Supreme Court: In an urgent hearing on Sunday evening, the 3-judge bench of AM Khanwilkar, Dinesh Maheshawari and Sanjiv Khanna, JJ has dismissed the petition challenging the conduct of Rajasthan Board examination from June 29 to June 30, 2020.
The conduct of examination was challenged on the ground of inappropriate facilities or the possibility of exposure of the students to COVID-19 due to breach of standard operating procedure. However, the Court noticed that the petitioner failed to,
“… highlight the deficiency of facilities or for that matter flouting of any protocol specified by the Central Government or State Government in any examination centre, whilst conducting such examination during the COVID-19 pandemic situation.”
The Court also took note of the fact that as per the schedule published in the official website of the Board of Secondary Education, Rajasthan, Ajmer, the examinations have been held on from June 18 to June 20, 2020 and June 22 to June 27, 2020. The Court, hence, found no force in the submissions of the petitioner and dismissed the petition.
[Maghi Devi v. Union of India, 2020 SCC OnLine SC 546 , decided on 28.06.2020]