ROHITH P.RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in these cases have approached this Court praying that they be declared to have qualified in the Courses being pursued by them, on the strength of the Notification No.19/2020 dated 10/07/2020; issued by the National Institute of Open Schooling (NIOS for short).

(2.) According to the petitioners, as per this notification, the NIOS had decided to evaluate the students based on their Tutor Marked Assignment (TMA for short) marks alone, since a written examination was not possible to be conducted in March - April 2020, on account of the COVID-19 pandemic.

(3.) They, however, admit that there was some delay in their submitting the TMA and that, therefore, they had approached this Court, by filing W.P(C)No.20170 of 2020 - in the case of the petitioner in W.P(C)No.25726 of 2020; and W.P(C)No.16740 of 2020 in the case of the petitioner in W.P(C)No.25737 of 2020, and that this Court had permitted them to file their assignments for the TMA on or before 30/10/2020, with an adjunct direction issued to the NIOS to conduct the examinations at the earliest, but not later than October, 2020 itself.