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High Court declines to stay online Classes for School Students


wooden-judges-gavel
11 Jun 2020
Categories: Latest News

On Wednesday, the High Court of Madras declined to grant an interim stay on online classes conducted by schools for students.

Observing that continuation of online education without sufficient guidelines is a matter of larger public importance, the Court issued notice to the Central Govt. & the State Govt. & posted the matter to June 25 for filing counters.

A division bench of Justice Vineet Kothari & Justice R Suresh Kumar issued the notice while hearing a petition seeking to restrain educational institutions from conducting online classes without framing proper schemes & guidelines.

Govt pleader V Jayaprakash Narayan submitted that the state hasn't yet permitted the conduct of online classes by schools & colleges.

The institutions were also restrained -- through a Govt order -- from demanding fee, he submitted.

Senior lawyer S Prabhakaran for the petitioner requested the Court to pass an interim order restraining educational institutions from conducting such classes.

However, the Court ordered the Centre & the State Govt to file a report on the availability of any guidelines governing such online classes & adjourned the hearing to June 25. 

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