Delhi High Court: Coming down heavily upon the current Education system, the Court that the Education system has become completely dehumanised and has become a machine that mass produces clones as individuality is frowned upon now.

The Court was hearing the matter of the suicide committed by an Amity University student, Sushant Rohilla, on 10.08.2016 due to allegedly being harassed for low attendance. The Supreme Court had taken suo motu cognizance of the matter on 05.09.2016 after the former CJI, Jutice T.S. Thakur received a letter from the deceased student’s friend and had transferred the case to Delhi High Court in March earlier this year.

Considering the fact that the student was barred from sitting in exams due to low attendance, the Court said that despite the fact that the student approached the University for help as he wasn’t able to attend the classes due to health issues, there was no response to his pleas and he was forced to take his life because system was not in place in his University. The Court said that there was perhaps an element of callousness in how the University handled the deceased student’s cry for help before he took the extreme step.

Source: PTI

 

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