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One of the reasons for a child getting addicted to online video games is the lack of parental care, observed the single judge bench of Justice Muhamed Mustaque of the Kerala High Court while dealing with a petition by a child seeking permission to appear for plus two examination of Central Board of Secondary Education, despite attendance shortage.
The reasons for the attendance shortage were due to the child’s addiction to online video games. The child was consulting psychiatrists to come out of the addiction.
The bench noted that the child was a bright student, having scored high marks in 10th Grade examination. The child was now physically and mentally fit stated the consultant psychiatrist's report, which was also taken into consideration by the bench. The bench observed:
"The very reason for him to get into trap of such online games is on account of the fact that he finds happiness and solace in such seeks. Lack of parental care perhaps is one of reasons for the child resorting to such games”
The counsel for CBSE opposed the prayer of permitting the child to appear for the examination by pointing out the regulations. But the Court observed that not permitting the child to appear for the examination will amount to penalisation for him. The child was also favoured by the school authorities, considering it as a special case.
The Court directed CBSE to permit the child to appear for the examinations and observed that "best interest of the child is the concern of the Court than the regulations"
"This Court cannot dilute the regulations but, this Court can always protect the life of such child. Taking into account of his past performance and taking note of the fact that he has now improved, it is appropriate to allow him to write the examinations", held the Court.
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