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Madras HC Terms State Decision to Cancel Arrear Examinations as ‘Completely Unacceptable’ - (08 Apr 2021)

EDUCATION

Madras High Court has termed as “completely unacceptable” a decision taken by the State government in August, 2020 to cancel the arrear examinations of all arts and science, engineering and MCA students, except those pursuing final year or final semester of their course, by citing the spread of COVID-19 and letting them clear the arrear papers solely on the basis of internal assessment and their past performance.

Tags : MADRAS HIGH COURT   ARREAR EXAMINATIONS  

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