Site icon SCC Times

COVID-19| Final Year Exams: SC asks if Disaster Management Act overrides UGC Guidelines; Next hearing on Aug 14

Supreme Court: After the States of Maharashtra and NCT of Delhi submitted before the Court that they have cancelled the final year exams amidst COVID-19 crisis, Solicitor General Tushar Mehta, appearing for the University Grants Commission (UGC) told the Court that the students can’t get a degree if the exams are not conducted.

The 3-judge bench of Ashok Bhushan, R Subhash Reddy and MR Shah, JJ sought a reply on whether the Disaster Management Act can override the UGC’s guidelines and posted the matter for further hearing on August 14, 2020.

Maharashtra, in it’s affidavit, has mentioned that after deliberating on the issue at length, the State Disaster Management Authority constituted under the  Disaster Management Act, 2005 took the decision of not holding the last year final semester examinations for both professional and non-professional courses.

NCT of Delhi has submitted that the Deputy Chief Minister/Higher and Technical Education Minister of the National Capital Territory of Delhi has all Delhi State Universities to cancel all written online/offline semester examinations including final year examinations. Universities have also been advised to devise alternative assessment measures to promote students of intermediary semesters and grant degrees to students of final semesters.

Regarding the decisions of certain State Governments to cancel the Final Year exams, UGC has, in it’s affidavit, stated that the said decision is contrary to UGC Guidelines and encroaches on Parliament’s power under Entry 66 of List I of Schedule VII to coordinate and determine the standards of higher education.

UGC has also emphasised on the need to conduct the examinations as it is the crucial step in the academic career of a student.

“… it would be irrational to exempt students from final year/terminal semester examinations and to graduate them based on their past performance.”

Final Year Student Yash Dubey, who has also challenged the Revised Guidelines, along with 31 other students,  in his rejoinder, submitted that

“it is baffling to note that just one semester of examination will be determinative of the integrity and value of a degree for which students worked hard for six (for three years course) and to ten semesters (for five year course),…”

When the Court heard the matter on July 31, 2020, Senior Advocate Dr. Abhishek Manu Singhvi, appearing for Yash Dubey, told the Court that Heavens will not fall if exams are not conducted.


ALSO READ


SCC Online is now on Telegram and Instagram. Join our channel @scconline on Telegram and @scconline_ on Instagram and stay updated with the latest legal news from within and outside India

Exit mobile version