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Calcutta High court on Monday declined to issue an interim stay on the second and third professional examinations for MBBS courses in the state that are scheduled to start from July 14.
Ten Medical Students had moved to the court for opposing the exam because of the pandemic.
The single bench of Calcutta High court comprise of Subrata Talukdar. Hearing the petition, Justice Subrata Talukdar described the reason for seeking postponement as "legitimate".
But since a majority of the students were willing to write the examinations, the judge said the court should not stay the conduct of the examinations.
Justice Talukdar gave the students liberty to apply before the controller of examinations by giving proper reasons and request him to give a chance to them to write the exams in future.
The MBBS course is for five and a half year during which students write four terminal examinations in four and a half year and do a one-year internship. The second professional exam is held after twice and and a half year and the third which has two part is held after three and a half years and four and a half year in college.
Moving the petition before the court, Senior Advocate Bikash Ranjan Bhattacharya said that the court had on July 10 issued a stay on Ayurveda examinations because of the pandemic and that the court should issue a similar order in case of the medical professional exams.
Opposing the prayer, Bengal advocate general Kishore Datta told the court that out of 650 examinees, only 45, including the 10 petitioner students, had expressed unwillingness to sit for the examinations.
The advocate general assured the court that adequate safety measures had been taken for the students during their examinations.
Datta contended that the professional examinations of the medical students were scheduled on the basis of the examinations for similar courses in other states and the high court should not stay Bengal's exams.
After hearing both sides, Justice Talukdar declined to issue the stay.
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