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The Karnataka Govt. is ready to conduct the CET exams as per the schedule despite the rising number of COVID-19 cases in the state. The KCET exams are scheduled to take place on the 30,31st of July and the 1st of August. Karnataka HC has allowed the Government to conduct the examination.
Earlier this week the Kerala HC gave a chance to the state govt. to re-think over its decision of conducting the exam to which the state government had replied that they are all set to conduct the examination as per the schedule. The HC stated that a large number of students have already downloaded the hall tickets for the examination which shows their interest and it cannot be overlooked. They even noted that the SSLC exams have been conducted successfully last month.
The PIL was filed before the court asking the court to postpone the examination as the number of COVID-19 cases are increasing rapidly. A number of PIL’s have been filed before the court in the same matter.
The Standard Operating Procedure(SOP) will be uploaded on the KEA website today by 8 pm. The bench has made it clear that all students must be allowed to write the exam without any restrictions. A total of around 1,94,356 students will be appearing for the exams which are to be conducted across 497 centers. Separate arrangements have been made for the 51 students who have been tested positive for the coronavirus. All the students must be provided with the transportation facilities, including those living in the containment zones, the court said.
“..all logistic support shall be extended by the State to ensure such of the candidates who require medical attention, transportation, food (in case of COVID-19 candidates) and other facilities are provided and respondent-authorities shall also make sure that not only inside the examination hall but also outside the centers namely, in the precincts of the examination center, the conditions prescribed under SOPs issued by the Ministry of Health and Family Affairs and SOP issued by the State Government from time to time are scrupulously and strictly followed by the candidates and persons accompanying them.”
-Kerala High Court.
The order has been delivered by Justice Aravind Kumar and Justice MI Arun.
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