Bombay High Court: A Division Bench of Ujjal Bhuyan and N.R. Borkar, JJ., has directed State of Maharashtra to not take any coercive action against the schools for providing online teaching to pupils belonging to Class-II and below who are willing to avail such teaching.
Adding to the above, no coercive action shall be taken by the schools against those parents who are not willing to force their children studying in class-II and below for availing online classes.
State of Maharashtra has been provided with 3 weeks time to file a reply to a petition against the 15-06-2020 Government Resolution that does not allow students of Class II and below to attend online classes.
Matter to be listed on 07-08-2020. [Parents Teachers Assn. of United Forum v. State of Maharashtra, 2020 SCC OnLine Bom 793 , decided on 13-07-2020]