RAJIB CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Further to the order dtd. 8/2/2022 passed by the bench presided over by the Hon'ble the Chief Justice, W.P.A.(P) 46 of 2022 (Tanweer Ahmed Khan and Ors. -vs- The State of West Bengal and Ors.) is treated as on the day's list.

(2.) By March, 2020 there was a sudden, widespread and most serious onset in our country of the pandemic caused by the Covid-19 virus. Physical education had to be discontinued. It was substituted by online education.

(3.) Online education generated its own problems.