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A Petition has been filed in the Mumbai High Court against the new action initiated by the Mumbai University of not giving supplementary answer sheets to the students
A final year law student, Manasi Bhushan has moved to Bombay High Court against a circular issued by the Controller of Examinations, University of Mumbai which bars students, irrespective of their field of study, from taking sheet supplements. This circular was issued on October 9, 2017 and it directs to all Principals, Deans and Heads of Departments of Colleges under Mumbai University expressing that the evaluation of all examinations directed under the University will now be brought out through an online screen marking system (OSM).
The circular expresses; "to facilitate this web based checking framework, no supplements are to be given to any student from any branch". This portion of the circular, infringes the fundamental rights of students ensured under Articles 19 (1) (a) and 21 of the Constitution of India. The bench of Justice BR Gavai and Justice Manish Pitale ordered the University to proceed with the framework for the winter semester exams and left the issue of additional sheets to be discussed in next hearing. Authorities have been cited as saying that the move to disallow a student from taking extra answer sheets would likewise save paper as the prior routine with regards to giving an extra 40-page answer sheet supplement was a 'giant misuse of stationary'. The petition states that the genuine reason behind this idea was that the University needed to dodge the extra work of correction of extra answer alongside the main answer sheet as a few students complained that just only one of the two was checked. In any case, the use of extra sheets by 36,000 in the college exams held this April-May couldn't be disregarded by the University. The petition further expresses that "The Impugned Circular is obviously incorrect in light of the fact that it tries to limit the opportunity of the students from expressing and conveying everything of their knowledge of different subjects, by controlling them from taking supplements amid the examinations to be held in December 2017 in this way infringing the rights ensured under Article 19(l)(a) of the Constitution of lndia. The next date of hearing is on December 14.
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