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DISCRIMINATION IN EDUCATIONAL INSTITUTIONS: A BARRIER TO EQUALITY, INCLUSION, AND DEVELOPMENT

Authored By: Ayushi Raj

CMP Degree College, University of Allahabad

Introduction

Education is regarded as the foundation of a progressive and democratic society.  Discrimination in educational institutions refers to any unequal or prejudicial treatment of  individuals on the basis of characteristics such as race, gender, disability, caste, religion, or  socioeconomic status, resulting in the denial or limitation of their right to equal educational  opportunities. Such discrimination may take various forms, including unequal access to  educational resources, biased curricula, exclusionary practices, and discriminatory  disciplinary measures, thereby undermining the principles of equality, inclusion, and human  dignity. It can negatively impact students’ mental health, academic performance, and overall  well-being.

Discrimination in educational institution creates an aggressive and unsafe environment for  learning, which can lead to students not engaging from school and educational or extra  activities related to education. The effects of discrimination in educational institutions extend  far beyond the years of formal schooling. By limiting educational achievement and creating  barriers to equal opportunities, discrimination adversely affects students’ future employment  prospects, social mobility, mental well-being, and overall quality of life, with consequences  that often persist throughout adulthood.

The Existing Legal Framework

Education is a basic right that works to raise men, women and children out of poverty, level  inequalities and ensure sustainable development. But over the world, millions of children and  youth are still out of school for social, economic and cultural reasons. The right to equality  education is already firmly rooted in the Universal Declaration of Human Rights (UDHR) and international legal instruments, the majority of which are the result of the work of United  Nations Educational, Scientific and Cultural Organization (UNESCO) and the United  Nations.

Through its Preamble, the Constitution of India envisions the country as a Sovereign,  Socialist, Secular, Democratic and Republic committed to securing Justice, Liberty, Equality,  and Fraternity for all its citizens.

In Mohini Jain v. State of Karnataka (1992) 3 SCC 666 and Unni Krishnan v. State of Andhra  Pradesh (1993) 1 SCC 645, The Supreme Court progressively expanded the constitutional  scope of the right to education under Article 21. While Mohini Jain recognized education as  an essential component of the right to life, Unni Krishnan refined this principle by limiting  the fundamental right to free education to children up to the age of fourteen years. Together,  these decisions marked a shift from treating education as a Directive Principle to recognizing  it as an enforceable constitutional right. Their reasoning laid the foundation for the insertion of Article 21A, reinforcing the State’s obligation to ensure equitable and non-discriminatory  access to education.

In the case of Indra Sawhney v. Union of India 1992 Supp (3) SCC 217, mandates reservation  to the weaker section of the society particularly Scheduled Castes (SCs) (15%), Scheduled  Tribes (STs) (7.5%), Other Backward Classes (OBCs) (27%), and Economically Weaker  Sections (EWS) (10%) by the 103rd Constitutional Amendment Act, 2019. Reservation  policies in India are designed to promote educational opportunities for historically  disadvantaged and socially weaker sections of society. However, debates continue regarding  the balance between affirmative action and merit-based access, making reservation a subject  of ongoing legal and social discussion.

In Navtej Singh Johar v. Union of India (2018) 10 SCC 1, The Court affirmed that the dignity, equality, and constitutional rights of LGBTQ+ persons. The judgment serves as an  important precedent for combating discrimination based on sexual orientation in educational  institutions and society.

III. The Challenges Posed by the System

Types of Discrimination:

Students can face various types of discrimination in educational institutions during his study  period including:

Racial Discrimination:

Discrimination may also manifest in the form of racial or ethnic bias, whereby students face  unequal treatment, prejudice, or exclusion due to their racial or ethnic identity. Such  discrimination can significantly affect students’ academic performance, mental well-being,  and sense of belonging. “Racial or ethnic discrimination occurs when students are treated  unfairly because of their racial or ethnic identity. Such discrimination may result in exclusion,  prejudice, stereotyping, or unequal opportunities within educational institutions.” 

Gender Discrimination:

Such discrimination may manifest in various forms, including unequal treatment, biased  expectations, or restricted opportunities, solely because of a student’s gender identity or  expression, thereby undermining the principles of equality and inclusiveness in education.  “Although gender discrimination can affect any student, girls and women have historically  faced greater barriers to educational access and opportunities.”

Sexual orientation discrimination:

Such discrimination may manifest through prejudice, harassment, exclusion, or unequal  treatment directed at students because of their sexual orientation, thereby creating barriers to  a safe, inclusive, and supportive educational environment. “The constitutional principles of  equality and dignity recognized in Navtej Singh Johar v. Union of India (2018) provide  important protection against discrimination based on sexual orientation.”

Disability discrimination:

This includes discrimination based on a student’s disability, whereby individuals are  subjected to unequal treatment, exclusion, or barriers to participation because of their  physical, mental, intellectual, or sensory impairments. “It also includes the failure to provide  reasonable accommodation as recognized under the Rights of Persons with Disabilities Act,  2016.”

Religious discrimination:

This includes discrimination based on a student’s religion, whereby individuals are subjected  to unequal treatment, prejudice, or exclusion because of their religious beliefs, practices, or  affiliations. It also encompasses restrictions on the freedom to profess, practice, and express  one’s religion within the educational environment.

National origin discrimination:

Such discrimination may manifest through prejudice, stereotyping, exclusion, or unequal  access to educational opportunities because of a student’s national origin or cultural heritage.  These practices undermine the principles of equality, diversity, and inclusiveness that are  essential to a fair educational environment.

Age discrimination:

Such discrimination may manifest through stereotyping, unequal treatment, or restricted  access to educational opportunities due to a student’s age. These practices can create barriers  to learning and undermine the principles of equality, fairness, and inclusiveness within  educational institutions.

Comparative Perspectives

United States:

The United States has established a comprehensive legal framework to prevent discrimination  in education. Notably, Title VI of the Civil Rights Act of 1964 prohibits discrimination on the  grounds of race, color, or national origin, while Title IX of the Education Amendments of  1972 safeguards individuals against discrimination based on sex in educational institutions  receiving federal financial assistance. Schools also provide accommodations for students with  disabilities under Individuals with Disabilities Education Act.

United Kingdom:

The Equality Act 2010 protects individuals from discrimination based on age, disability, race,  religion, sex, and sexual orientation. Educational institutions are under a statutory duty to  promote equality.

Finland:

Recognized globally for inclusive education, ensures equal educational opportunities through  publicly funded education, minimal socio-economic disparities, and strong teacher training.

International Human Rights Standards:

India’s constitutional framework can also be compared with international obligations: ∙ United Nations Universal Declaration of Human Rights (Article 26)

∙ United Nations International Covenant on Economic, Social and Cultural Rights  (Article 13) 

∙ United Nations Convention on the Rights of the Child (CRC)

∙ United Nations Convention on the Rights of Persons with Disabilities (CRPD)

These instruments recognize education as a fundamental human right and require States to  ensure equal, inclusive, and non-discriminatory access to education.

Proposals for Reform in the Indian Context

The Constitution of India guarantees equality and prohibits discrimination through several  provisions:

Article 14: “It guarantees equality before the law and equal protection of the laws to  all persons within the territory of India.”

Article 15: It prohibits discrimination on the grounds of religion, race, caste, sex, or  place of birth and guarantees equal treatment to all individuals. This constitutional  safeguard ensures that every citizen enjoys equal access to public spaces, educational  opportunities, employment, and other social benefits without prejudice or bias. By  prohibiting discrimination, the Constitution seeks to promote social justice, equality,  and human dignity while fostering an inclusive and harmonious society. Also, Article  15(3) of the Indian Constitution empowers the state to make special provisions for  women and children.

Article 21A: It was enacted by the 86th Constitutional Amendment Act in 2002. “It  guarantees free and compulsory education as a Fundamental Right to every child  between the ages of six and fourteen years.”

Article 29(2): This Article of the Indian constitution, prohibits the state from denying  any citizen admission to educational institution maintained or aided by State funds on  grounds only of religion, race, caste, language, or any of them.

Article 46: This Article of the Indian Constitution, enshrined in Part IV as a  Directive Principle of State Policy (DPSP). Promotion of educational and economic  interests of weaker sections.

Conclusion

Discrimination in educational institutions remains a serious obstacle to achieving equality,  inclusion, and social justice. Although the Constitution of India and various international human rights instruments guarantee the right to equality and education, discrimination based  on caste, gender, disability, religion, sexual orientation, and other grounds continues to hinder  students’ access to a safe and inclusive learning environment. This article has highlighted that 

while India possesses a strong constitutional and legal framework, effective implementation  and institutional accountability remain significant challenges.

The analysis reaffirms that eliminating discrimination in educational institutions is  indispensable to achieving the constitutional ideals of equality, dignity, and fraternity. Legal  protections alone are insufficient unless they are supported by proactive institutional  measures and effective enforcement.

To strengthen the existing framework, educational institutions should adopt comprehensive  anti-discrimination policies, establish accessible grievance redressal mechanisms, promote  diversity and sensitivity training, and ensure strict compliance with constitutional and  statutory safeguards. Further research on the prevalence and impact of discrimination can  also support evidence-based policymaking. An inclusive education system is indispensable  for fostering equal opportunities and building a just, democratic, and progressive society.

Reference(S):

Cases

 Mohini Jain v. State of Karnataka (1992) 3 SCC 666 (India).

 Unni Krishnan v. State of Andhra Pradesh (1993) 1 SCC 645 (India).

 Indra Sawhney v. Union of India 1992 Supp (3) SCC 217 (India).

 Navtej Singh Johar v. Union of India (2018) 10 SCC (India).

Legislation

 Title VI of the Civil Rights Act of 1964 and Title IX of the Education Amendments of 1972 (US).  Amendments of 1972 (US).

 The Equality Act 2010 (UK).

 86th Constitutional Amendment Act in 2002 (India).

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