The Division Bench of the Calcutta High Court, comprising Chief Justice TS Sivagnanam and Justice Hiranmay Bhattacharyya in the case of Sayan Banerjee v. State of West Bengal & Ors has instructed the State Government to take all possible steps to bring back the students to school who had dropped out during the Covid Pandemic.
Facts of the Case
The petitioner is a practising advocate. He has filed a PIL by highlighting a very important issue regarding the drop out of students from various schools in particular government schools. The petitioner seeks for appropriate direction to the State Government to remit the student.
Reasoning and Decision of the Court
The Court heard the grievance of the petitioner and expounded that the petitioner being an Advocate practicing before this Court and if the petitioner has any suggestions in this regard, the same can very well be placed before the Commissioner of School Education.
The Court further directed the Commissioner of School Education to call for reports from various districts as regards the students strength in the respective schools pre-Covid and post-Covid and necessary steps can be taken to sensitise the parents of those children regarding the need for education and steps have to be taken to provide clean atmosphere, good drinking water, mid-day meal etc. to bring back the drop out students to school.
Therefore, the Court disposed of the writ petition and hoped that the observations made by us in this order will be taken in the right spirit and the government will take pro-active steps to the grievance expressed.
Case Details
Case:- WPA(P)/21/2022
Petitioner:- Hemesh Bhavsar S
Respondent:- State Of Rajasthan & Ors
Counsel for the Petitioner - Mr. Sabyasachi Chatterjee
Counsel for the Respondent - Mr. Nilotpal Chatterjee
Judge: Chief Justice TS Sivagnanam and Justice Hiranmay Bhattacharyya
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