Supreme Court: After the father of the 7-year-old, who was found dead last week in a toilet of Ryan International School in Gurugram where he was a Class II student, filed a petition before the Court, the 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ issued notice to the Centre, Haryana Government and School authorities returnable within three weeks.

Pradyuman’s father had prayed before the Court to ensure absolute safety and security of each and every child studying in all the schools across the country and to command the authorities of the school managements and the promoters to take steps so that the safety and security is sustained and no one is affected. He also prayed for framing guidelines and also to take appropriate actions against the violators.

The Court noticed that the petition was not restricted to Ryan International school as it has a countrywide effect. [Barun Chandra Thakur v. Union of India, 2017 SCC OnLine SC 1070, order dated 11.09.2017]

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