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Calcutta High Court Directs the State to Provide Accommodation to NEET-UG Aspirant and Accompanying Either Parent for 4 days
The Calcutta High Court in an order dated 09 September 2020, in the case of Jayatri Paul v. The State of West Bengal, directed the State to provide decent accommodation to the petitioner, who is a NEET-UG aspirant, along with either accompanying parent for 4 days i.e. from 10th September till 14th September 2020. The details of such accommodation to be provided by 10th itself to the petitioners' advocate.
The above order was passed by Justice Arindam Sinha, in a writ petition praying for setting aside and quashing of the memo regarding lockdown for two days- 11th and 12th September 2020 in the state of West Bengal.
The learned advocate Mr. Chatterjee, in support of the writ petition, referred to several documents where instructions from the Central Administration was given to States not to impose lock-down without permission, except in containment areas. Therefore, the petitioner prayed for quashing of the impugned memo dated 31st August 2020 declaring lock-down, inter alia, on 11-09-2020 and 12-09-2020, in West Bengal.
The petitioner contended that she is a resident of North Dinajpur and has to undertake travel to take the test for the National Eligibility-cum-Entrance Test (Under Graduate) which was rescheduled to be held on 13- 09-2020, immediately preceding two days of which have been declared under lock-down.
Justice Arindam Sinha held that “Court is not inclined to go into adjudication on merits of the case urged. Instead, State is directed to provide decent accommodation of one room, to the petitioner and her accompanying either parent, both of whom will travel on Thursday (10.9.2020), to reach Siliguri that day itself. The accommodation must be for them to be provided by State Government through Thursday (10.9.2020) till Monday (14.9.2020). The State will inform particulars of accommodation, to be provided to the petitioner’s learned advocate by tomorrow.”
The writ petition and the connected applications were disposed of with the above directions by the Court.
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