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A plea has been filed in the Supreme Court by the guardians of students who are candidates for the NEET UG 2020 settled in Doha, Qatar, challenging the Kerala High Court's dismissal of a plea for allocation of NEET focuses abroad or the exams deferment until the COVID pandemic passes.
It has been presented that there are 4000 students enlisted for NEET-UG from Qatar and the Middle-East and that there exist procedural troubles getting affidavits attested from the Embassy of India in Qatar and sending it to India for filing for the same because of the pandemic. The solicitor expresses that prior the NEET tests were planned to be held in May 2020. In any case, because of the COVID-19 pandemic, the exams were rescheduled to July 26. The student had just reserved their tickets for India to take an interest in their test. Be that as it may, since there is a restriction on global travel by the MHA, it isn't practical for the understudies to go to the exams in India. It is likewise affirmed that however flights have started working by means of Vande Bharat crucial, solicitors have not had the option to get a seat in the said flights.
Considering the abovementioned, the Petitioners have looked for directions to the Union of India to either distribution NEET assessment focuses in Qatar or other Middle East nations, or as another option, to delay the NEET UG 2020 assessment until the circumstance is standardized.
The Medical Council of India and other authorities submitted in the High Court that abroad test communities were not plausible. The Centre additionally informed the court that students could be taken back to the State by following the rules recommended for abroad Indians.
A plea for the same filed by Abdul Azees, general secretary, Kerala Muslim Culture Centre, Qatar, was dismissed by a Kerala High Court Bench including Chief Justice S Manikumar and Justice Shaji P Chaly on 30 June 2020.
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