CLAT 2020 scheduled for 28th September is under a controversy cloud after barring candidates suffering from COVID from entering the Exam Centre.
The Constorium has taken the decision all of sudden and this has surprised one section of the students who are bearing the burnt of the pandemic.
Aggrieved by the decision, the students have now knock the Apex Court's door.
Earlier in the day, a clarification application has been filed in the Supreme Court seeking answers about these isolation rooms and the sudden decision of the CLAT Consortium with a short notice.
The application will now be mentioned tomorrow before the CJI at his residence office.
Advocate Abhishek Kumar Tripathi, who shall mention the petition before the CJI tomorrow, informed that the application was scheduled for 1st Oct, 2020 but since their petition would be rendered infructuous once the examination is conducted and it does involve question in larger interest of candidates, they have moved an urgent application for mentioning of the plea tomorrow, i.e. Sunday.
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