US: Student sues school authorities over failure of safety from bullies

June 12, 2019:

A Long Island high school student who had his nose broken, teeth knocked out and face cut in a beating by several other classmates off campus, filed a $10 million notice of claim against his school district for failing to protect him from the bullies.

Ethan Treto, 18, claims the attack stemmed from a dispute in a school bathroom at Center Moriches High School in late May, his lawyer said.

Treto said he told a school security guard after a clique of about 10 bullies blocked him walking into a bathroom stall because they were vaping, attorney Kenneth Mollins said.

Two days later, at a house party over Memorial Day Weekend, the boozed-up bullies jumped Treto, knocking out a number of his teeth, breaking his nose and knocking him unconscious.

“They jumped him, and they beat the hell out of him,” Mollins said.

“They kicked him and beat him up while he was on the ground. They broke his nose, they fractured his teeth, they lacerated his ear,” Mollins added.

Mollins claims the school is legally on the hook for the beating because it has a code of conduct that includes a ban on injuring or making threats to another student off campus.

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