Karnataka High Court: While deliberating upon the Government Orders issued by the State of Karnataka wherein restrictions/ ban was imposed on conduct of online classes by schools, the Division Bench of Abhay Srinivas Oka, CJ, and Nataraj Rangaswamy, J., expressing a prima facie view, held that the ban imposed by the State Government on the conduct of online classes infringes the Fundamental Rights of the children and therefore is violative of Arts. 21 and 21A of the Constitution.

The State Government had issued the impugned Orders on 15-06-2020 and 27-06-2020 via which they had imposed a ban on online classes from pre-school to Class 5th and from Class 1st to Class 10th respectively. Furthermore, the Court passed an interim direction thereby putting a stay on the impugned Orders. However, the Bench deemed it fit to clarify that the private schools should not interpret this decision as way to make online classes compulsory and collect extra fees for the same. Furthermore, those children who do not opt for online classes should not be deprived of coaching when the normal functioning of schools resume.


         [Source: The Times of India]

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