MAMTA SHARMA Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Application seeking permission to appear and argue-inperson is allowed.

(2.) At the outset, Mr. Anshul Gupta appearing-in-person in Writ Petition(C) No. 636 of 2021 had urged that it would be appropriate to direct the concerned Boards to conduct the XII standard examination for academic year 2020-21; and to set aside their decision to cancel the examinations and declare results on the basis of internal assessment marks as propounded in the Scheme.

(3.) In our opinion, it is not possible to accede to this suggestion. The fact that other Boards or institutions have been able to conduct examination does not necessarily mean that the Boards before us are bound by that dispensation. The Boards are autonomous Boards and are entitled to evolve their schemes independently. The Boards before us have taken decision to cancel the examinations, which according to them, is in larger public interest including the body of students pursuing education with them.