ABHISHEK P. RAJEEV Vs. MAHATHMA GANDHI UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed by the petitioners, who are pursuing their undergraduate studies in law in the 3rd respondent - Government Law College, Ernakulam, seeking that the University be directed to conduct all examinations through the online mode on account of the COVID-19 stipulations, and for further directions to them to schedule and conduct the odd and even Semester Examinations through such mode without any further delay.

(2.) Even though I have heard Sri.Gajendra Singh Rajpurohit, learned counsel for the petitioners in detail on the aspects impelled in this writ petition, it is without doubt that this Court has already considered the question of conduct of examinations on the online mode and have delivered judgments permitting the University to do so physically - namely the offline mode - taking note of all relevant factors, including that the UGC has given them the liberty of adopting any of the modes, including a hybrid mode.

(3.) Therefore, all which is now left for the consideration of this Court is the prayer of the petitioner for conduct of the odd and even Semesters in a time bound fashion. In fact, Sri.Gajendra Singh Rajpurohit learned counsel for the petitioners also confines his plea to the said prayer.