Karnataka High Court directs the State officials to conduct Karnataka Common Entrance Test (CET) exam as per the schedule. No student should be prevented for appearing the exam.

Bench denied to grant interim relief in terms of postponing or cancelling the exam, scheduled to be held on July 30, 31 and August 1, 2020.

Court in it’s yesterday’s Order had directed the Karnataka State government to reconsider the advisability of conducting the Karnataka Common Entrance Test (KCET) 2020 on July 30th, 31st and 1st August in light of the rising number of Covid-19 cases.

High Court has stated  that no Covid positive student should be denied opportunity of writing the examination just because documents are not provided. Authorities shall make sure that conditions in the SOP issued by the Union Ministry of Health and the SOP of state from time to time are scrupulously followed by all.

Authorities to provide transportation to needy students and all logistical support, especially to students and parents from containment zones.

Yesterday’s Decision

The Court passed the order after considering the pleas in three different petitions, all of which sought to have directions issued by the Court ordering the state government to postpone the CET. It was contended that considering the onslaught of the ongoing pandemic, conducting a physical examination was arbitrary and would jeopardize the health of the students, and conducting the same under these circumstances would amount to a violation of their fundamental rights under Article 14, since students in containment zones would not have equal opportunities of attending the exam resulting in a violation of their right to equality, and Article 21.

The Bench observed that more than 5000 new cases had been reported daily in the state in the past fortnight, with 1500 cases emerging daily in Bangalore alone, which has over 5000 containment zones. Since the government SOP prohibits the inhabitants of containment areas from travelling outside and considering that public transport would not be readily available either, the Bench duly noted that there would be a probability of students missing out on the exams.

*The above report has been prepared based on news reports.


Read the detailed Case brief, here:

KCET 2020 | Kar HC | No candidate shall be prevented from attending examination scheduled to be held from 30th July, 2020 [Detailed Brief]

 

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