UGC has filed a counter affidavit in the in the plea challenging UGC’s revised guidelines dated 06.07.2020 regarding conduct of final year exams amidst COVID-19 crisis. In it’s affidavit, UGC has submitted that it has taken a policy decision to conduct final year/terminal semester examinations in the interest of students across the country after duly considering the prevailing situation of a pandemic.

In it’s response to the affidavit filed by the State of NCT of Delhi, UGC states that Delhi’s decision to cancel final year/terminal semester examinations and graduate students without such examinations, encroaches on the legislative field of coordinating and determining the standards of higher education that is exclusively reserved for Parliament under Entry 66 of List I of Schedule VH of the Constitution. As such, the State Government’s decision dated 11.07.2020 is contrary to the UGC’s Guidelines which have been issued for maintaining the standards of higher education and is void ab initio.

 The affidavit highlights that Delhi has itself submitted that the examination / assessment process was actually completed “by online mode” in six out of the eight State universities/institutions in Delhi, despite the pandemic. It states that Delhi has

“unilaterally chosen to cancel the final year/terminal semester examinations and graduate students using “alternative assessment measures” in contravention of the UGC’s Guidelines, even though it was required to hold such examinations in the interest of the students.”

UGC submits that it aims to protect the academic future of students across the country which will be irreparably damaged if their final year/terminal semester examinations are not held, while also keeping in mind their health and safety.

Yesterday, Maharashtra Students’ Union, a non-profit organization working for welfare of students, more particularly students pursuing higher education, filed an Intervention Application in the plea challenging UGC’s revised guidelines dated 06.07.2020 regarding conduct of final year exams amidst COVID-19 crisis.

It submitted that a Bachelor’s degree is conferred on the basis of a collective assessment of all 3 years of a Bachelor’s course and not of the final semester alone. The affidavit states that

“the last examination or the final examination of students of Higher and Technical Education does not carry any special weightage or decisive value which a final year examination used to carry in the erstwhile education system, as the evaluation is done on a cumulative assessment of all semesters in a degree course.”

The 3-judge bench of Ashok Bhushan, R Subhash Reddy and MR Shah, JJ, had on August 10, 2020, 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 examinationsUniversities 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

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *