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Final Year Exams may be postponed but not cancelled| Here’s what the Supreme Court said [DETAILED REPORT]

Supreme Court: The 3-judge bench of Ashok Bhushan, RS Reddy and MR Shah, JJ has upheld the validity of the Revised UGC Guidelines dated 06.07.2020 and had held that though the State Disaster Management Authorities have the power to take measures for prevention and mitigation of a disaster, They cannot take the decision to not hold final year exams is not valid. The States may, however, approach UGC for postponement of exams.

“It is true that Guidelines mentioned that Guidelines are advisory in nature and each University may chart out its plan of action taking into consideration the issues pertaining to pandemic COVID¬19. A reading of the Guidelines indicate that ample latitude was given to the Universities to conduct terminal/intermediate/ semester year examinations in offline and online mode. The Guidelines, however, cannot be read to mean that Guidelines dated 29.04.2020 left it to the wisdom of the Universities to either conduct terminal semester/final year examinations or not to conduct.”

The Court held:

“… there is no claim on behalf of the UGC that it is the UGC which shall conduct the examination of the graduate and postgraduate students. The examinations are to be conducted by the respective Universities only.”

KEY TAKEAWAYS FROM THE 160-PAGES-LONG JUDGMENT

“The direction of the University Grants Commission in Revised Guidelines dated 06.07.2020 insofar as it directs the Universities and Colleges to complete the final year/terminal year examination by 30.09.2020 shall be overridden by any contrary decision taken by the State Disaster Management Authority or the State Government exercising power under the Disaster Management Act, 2005.”

“… the revised guidelines have extended the period for completion of examination from 31.07.2020 to 30.09.2020 which was only due to the reason that due to Pandemic, Universities/ Colleges   may not have been able to hold the examination.”

“There are more than nine hundred Universities in the country and to require UGC to consult more than nine hundred universities for taking any measure will make the functioning impossible and impractical.”

WHAT HAPPENED DURING THE HEARING

UGC had, during the hearing, 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 had 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. Dr Singhvi also submitted that “a Farman has been issued with complete non application of mind to complete exams by September 2020.”

Ministry of Home Affairs filed an affidavit and has said while the MHA Unlock-3 Guidelines dated 29.07.2020 continue to require schools, colleges, educational and coaching institutions to remain closed till 31.08.2020, the universities/institutions will be and are clearly intended to be exempted from the said restriction for the limited purpose of holding Final Term Examinations / evaluation work in terms of the UGC guidelines on examinations.

Earlier, UGC had stated that the decision of the State Government 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.

UGC submitted 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.”

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.”

[Praneeth K. v. University Grants Commission, 2020 SCC OnLine SC 688, decided on 28.08.2020]


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