May 25,2018:
On Friday, NUALS Kochi the orgainizing College of CLAT 2018 accepted upreme Court’s suggestion regarding the formation of a redressal committee to examine the grievances of CLAT-2018 candidates on a case to case basis and offer redressal
Supreme Court Vacation Bench comprising of Justice A. M. Khanwilkar and Justice Indu Malhotra, thus directed Respondent to scrutinise all the complaints by May 29 and submit a status report before the court by May 30.
On Thursday, SC Bench comprising of Justice Khanwilkar and Justice Navin Sinha had inquired, “When such a dispute arises, is there any inbuilt mechanism for redressal by some authority or forum? Can you provide one so that each case is examined and a solution effected if there is actually an issue?”.
Apex Court Bench has asked Senior Advocate V. Giri, appearing on behalf of NUALS to have a “wholesome, workable solution” by Friday.
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