CENTRAL BOARD OF SECONDARY EDUCATION Vs. GAURAV MISHRA

JUDGEMENT

(1.) At the time of admission of these appeals, this Court passed an order on 24/9/1999 as follows:

(2.) The judgment of the learned Single Judge of the High Court in this case is dated 19/2/1999 and that of the Division Bench is dated 24/5/1999 and the relevant years of the CBSE examination in this case were 1997 to 1999.

(3.) The point that arose for consideration before the learned Single Judge and the Division Bench of the High Court was whether candidates who were under the CBSE Scheme of Education and who had passed four out of five subjects in March 1997 but had failed in the first supplementary examination held in August 1997 and who had passed in the second supplementary examination in 10th class subject in March 1998 in the single subject in which they had earlier failed, could be allowed to take 12th class examination in march 1999. It appears they have passed the said second supplementary examination of 10th class in that single subject and 11th class in March 1999.