Ganapathi National Middle
School Vs. M. Durai Kannan
& Ors [1996] INSC 906 (7 August 1996)
Ramaswamy,
K. Ramaswamy, K.G.B. Pattanaik (J)
CITATION:
1996 SCALE (6)36
ACT:
HEAD NOTE:
O R D
E R
This
appeal by special leave arises from the judgment and order of the Division
Bench of the Madras High Court dated August 11, 1986 made in Writ Appeal No.761/1986.
The undisputed facts are that the appellant middle imparting education upto the
8th standard was established way back in 1929 upto the 8th standard. It is an
aided institution. The landlord filed an application for eviction of the school
and decree of eviction came to be passed. The appellant had moved the
Government for acquiring the land and building for continuing the institution
in the same premises.
Consequently,
notification under Section 4(1) of the Land Acquisition Act 1 of 1894 (for
short, the 'Act') came to be published in the State Gazette on July 7, 1982. After conducting an enquiry under
Section 5A and rejection of the objections the declaration under Section 6(1)
came to be publishecd on June
29, 1983. The
respondents challenged the validity of the notification under Section 4(1) and
the declaration under Section 6 in Writ Petition No.6337/1983.
The
learned Single Judge by his judgment dated July 4, 1986 allowed the writ petition and
quashed the notification under Section 4(1). On appeal, the Division Bench
confirmed the same in limini. Thus, this appeal by special leave.
The
only question which arises for consideration is :
whether
the acquisition is for a public purposes? The High Court has taken the view
that since the appellant- institution is being run by an individual which is
not a registered society under the Societies Registration Act it is neither a
company not a society and, therefore, acquisition does not serve any public
purpose but only private interest. As a consequence, the acquisiton is bad in
law. The question, therefore, is : whether the view taken by the High Court is
sustainable in law? Article 45 of the Constitution enjoins the State to provide
free and compulsory education to all children upto age of 14 years.
It is
the consitutional mandate of the State to provide compulsory education. It is
now settled law of this Court that right of education is a fundamental right to
every child. The State cannot impart education by itself.
Therefore,
the agency through which it organises imparting education is recognised private
institutions according to its procedure. As regards the State of Tamil Nadu, it is governed by the provisions of
the Tamil Nadu Recognised Private Schools (Regulation) Act 1973, Act 29 of 1974
(for short), the 'Education 'Act'). Section 3 defines "educational
agency" in relation to any other private school to mean any person or body
of persons permitted or deemed to be permitted under this Act to establish and
maintain such other private institution. Section 5(1) of the Act envisages that
the educational agency of every private school proposed to be established on or
after the date of the commencement Act shall make an application to the
competent authority for permission to establish such school. The prescribed
procedure in that behalf has been enumerated in sub-section (2) of Section 5
particular relevant schools which is not an educational institution established
under the Act. Since it is an educational institution already established in
1929 it gives no definition of educational agency under Section 3(b) which wad
deemed school established under this Act.
Therefore,
when the educational institution has been established under the Act receiving
grant-in-aid. Under Art.29(2) of the Constitution "No citizen shall be
denied admission into any educational institution maintained by the State or
receiving aid out of State funds on grounds only of religion, race, caste, language
or any of them". Thereby the educational institution receiving aid is an
instrumentality or education agency of the State imparting education on behalf
of the State which is a fundamental right of the citizens. It is not in dispute
that the entire expenditure for the acquisition is being met from the public
funds, as accepted by the High Court. Under those circumstances, it is clearly
a case of public purpose. It could be seen that when the order of eviction was
sought to be enforced, this Court while upholding the decree of eviction had
imposed a condition that the undertaking shall not be enforced when the land is
sought to be acquired. This Court had recognised the need for the continuance
of the educational institution in the said place and that the State had taken
action to acquire the land at the expense of the State to provide the education
to the middle school going children. Under those circumstances, the High Court
was wholly wrong in its conclusion that public purpose is not served in acquiring
the land but benefits the private individuals.
The
appeal is accordingly allowed but in the circumstances without costs. The writ
petition stands dismissed.
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