On Monday, the Supreme Court quashed NLSIU Bengaluru''s notification for a separate entrance exam, the National Law Aptitude Test-2020 held on September 12, for admission to its five-year integrated BA LLB (Hons) programme.
While cancelling the NLAT-2020 entrance exam, the apex court also directed that admissions in all 22 National Law Universities (NLUs) be conducted in accordance with CLAT-2020 which is scheduled to be held on September 28.
A bench headed by Justice Ashok Bhushan passed the order on a plea challenging the NLAT-2020 filed by former NLSIU vice chancellor Professor R Venkata Rao and the parent of an aspirant.
The Common Law Admission Test (CLAT) is a centralised national level entrance test for admissions to 22 NLUs in India. Bengaluru''s National Law School of India University is one of them.
The Court today, directed that CLAT 2020 is to be held on its scheduled date of Sept 28, in accordance with all the safety guidelines prescribed by the Union Ministry of Health and Family Welfare.
The results of CLAT 2020 are to be declared as early as possible to ensure that universities can start admissions as soon as possible, the Court further directed. The Bench concluded that the conduct of CLAT 2020 should not be hindered by NLSIU in any manner.
NLSIU's move to conduct a separate entrance exam this year owing to the delayed conduct of CLAT 2020 was challenged by former NLSIU Vice-Chancellor Prof Venkata Rao, along with an aspirant's parent.
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