An affidavit has been filed before the Karnataka High Court by the National Law School of India University explaining the reasons as to why it has decided to conduct a separate entrance exam instead of merging its exams with that of Common Law Admission Test, 2020 (CLAT).
The affidavit has been submitted in the court by the NLSIU, Bengaluru because the High Court in a batch of petitions has recently reserved its judgment. The petitions were filed challenging the amendment which was passed by the Karnataka Legislature whereby 25% of domicile reservation has been introduced in the University.
It has been stated in the affidavit which was submitted by the University that the delay which has been caused in conducting CLAT and due to COVID-19 the repeated postponement in the exam has caused some serious and unique disadvantage to NLSIU among all the other universities which participates in CLAT.
The affidavit while elaborating on the disadvantage which NLSIU is facing states that,
“Since NLSIU follows a trimester system, as per trimester system, NLSIU’s academic year is made up of ninety days duration and each term must accommodate sixty hours of classroom instruction in each course, and adequately provide for examination and evaluation process.”
On the basis of the above contention, it was stated that, if the NLSIU is not allowed to conducts a separate examination then in that case it could be considered as a “zero year” and with no admissions.
This as the affidavit claims will be detrimental to the aspirants who wants to apply for the academic year of 2020-2021 and also heavily impact the academic year of the students who are currently in their second, third, fourth and fifth year of BA LL.B and also LL.M students as the courses require common academic year because it is fully integrated.
Due to the above mentioned reasons, the NLSIU asserted that the Executive Council had taken the decision to conduct a separate examination as soon as possible and with a lowest application fees possible so that a “Zero Year” can be avoided and a free and fair enrollment process could be ensured.
Further, it has also been clarified that the reservation as well as the seat matrix will be similar to that of the CLAT.
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