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Plea In Karnataka HC Against Holding COMEDK On Aug 19
A petition filed by Advocate Abdulla Mannan Khan in the Karnataka High Court challenges the decision to conduct COMEDK test by Consortium of Medical, Engineering and Dental Colleges of Karnataka (COMEDK) on August 19.
The petition called the decision to be a 'Manufactured Havoc For Students' as this time when everyone is fighting against the pandemic, the decision to hold the exam is like inviting the danger. It also stated that Around 70,000-80,000 students will be writing the exam and it is a threat to their health amid COVID-19.
It contends that there is no emergency as such to conduct the examination as it does not have any effect on the student’s academic future.
The petition observes that India’s COVID-19 cases range upto almost 21,70,688 cumulatively with an addition of almost 40,000 cases per day. Speaking about Karnataka particularly, the state alone records 1,78,087cases with Almost 3198 deaths and with daily addition of almost 4000 new cases.
It further points out that due to the dangerous pandemic the National testing agency has already postponed the national level entrance tests like JEE, NEET, AIBE, CLAT. It also claims that recently when KCET was held there was a failure in maintaining social distancing norms.
The plea states, It is submitted that Article 21 of the Constitution of India ensure one's right to life which also includes to protect one self, and also government itself if asking the individuals to stay home unless it is very important and this COMEDK is a Manufactured Event for the Student to them in a havoc.
Back on July 30th, After modifying the Standard of procedure of the state and directing that no student should be denied opportunity to appear in the exam on the ground of non-fulfilment of SOP conditions, The HC refused to stay the KCET exam.
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