ANTONY DAVIS Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioners, who are stated to be the students of Law pursuing their education in the Government Law College, Thrissur, have approached this Court seeking a direction to the Calicut University that the examinations, scheduled as per Exts.P2 and P3, be conducted on-line since many students of the College have now been detected to be Covid-19 positive.

(2.) The petitioners show Exts.P7 and P8 certificates, as per which, two students, namely Vipin K. Vijayan and Sruthy Wilson, have been Covid-19 affected and they assert that there are various other students also who are so suffering. They, therefore, contend that unless the University conducts an on-line examination, many of the students will not be in a position to write it.

(3.) Sri.Rajith, learned Standing Counsel for the Bar Council of India, submitted that the interest of his client is to protect the lives and career of the law students and that they be allowed to enrol at the earliest. He added to this by saying that a discretion has been, however, granted by the Bar Council of India to the various Universities to conduct the examinations either on-line or off-line and that they leave it to them to do so effectively and efficiently.