On Monday, the Supreme Court rejects a plea seeking National Eligibility cum Entrance Test (NEET) exam centres online for the students residing in other countries due to COVID-19.
Citing travel as one of the major concerns, the Supreme Court asked the Centre to make necessary arrangement and ensure that such students return to India in time to appear in NEET 2020 exam.
The Supreme Court said, "We request the SG to consult the concerned ministries to ensure that the students who wish to visit India to write the NEET exam should be permitted to travel through Vande Bharat Mission flights."
The order was passed by a Bench of Justices Hemant Gupt, L Nageswara Rao, and S Ravindra Bhat.
Ensuring that a 14-day COVID-19 quarantine period is followed, the Court asked Solicitor General to keep safety measures in check. "You ask your clients to come back now so that quarantine is taken care of. We have to consider public health also. This year it's too late to help the students,” the Court said.
Yesterday, over 4,000 students observed a day-long hunger strike to press for the demand of postponent of exams in view of rising COVID-19 cases.
According to the leftist All India Students Association (AISA), over 4,200 students observed the day-long hunger strike at their respective home demanding that CBSE compartment exams of Classes 10 and 12 be cancelled and entrance exams such as the UGC-NET, CLAT, NEET and JEE be postponed.
Using the hashtag, SATYAGRAHagainstExamInCovid, many students also took to Twitter to appeal to the government to heed to their demands.
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