Supreme Court: The Supreme Court has refused to stay the publication of results of Common Law Admission Test (CLAT) 2018. The Vacation Bench comprising of L. Nageswara Rao and Mohan M. Shantanagoudar, JJ. refused to cancel the examination i.e. CLAT 2018 by allowing NUALS to declare the result tomorrow i.e 31.05.2018. National University of Advanced Legal Studies (NUALS) submitted its report today to the Supreme Court on the complaints received in relation to Common Law Admission Test (CLAT) 2018. The Court has also asked the grievance redressal committee appointed by NUALS and headed by former Kerala High Court Judge Justice M R Hariharan Nair, to submit its report on June 6.
CLAT 2018 was conducted by National University of Advanced Legal Studies (NUALS) . The said entrance examination was under the radar due to a lot of criticism and irregularities placed by the students. Various representations were filed by the aggrieved students who had to face such irregularities while appearing for the said test. One of the writ petition challenging the conduct of CLAT 2018 was filed before the Supreme Court seeking the cancellation of the examination.
[Source: The Hindu]
