CLAT 2020 is all set to be conducted on 28th September after as series of delays due to pertaining COVID-19 pandemic. It was all hunky-dory until one decision of the Consortium surprised one section of the students who are bearing the burnt of the pandemic i.e. suffering from Coronavirus. In one Notice issued 23rd September 2020, the Constortium has barred candidates suffering from COVID from entering the Exam Centre.
Aggrieved by the sudden decision on a short notice, students have taken an exception to it. On receiving encouragement from a letter addressed by three law students-Priya Chaudhary, Amit Agarwal, and Kumar Harsh to the CLAT Consortium in furtherance of the notification, a CLAT PG aspirant named Deepansh has saught legal relief against the said notifications which enclose certain instructions regarding the conduction of the Common Law Admission Test (CLAT) examination amidst the pandemic.
As per point 9 of the guidelines, students who have been tested positive for coronavirus will not be allowed to appear for the Common Law Admission Test (CLAT) 2020, as per the revised guidelines. It was also stated that the candidates need to bring a self-health declaration form to the exam hall without which entry will not be permitted.
This sudden revelation has left a lot of aspirants distraught, especially after an assurance given by NLSIU Bangalore’s Vice Chancellor Sudhir Krishnaswamy for exam centres to have isolation rooms for symptomatic students so that they could take the exam smoothly.
An urgent application has been moved before the Supreme Court by Advocate Garima Prashad through Advocate Sumit Chander & Advocate Vinay Kumar seeking clarification about these isolation rooms and the sudden decision of the CLAT Consortium with a short notice.
On receiving encouragement from a letter addressed by three law students-Priya Chaudhary, Amit Agarwal, and Kumar Harsh to the CLAT Consortium in furtherance of a notification dated 23rd September 2020 issued by the Consortium,a CLAT PG aspirant named Deepansh has saught legal relief against the said notifications which enclose certain instructions regarding the conduction of the Common Law Admission Test (CLAT) examination amidst the pandemic. In the letter written to the Consortium, the three Law Students have highlighted that,
"Our concern here is that the deprivation of the opportunity to take examination for students who have invested a significant amount of time in preparing for an examination which decides their career ahead, would be highly unfair. Moreover, the fact that instead of enforcing proper safety measures, a category of students are being forbidden from taking the examinations without any reasonable classification while others are allowed to, does not go down well with the interest of aspirants."
Read the Letter Here:
Read Clarification Application Here:
Read Impleadment Application Here:
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