Four private schools in Delhi have told the High Court of Delhi that it is the responsibility of the Central & the State Govts to provide students from the economically weaker section (EWS) with logistics to help them attend online classes during the Covid-19 lockdown.
In separate affidavits filed in the High Court of Delhi, these 4 private schools said that they are not obliged to provide free devices such as laptops, smartphones & tablets & Internet facilities to students belonging to the EWS & disadvantaged groups.
The submissions were made before a bench of Justice Manmohan & Justice Sanjeev Narula while they were hearing a petition filed by Justice For All, an NGO working in the education sector, which had contended that some students belonging to the EWS & disadvantaged groups (DG) were unable to access classes online due to the lack of the aforementioned devices. On May 8,the Court issued notices to the Centre, the Delhi Govt, municipal corporations & 10 private unaided schools seeking a response on a plea.
Lawyer Khagesh Jha, the president of Justice for All & counsel for the petitioner, said, “The court, on Wednesday, directed the central government, state government & remaining private schools to file their responses within two weeks.”
A detailed order of the hearing on Wednesday is yet to be uploaded on the Delhi HC’s website. The matter will be heard next on July 15.
A senior Directorate of Education official said that they are yet to receive responses of show-cause notices the Govt had issued on May 8 to 15 schools on this matter. This was following complaints from students that they were not getting any logistical assistance from schools to attend online classes, which had been started after the schools had to close down due to the lockdown to contain the spread of Covid-19. In Delhi, the schools have been shut since March 16, but both Govt & private schools have continued holding classes online.
Reacting to the affidavits filed by these four schools, a senior official in the directorate of education said, “We have already informed the court that it is the responsibility of private schools to provide all facilities to EWS/DG students under the Right to Education Act. We will comment only after the court pronounces an order on the matter. It’s still sub-judice.”
Under the Right to Education (RTE) Act, 25 per cent seats are reserved for children from the EWS & DG category at the entry-level classes —Nursery, KG & Class 1—in all private schools. The students are entitled to free education, books & uniforms till Class 8 as per the Act.
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