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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