashmir accept the current regime and try to live peacefully. He has also looked into the social conditions in the valley and suggested some measures to the government. One among those is to ensure the continuous electricity supply. Government has decided to purchase additional 300 megawatts for fulfilling the electricity demands.
The government will also take steps for rehabilitating locals who have joined terrorist groups but have not indulged in any heinous crime. Many efforts are taken by the government on the instructions of Mr. Sharma to ensure that peace returns to valley.
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