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The Bar Council of India in its press release on Thursday finally resolved the query of thousands of law students regarding examination.
GRIEVANCE RAISED-
Law students from different universities situated all over India had sent letters questioning the mode of examination and promotions during this pandemic situation. Even some Head of Institutions had sought guidance from the council regarding the same issue. Many students including final year LL.B students had requested for alternative mode of evaluation.
PRIOR DISCUSSIONS-
On 29th May the council had discussed over the same issue. While dealing with the matter it referred to the judgment passed by the Supreme Court (Praneeth K and Ors v. University Grants Commission and Ors.) and also the judgment passed by the division bench of Karnataka High court. In the resolution the council expressed that it does not want to engage in the matters of examinations and the universities are independent to take decisions after looking into the COVID situation.
ACTION TAKEN-
The Bar council of India being the regulator of legal Education took upon itself the duty of safeguarding the interest of students especially those who cannot visit court and formed a High level committee constituting experts like the members of Bar Council of India, Director, Vice-Chancellor of various universities etc.. The committee was given the task of scrutinizing the matter deeply and to submit its report so that the council can present it as and when necessary before the Delhi High Court or any other courts.
COMMITTEE’S RECOMMENDATION-
On 8th June 2021, after detailed discussions and reference to the prior resolutions of the Bar Council of India, the committee headed by Justice Govind Mathur, Chief Justice of Allahabad High Court submitted its report where it unanimously came to the conclusion that Universities, law schools as well as Centre of legal education shall conduct intermediate and final year examination at his own discretion considering the availability of resources and the pandemic situation in that particular area. However, the committee considered the end term examination to be mandatorily conducted by every law schools or Universities. The authorities concerned are free choose any mode of examination (online, offline, blended, online open book exams) or can also evaluate on the basis of assessment or research papers) as per their convenience. Additionally, the committee recommended that sufficient time gap should be given between regular and backlog examinations by the Universities or Centers of legal education in order to prevent the inconveniences of the students.
ADOPTION OF RECOMMENDATION-
The Bar Council of India accepted all the recommendation given by the committee and ending the confusion notified that all law universities must conduct the end term examination in whichever mode possible via press release
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