ARUSHI PRADEEP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners being the aspirants for the professional educational courses in question, are knocking at the doors of Writ Court for laying a challenge to the Government Order dated 20.8.2020, whereby the practical test for those claiming benefit of quota earmarked for agricultural labourers for the academic year 2020-21, has been done away with because of the difficulties associated with COVID-19 Pandemic.

(2.) The operative portion of the impugned Government Order reads:

(3.) After service of notice, the 1st respondent-Govt. has entered appearance through the learned Addl. Govt. Advocate; the 2nd respondent-Karnataka Examination Authority and the 3rd respondent-Agricultural University are represented by their respective panel advocates; Statement of Objections are also filed opposing the Writ Petitions; the learned AGA and the panel advocates make submission in justification of the Government Order drawing the attention of the Court too, the difficulty which the COVID-19 Pandemic has put the society in general and the student community in particular.