AIR 1993 SUPREME COURT 2178 ::1993 AIR SCW 863 ::1993 ALL. L. J. 341 ::1993 (1) UJ (SC) 721 ::1993 (1) SCC 645 ::(1993) 2 APLJ 73 ::(1993) 2 SCT 511 ::(1993) 1 SCR 594 (SC) ::1993 (1) SCR 594 ::(1993) 1 ServLR 743 ::(1993) 1 JT 474 (SC) ::1993 (1) JT 474

Supreme Court Of India

Hon'ble Judge(s): Lalit Mohan Sharma, S. Ratnavel Pandian, S. Mohan, B. P. Jeevan Reddy, S. P. Bharucha , JJJ

(A) Constitution of India , Part III— Fundamental rights - Recognition of a right as fundamental right - Not necessary that the right in question is expressly stated as a fundamental right in Part III - New rights can be read into and inferred from rights stated in Part III. Fundamental rights - New rights can be read in. (Para 132) (B) Constitution of India , Preamble, Part III, Part IV— Fundamental rights and directive principles - They are supplementary and complementary to each other - Fundamental rights - Interpretation to be done having regard to preamble and directive principles. Fundamental rights - Interpretation - To be done having regards to preamble and directive principles.Interpretation of Statutes - Constitutional provision - Fundamental rights. (Para 138 141) (C) Constitution of India , Art.21— Right to life - Right to education is implicit in and flows from the right to life guaranteed by Art. 21. Education - Right to receive - Fundamental right flowing from right to life.Personal liberty - Includes right to receive education.Right to life - Includes right to education. ....