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SC dismisses plea challenging conduct of CLAT exams online

Supreme Court: A bench headed by L Nageswara Rao, J has dismissed a petition seeking direction to conduct the Common Law Admission Test (CLAT) through offline mode in view of the increasing number of COVID-19 cases across the country.

Advocate Mitul Jain, in his petition, had contended that the CLAT committee had initially decided to hold the exam offline but now it is going ahead with the online test. The lawyer argued that the move will prevent students who do not have access to computers to sit for the admission test. The CLAT committee  should have come out with a foolproof solution and given a month’s time to the aspiring candidates.

The CLAT, a national level entrance exam for admissions to undergraduate and postgraduate law programmes offered by 22 National Law Universities around  the country, is organised by the Consortium of National Law Universities consisting of representative universities. As per CLAT, registrations for the examination closed on July 10, 2020, and the online exam will be conducted on August 22, 2020.


Source: ANI


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