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Kerala High Court Refuses To stay Online Classes; Refers Parent’s Plea To Division Bench.
Kerala High Court Refuses To stay Online Classes; Refers Parent’s Plea To Division Bench.
The Kerala High Court have been refused to the stay of online classes which is been conducted in Kerala. A parent had move out to the High Court demanding the State Government and the Kerala Infrastructure and Technology for Education (KITE) to aid the children with all the required facilities so that they are able to cope up with the same, therefore appealed to stop broadcasting the online classes. A mother of two children named CC Girija, who contended that they belong to the Scheduled castes/Scheduled tribes and they being economically backward, they are not able access the virtual classes and so they want the concerned authorities to properly aid the conditions of the respective people. The petition was heard by the Justice CS Dias on 4th of June, 2020. Therefore, the government directed the concerned authorities to aid the children with all the proper facilities needed for them to approach and access the online classes, before the commencement of classes that is before 14th of June, 2020. The Government Pleader stated that the online classes are in the downloaded format and can be accessed easily. The commencement of online classes is simply to ensure proper running of the classes on a regular basis and there isn’t any incompatibility in the timeline of the students. The court had recorded the submission and have been observed that it do not have any exigency to grant a interim order at this stage. A same writ petition have been issued with regard to “substantial public interest involved” with refer to divisional bench. Therefore the petition was referred to the divisional bench and which immensely directed the school to restrain any additional fees on the student for aiding of the virtual classes.
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