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Harvard University and Massachusetts Institute of Technology have filed suit (President and Fellow of Harvard college & MIT versus US dept of homeland security & ors) against Donald Trumph's government over its latest directives 1. compelling all the international students attending only online classes to vacate the country amid pandemic 2. in barring entry and re-entry of students to the country 3. ICE's directive to submit "operational change plan" by all universities who are intending to shit the paradigm of imparting knowledge within 9days.
As a result of these directives Harvard and MIT has filed suit against US government.
In contention submitted by Massachusetts before district court stated the policies are contravening Administrative Procedure Act, 1946 on the following grounds;
" By all appearances, govt's decision reflects an effort by the federal govt. to force universities to reopen in person classes, which would require housing students in densely packed residential halls, notwithstanding the universities. Judgment that it is neither safe nor educationally advisable to do so, and to force such a reopening when neither nor have sufficient time to react to health and safety" contended complainant.
Further, " Just weeks from the start of fall semester, these students are largely unable to transfer to universities providing on-campus instruction, notwithstanding Immigration and Customs Enforcement's suggestion that they might do so to avoid removal from the country" reads plea.
Complainant added that for vast students to participate in online classes from their native land is impossible, impracticable, expensive and dangerous. Thus, Universities sought interim relief to restrain the order to prevent US administrative authority from putting it in effect.
Over 200000 Indian students standing in American Universities are likely to become victims of this policy.
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