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Allahabad High Court on Wednesday has dismissed a plea filed “in public interest” seeking a direction that the Bhagavad Gita the Hindu Holy Book should be a part of the school curriculum and asked the petitioner to take the matter and his representation before the Uttar Pradesh education board instead, reports have said. The petitioner, wanted The Bhagavad Gita to be included as one of the subjects to students of all classes “in the bonafide interest of the society as a whole ”.
The bench consisting of Justice Pankaj Mithal and Justice Saurabh Lavania said that the petitioner’s plea was “vague and misconceived” while suggesting that he may approach an appropriate authority such as the Uttar Pradesh Board of High School and Intermediate Education or any other related board or university.
QUOTING FROM THE COURTS VERDICT
“The writ petition filed is completely vague and misconceived and is dismissed...” the court said. “In case, the petitioner wants to include The Bhagavad Gita in the curriculum, he may approach the appropriate authority such as Board of High School and Intermediate Education, Uttar Pradesh or any other board or university concerned, which he considers proper for including it as a subject or as a part of the syllabus of one of the subjects,” it observed
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