AMIT BATHLA Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The core issue involved in these matters is about conducting examinations for classes X and XII of the Central Board of Secondary Education (CBSE) and the Indian Certificate of Secondary Education (ICSE) respectively.

(2.) As regards CBSE examinations, the CBSE has presented a draft notification for our consideration.

(3.) After perusing the same and taking into account the suggestions given by the counsel appearing for the concerned parties, we see no difficulty in permitting the CBSE to issue the said notification forthwith. The draft notification reads thus: