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The Calcutta High Court on Friday directed authorities to appoint counsellors in about one lakh educational institutions in West Bengal to protect students from sexual abuse. The Court was acting on a petition filed by parents of a girl child who suffered abuse by physical education teachers of a city based school. Instead of confining itself to the individual issue, the Court decided to examine the larger social impact of the matter and appointed Advocate Phiroze Edulji as amicus curiae to coordinate with different schools to set out Standard of Procedure for safety and security of children. A panel of education experts was formed, comprising teachers from St.James School, Le Martiniere School,Calcutta Boys School, Loreto House, South Point School, Patha Bhavan and Lady Queen of the Missions School. The panel also comprised Debi Kar, Director of Modern High School, Mahesh Menon, Assitant Professor at WBNUJS, Principal Secretary of the State School Education Department, and also UNICEF representatives.
The Centre on Thursday told the court that it was agreeable to the guidelines on safety of students in schools as proposed by the amicus curiae. Additional Solicitor General (ASG) Kaushik Chanda told the court that Right of Children to Free and Compulsory Education Act, 2009 already provides for security measures of school students, but the government was, nevertheless, agreeable to the Standards of Procedure (SOP) proposed by the amicus curiae as an additional initiative
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