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Errors in CLAT: Supreme Court asks students to submit grievances to committee in 3 days
The Supreme Court on Friday urged CLAT aspirants to submit their grievances before the Grievance Redressal Committee within three days on a petition seeking a retest of CLAT 2020. The plea has specified that the test was “erroneous, faulty, defective, discriminatory and violative of Articles 14 and 15 of the Indian Constitution.”
Senior Advocate Gopal Sankaranarayan, appearing from the petitioner's side, submitted that around 20,000 objections were raised concerning technical software issues. The petitioners object that the students were not able to put forth the answers they wanted to feed.
We are of the view that ends of justice be served to the petitioners to submit a representation to the Grievance Redressal Committee concerning their grievance within three days from today.
The bench, which was headed by Justice Ashok Bhushan, was hearing a petition filed by five CLAT aspirants who have appeared before CLAT 2020 and have contended that the results declared by the Consortium of National Law University (NLU) are wrong, erroneous, and faulty due to the following reasons:
· The candidates have chosen/selected/ticked correct answers; however, it is reflecting in a result that wrong & different options have been selected/ticked.
· The result is calculating marks in those questions, which were not even attempted by the candidates.
· 10 questions are either wrong, or their answers which are displayed on the website are wrong.
The petitioners have said that the question paper in CLAT 2020 was of erroneous where many questions were such that all four options provided in the question were wrong.
During the exam held on September 28, the technical glitches faced by students, the petitioners have further said to the Court to direct the Consortium of NLU to set up a high-powered committee to examine the grievances regarding “technical glitch? and other objections raised by the students in reference of mismatch between answers marked and answers recorded to make sure that the problems do not recur in the next round of CLAT 2020.
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