After the Bar Council of India (BCI) issued clarification that law examinations can be conducted only after physical reopening of the colleges, IP University has decided to rethink its decision to conduct offline exams. GGSIPU has said that it will decide its after 21st October as the matter is in the Delhi High Court.
In its General Council meeting on 5th October, BCI stated that its previous circulars and press releases had meant “no physical exams were to be held till physical reopening of colleges, which should only re-open after the crisis of pandemic is averted.”
Prodyut Bhattacharya, the controller of examinations at IP University, said “we will wait for now as there is a court hearing on October 21 where our counsel would place the University’s view. The university has a plan to start the examination on November 2 which would have been better as otherwise students will have to sit for two semester exams in December.”
He added that “We had decided on a 2-hour exam as an arrangement for the Covid-19 precautions.” Bhattacharya said that the decision was taken after BCI had said that exams should be conducted.
Students are highly hopeful for some respite from the Delhi High Court. Ever since the notification for offline final exams for previous semester was issued by GGSIPU, students have been subjected to undue stress and mental turmoil due to University’s laxity and resultant uncertainty.
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With inputs from TOI
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