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AYUSH Doctors Approach SC Seeking Postponement Of PG Entrance Test- AIAPGET 2020
AYUSH Doctors Approach SC Seeking Postponement Of PG Entrance Test- AIAPGET 2020
The scheduled AIAPGET- 2020 (All India AYUSH Post Graduate Entrance Test) is to be conducted on 29th August. A petition has been filed in the Supreme Court seeking postponement of AIAPGET-2020 Examination.
Despite the alarming increase in the COVID-19 cases, 17 doctors approached the Supreme Court against conducting the All India AYUSH Post Graduate Entrance Test (AIAPGET)-2020 on 29th August 2020. They presented before the top court that they are BAMS (Bachelor of ayurvedic medicine and surgery) and BHMS (Bachelor of Homeopathic Medicine and Surgery) Doctors working as frontline corona warriors in different hospitals across India.
They argued that it is direct risk of health and life to write exams offline and persuading such aspirants to sit and write exam with other aspirants at Examination Centres, may lead to infection of the deadly disease in majority of the aspirants. This would be a utter violation of their right to health, which is included within Right to Life under Article 21 of the Constitution of India.
The petition submits that, Last time when the Respondent No.1 postponed this Exam on 15.07.2020, there were about 9.36 Lakh COVID-19 cases in India. However, today, when the COVID-19 cases have increased manifold, have crossed the figure of 25 Lakh cases in India and the situation has worsened in a critical manner, the decision of the Respondents to conduct AIAPGET-2020 on 29.08.2020, is utterly arbitrary and violative of the Right to Life of the Petitioners and other similarly situated aspirants, as enshrined within Article 21 of Constitution of India.
The petition also observes that few Tests/ Exams like Karnataka PGCET, CSIR UGC NET, Maharashtra MHTCET, ICAI, ICSI, AIBE, AILET, UPSC Preliminary Examinations etc. are being postpone solely considering the increase in the number of COVID-19 cases. The petitioners further seek a direction to the authorities to conduct examination only after the crisis is erased and everything is back to normal, that is, post covid-19 pandemic.
