The Madhya Pradesh High Court directed teachers to file individual affidavits explaining whether they attempted to mark their attendance through the “Hamare Shikshak App” and faced any connectivity issues. The Court, while hearing a plea by teachers challenging the app’s implementation, sought clarity on whether they were trained in using the system. The Court observed that determining compliance with the State’s digital attendance policy was necessary before further proceedings.
A group of teachers approached the High Court raising concerns about the mandatory e-attendance system introduced through the “Hamare Shikshak App.” During the hearing, the State produced a circular from the Commissioner of Public Instructions showing that training sessions were scheduled across districts in July. The teachers claimed they were never informed or called to attend such training, which led to their inability to mark attendance through the app.
The petitioners’ counsel submitted that the teachers were denied an opportunity to learn the app’s usage and faced technical issues, including poor internet connectivity in rural areas, making attendance marking difficult.
The Bench noted that the communication produced by the State clearly referred to a statewide training initiative, yet the petitioners asserted non-participation. To ascertain the factual position, the Court directed both sides to place relevant material on record.
The Court observed, “Learned counsel for the State is directed to obtain instructions as to whether the present petitioners were required to participate in the aforesaid training, and if so, whether they actually attended the same or not.”
Further, the Court emphasized personal accountability by directing, “The petitioners are further directed to file individual affidavits indicating whether they made any attempt to mark their attendance through the ‘Hamare Shikshak App’ and, if so, whether they were unable to do so due to unavailability of network connectivity.”
Additionally, the Court instructed the State to furnish documentary proof demonstrating that a substantial number of employees, reported to be around 73%, had already marked their attendance through the app, and to provide data from the schools where the petitioners were presently posted.
The Court directed both sides to submit their respective affidavits and records before the next hearing on October 15, 2025, emphasizing that verifying the factual position would help assess the fairness and effectiveness of the e-attendance system.
Case Title: Satyendra Singh Tiwari & Ors. Vs. State of Madhya Pradesh and Ors.
Case No.: WP No. 39386 of 2025
Coram: Justice Maninder S. Bhatti
Advocate for Petitioner: Adv. Anshuman Singh
Advocate for Respondent: Adv. Lalit Joglekar
Read Order @Latestlaws.com
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