A PIL has been moved in the High Court of Calcutta mentioning that children below the age of twelve should be exempted from attending school till a vaccine or cure for Coronavirus is found.
Many are worried that the school may open. In that case, Advocate Priyanka Tibrewal filed a Public Interest Litigation demanding that children under 12 not be sent to school for the time being.
This is because children up to the age of twelve years usually need to be vaccinated.
The Chief Justice division bench directed the counsels representing both the Central Govt. & State Govt to be present in the case.
Matter is likely to be heard next week.
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