NLSIU has strated the buzz after it announced exist from CLAT and decision to conduct NLAT for admission to five year B.A LL.B(Hons) course this year (2020-21).
Now, aggrieved by the University's decision, now Former Vice Chancellor, Prof. (Dr.) R. Venkata Rao and a parent of a CLAT aspirant have moved the Supreme Court challenging the sudden withdrawal of NLSIU Bangalore from CLAT 2020 and to hold a separate entrance test in place of it.
Apart from this present petition, 5 CLAT aspirants have also challenged this decision before the Jharkhand High Court.
The petitioners have stated it as a 'unilateral decision' of NLSIU and has highlighted that the decision to hold a separate entrance test altogether has thrown the aspirants of CLAT 2020 into a frenzy and has violated their fundamental rights, including the right against arbitrary actions of the State secured under Article 14 and the right to education and other concomitant rights under Article 21.
It has been contended that the move is solely directed at creating an 'elitist institution' which caters to those who are able to afford to take the test and have the luxury fulfil other 'absurd conditions' imposed by the University.
Notably, NLSIU has released the technical requirements for taking NLAT 2020 in which a computer system/ laptop with at least 1 Mbps bandwidth has been made made mandatory.
The plea further contended that such a condition is inconvenient and unreasonable obligation upon aspiring students. The petitioner alleges that the decision seems to have been taken without any application of mind and while completely ignoring the aspirations of poor, marginalized, and less privileged candidates.
"Ostensibly it appears that the sole aim of the Respondent No. 2 [NLSIU VC Prof. [Dr.] Sudhir Krishnaswamy] is to turn the Respondent No. 1 [NLSIU] from an island of excellence to an island of exclusion," the plea states.
It has been contended that the decision has created a a state of fear and confusion among students and it has also severely jeopardized the position of NLSIU in the NLU Consortium.
It thus has been pleaded that the NLSIU Admission Notice dated September 3 be quashed and the University be directed to admit students only through CLAT 2020 scores.
Some of the other grounds taken as stated in the petition are:
- Remaining a part of the Consortium, NLSIU could not have opted to conduct a separate examination and the impugned decision is ex-facie contrary to the Memorandum of Understanding entered into between the Universities and the Bye-laws of the Consortium.
- It is highly arbitrary for NLSIU to proceed for a home-proctored admission test, when there is sufficient evidence to show that such admission tests are a vehicle for students to cheat.
- Impugned Admission Notice is contrary to decision of the SC in T.M.A. Pai Foundation & Ors v. State of Karnataka & Ors, (2002) 8 SCC 481, which highlighted the need of "common and uniform admission test" in order to save the students from hardship of appearing in multiple admission test.
- Impugned Admission Notice was released on September 9 and the examination is scheduled to be conducted on September 12, leaving very little time for students to be mentally prepared for the examination and further burdening them with an additional examination during a pandemic.
- NLSIU has set a "bad precedent" wherein any NLU may sever its ties from the Consortium at any point and embark on its own course of action in terms of conducting its admission tests.
- All the NLUs forming part of the consortium are dealing with similar issues and have decided to take appropriate steps, in consultation with each other. NLSIU does not merit any special consideration and the NLSIU VC is not entitled to unilaterally make decisions which jeopardize the University's future and its standing amongst the consortium.
- Conduction of tests in fear of 'Zero year' is disproportional and arbitrary, as NLSIU could have reduced its subject syllabus by 30% to make up for the loss of time due to Covid-19 this Year. Alternatively there could have been reduction in subjects, instead of such drastic disproportional measures.
- Deadline for filling up of forms is September 10 and the examination is to be conducted on September 12. A prospective candidate will have only one day in between to give a mock test and familiarize himself with the pattern and mode of the NLAT.
