• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • News/Articles
  • Case Analysis: Unni Krishnan vs. State of Andhra Pradesh

Latest News

Back

Case Analysis: Unni Krishnan vs. State of Andhra Pradesh

Courtesy/By: Surya J N  |  08 Dec 2020     Views:17478

NAME OF THE COURT: The Supreme Court of India

APPELLANT: Unni Krishnan

RESPONDENT: State of Andhra Pradesh

DATE OF JUDGEMENT: 04/02/1993

BENCH: Sharma, L.M. (CJ), Pandian, S.R. (J), Jeevan Reddy, B.P. (J), Mohan, S. (J), Bharucha S.P. (J)

 

Background

The case was a string of Writ Petitions and Civil Appeals filed before the Apex Court of the country. The matter under debate was on the determination of the extent of Article 21 i.e., the 'Right to Life and Personal Liberty' under the Constitution of India. The Appellant's arguments were presented with the prayer that professional education must also be an integral part of the 'Right to Education' granted under the constitution. The major contentions from the side of the Petitioner were that since the Right to Education applies to primary education, the same should also be made applicable to professional education. The bench consisting of Justice M. Sharma C.J, R. Pandian, Mohan, P. Jeevan Reddy, and P. Bharucha of the Supreme Court disapproved, and the Petition was dismissed. The case was based on the judgment which was given in Mohini Jain v. State of Karnataka, where the verdict held that the citizens are having the Fundamental Right to Education. But the specific question that the 'Right to Primary Education' as mentioned in Article 45 of the Constitution of India is a Fundamental Right under Article 21 is not discussed in the above case.

Thus it becomes pertinent on the part of the Supreme Court to clarify the issue. The case comes into subsistence through Petitions filed by the private educational institutions challenging the State laws. These State laws were enacted to regulate the fee charges in the states of Tamilnadu, Karnataka, Andhra Pradesh, and Maharashtra. Some educational institutions in the above-mentioned States had resisted and took matters to the Court. It also questioned the precedent established in the case of, Mohini Jain v. the State of Karnataka. Moreover, Article 21 of the Constitution of India was discussed with its extension to the Right to Education. The important question posed before the bench was whether the Right to Education under Article 21 extends to professional courses.

Issues

  • Whether the Fundamental Right to Education also extends to medical, engineering, or other professional courses?
  • Whether the Indian constitution guarantees a Fundamental Right to Education to all its citizens?
  • Whether establishing a private educational institution fall under the ambit of   Article 19(1)(g) of the Constitution?
  • Does recognition or affiliation make the educational institution an instrumentality?

Arguments by parties

Petitioner

It is the bound duty of the State to provide education to all immaterial of the social and economic background of the student. Moreover, the Petitioners' challenge was based on the Mohini Jain case which broadened the scope of the right to education. They further argued that the State has no absolute monopoly in providing education to its citizens and it is at loggerheads with Article 19 (1) (g) of the Indian constitution as imparting education can also be considered as a business. The Learned Counsel further contended that they have the Right to establish a self-financing educational institution where the autonomy is given to collect fees and money from the students seeking admission.

Respondent

The Respondents in reply filed an affidavit to show the efforts taken by the government in implementing Article 45. They argued that the state has the duty only to provide primary education to the children as Article 45 mandates only providing free and compulsory primary education for children of 14 years age or less. Moreover, the cost incurred in higher education is huge, and making it mandatory for the State to extend the Right to Education would be a farce and not logically maintainable. The accessibility to all primary schools has also been increased which makes the children approach schools easily within commutable distance. It was also contended that there would be large financial mismanagement in providing education in medicine. It was also noted that 3.2% of the total financial share was given to the health sector and was given to medical education. Priorities were given to the health sector dealing with issues like promotions of primary health and hospital services.

Judgment

After hearing the arguments by both the parties the distinguished bench noted that every citizen of this country has a Fundamental Right to Education granted by the Constitution of India. The said Right comes from Article 21 of our Constitution. This Right is, however, is not absolute. Its content and parameters have to be determined under the lights of Article 45 and Article 41 of our Constitution.

In other words, every citizen of this country has a Right to Free Education until he completes the age of fourteen years. Thereafter, his Right to Education is subject to the limits of economic capacity and development of the State. The Court further ruled that a citizen of this country may have a Right to establish an educational institution but no citizen, person, or institution has a Right much less a Fundamental Right, to affiliation or recognition or grant-in-aid from the State. The recognition and/or affiliation shall be given by the State subject only to the conditions set out in, and the only accordance with the scheme continued in Part-Ill of this Judgment. No Government/University or authority shall be competent to grant recognition or affiliation except following the said scheme. The said scheme shall constitute a condition of such recognition or affiliation, as the case may be, in addition to such other conditions and terms which such Government, University, or other authority may choose to impose. Those receiving aid shall, however, be subject to all such terms and conditions, as the aid-giving authority may impose in the interest of the general public. Thus, the Court dismissed the Writ Petition filed by the Petitioner.


Document:


Courtesy/By: Surya J N  |  08 Dec 2020     Views:17478

News Updates

The Legal Framework of Bail Conditions in India: B...
25 Oct 2024     Views:4682
Changing an Arbitrator Mid-Proceeding: Legal Frame...
23 Oct 2024     Views:4122
IMF Retains India's FY25 GDP Growth Forecast at 7%...
22 Oct 2024     Views:4113
The Evolving Landscape of Russian Anti-Suit Injunc...
22 Oct 2024     Views:3898
Hyundai’s IPO vs Competitors: How the Auto Giant...
15 Oct 2024     Views:3931
The Validity of Arbitration Agreements Post Decree...
14 Oct 2024     Views:3585
SEBI Issues Checklist for AIFs, Their Managers, an...
08 Oct 2024     Views:3942
The Siemens v. Russian Railroads Case...
07 Oct 2024     Views:3938
Empowering Minds in Confinement: Bombay HC’s Lan...
03 Oct 2024     Views:4059
The Dynamics of Novation in Contract Law and Its I...
02 Oct 2024     Views:4233
SEBI Establishes Consistent Evaluation Standards f...
01 Oct 2024     Views:3945
Landmark Decision by Austrian Supreme Court on Arb...
30 Sep 2024     Views:3922
Key Considerations for Indian Commercial Claims...
25 Sep 2024     Views:3879
Boom or Bust: Africa’s Oil Giants Face Declining...
23 Sep 2024     Views:3990
The Growing Role of Arbitration in Intellectual Pr...
23 Sep 2024     Views:3955
Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024     Views:4269
SEBI's Employee Grievances Prompt Formation of Wor...
19 Sep 2024     Views:4101
Environmental Law in India: Challenges and Opportu...
18 Sep 2024     Views:4921
Navigating the New Legal Landscape of Exclusive Ju...
16 Sep 2024     Views:4065
The Anatomy of Joint Venture Breakups in India (an...
31 Jul 2024     Views:4406
The Integration of ESG in India's M&A Landscape...
31 Jul 2024     Views:4308
Future of AI in Legal Systems and Conflict Resolut...
21 Jul 2024     Views:4504
World Health Assembly Revises International Health...
21 Jul 2024     Views:4362
Pokemon GO Fans Concerned Over Restrictive New Ter...
21 Jul 2024     Views:4480
Landmark Judgment on Setting Aside Arbitration Awa...
21 Jul 2024     Views:4262
Understanding the Process of Issuing Summons in In...
11 Jul 2023     Views:7615
Understanding the Unlawful Activities (Prevention)...
10 Jul 2023     Views:6189
Understanding the Mental Health Act in India: A St...
09 Jul 2023     Views:6225
Combating Manual Scavenging in India: A Call for S...
07 Jul 2023     Views:6035
Impleadment in Supreme Court of India: A Comprehen...
05 Jul 2023     Views:6982
Unraveling the Distinction: Culpable Homicide vs. ...
03 Jul 2023     Views:6329
Understanding the Difference between Money Bills a...
02 Jul 2023     Views:4875
Understanding the Civil Procedure Code in India: A...
01 Jul 2023     Views:5644
The Rights of Criminals in India: Upholding Justic...
30 Jun 2023     Views:4904
Exploring the Differences between the US and India...
29 Jun 2023     Views:4916
What to Do If the Police Refuse to Register Your F...
26 Jun 2023     Views:5157
Timeline of Environmental Protocols: A Global Effo...
25 Jun 2023     Views:4860
How to Deal with Cheque Bounce Cases in India...
24 Jun 2023     Views:4844
Pursuing a Lucrative Litigation Career in Indian L...
22 Jun 2023     Views:4897
Understanding the Emergency Provisions of India: S...
21 Jun 2023     Views:4859
Environment Legislation in India: A Comprehensive ...
20 Jun 2023     Views:5215
Understanding the Emergency Powers of the Constitu...
18 Jun 2023     Views:4724
Understanding the Emergency Powers of the Constitu...
17 Jun 2023     Views:4742
Timeline of Same-Sex Laws in India: A Journey Towa...
16 Jun 2023     Views:5189
Sir Creek Dispute and Legal Implications...
15 Jun 2023     Views:5381
Jurisprudence of NDPS Laws in India: A Comprehensi...
14 Jun 2023     Views:4967
Impleadment Proceedings: A Comprehensive Guide to ...
13 Jun 2023     Views:5403
Understanding Continuing Mandamus: A Powerful Judi...
12 Jun 2023     Views:7339
Res Judicata: The Doctrine of Finality in Legal Pr...
10 Jun 2023     Views:5399
Mastering the Art of Legal Drafting: A Comprehensi...
08 Jun 2023     Views:5069
Order 1 Rule 10 of the Code of Civil Procedure (CP...
07 Jun 2023     Views:10680
Understanding the Laws of War: Protecting Humanity...
03 Jun 2023     Views:4792
Understanding the Code of Criminal Procedure (CRPC...
02 Jun 2023     Views:5628
The National Drug and Psychotropic Substances (NDP...
01 Jun 2023     Views:5211
A Step-by-Step Guide: How to File an FIR in India...
31 May 2023     Views:4912
Zero FIR: An Effective Tool for Prompt Criminal Ju...
30 May 2023     Views:5150
Unveiling the Dissent of Judges in Judicial Judgme...
28 May 2023     Views:4797
Environmental Laws in India: Safeguarding Nature f...
25 May 2023     Views:5239
The Recusal of Supreme Court of India Judges from ...
24 May 2023     Views:4918
Understanding the Jurisdiction of the Supreme Cour...
23 May 2023     Views:5370
Article 142 of the Constitution of India: A Compre...
22 May 2023     Views:5569
Landmark Judgments in Arbitration Law in India: A...
21 May 2023     Views:5799
Landmark Cases on Anticipatory Bail in India: A Pa...
20 May 2023     Views:9694
Embracing the Future: How AI is Revolutionizing th...
18 May 2023     Views:5021
Understanding Narcotics Laws in India: A Comprehen...
17 May 2023     Views:4883
Understanding Indian Laws on Cross-Border Transact...
16 May 2023     Views:6001
ADR mechanism of legal adjudication in India...
15 May 2023     Views:4732
Validity of foreign arbitral award in India throug...
14 May 2023     Views:4747
Scope of Section 151 CPC...
13 May 2023     Views:6318
Detailed Overview on Section 482 of Crpc...
11 May 2023     Views:5271
Scope of Decree under CPC...
10 May 2023     Views:4835
Legal development of Arbitration Laws in India....
09 May 2023     Views:4877
Arbitration Laws in India...
07 May 2023     Views:4817
Impact of COVID-19 on Legal Industry...
06 May 2023     Views:6919
Chargesheet not having authority's valid sanction ...
02 May 2023     Views:5088
Same-Sex Marriage in India...
30 Apr 2023     Views:4742
National Commission for Women...
27 Apr 2023     Views:4586
Law making process of India....
26 Apr 2023     Views:5673
Bail Provisions in India...
25 Apr 2023     Views:4618
Life imprisonment in Criminal Law in India...
24 Apr 2023     Views:5027
Contempt of Court...
23 Apr 2023     Views:4872
The collegium system of Judiciary in India....
22 Apr 2023     Views:4557
Remarriage before Expiry of Limitation Period to f...
21 Apr 2023     Views:4562
Need for strict measure of NDPS laws in India....
20 Apr 2023     Views:4713
Nature of Offence under Section 138 of NI Act is Q...
19 Apr 2023     Views:7140
Order VII Rule 11 CPC: Plaint cannot be rejected m...
18 Apr 2023     Views:5750
Mediation: At the Dawn of Golden Age organized at ...
16 Apr 2023     Views:4844
Central Government's motto should be mediate, not ...
15 Apr 2023     Views:4554
Ambedkar Jayanti Celebrations...
14 Apr 2023     Views:4760
Supreme Court of India calls for Preventive Measur...
12 Apr 2023     Views:4333
Pursuing LL.M is not break in Law Practice, Rules ...
11 Apr 2023     Views:4545
Law should take into consideration realities of co...
10 Apr 2023     Views:4382
Delhi High Court said that peeping into public bat...
08 Apr 2023     Views:4970
Delhi High Court denies bails to AAP's Satyendra J...
06 Apr 2023     Views:5098
Supreme Court’s Triple Talaq Judgement Would App...
30 Jan 2023     Views:4826
Article 311(1) | An Order of Removal From Service ...
26 Jan 2023     Views:5308
Leaders shouldn't disrespect the President or Pri...
17 Jan 2023     Views:4613
New bench will hear Ashwini Upadhyay's Supreme Cou...
15 Jan 2023     Views:4744
Person Who Drove Rashly with the Knowledge that it...
12 Jan 2023     Views:5331
The rigours of Section 37 of the NDPS Act cannot b...
11 Jan 2023     Views:5072
FIND A LAWYER




FIND A LAW SCHOOL



Most Read News Articles

  • Sabrimala Verdict (28 sept 2018) - A End of Taboo.
    On 07 Oct 2020    Views:95066
  • Case Analysis: Vellore Citizens Welfare Forum vs Union of India
    On 11 Dec 2020    Views:72608
  • Case Analysis: THE BERUBARI UNION CASE
    On 14 Dec 2020    Views:70031
  • DOCTRINE OF ELECTION UNDER TRANSFER OF PROPERTY ACT, 1882
    On 08 Jul 2020    Views:69177
  • A.K. Gopalan v. State of Madras (1950 AIR 27, 1950 SCR 88)
    On 08 Nov 2020    Views:58524
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.