MAMTA SHARMA Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) We have heard the learned Attorney General representing the Union of India, Mr. Tushar Mehta, learned Solicitor General representing the CBSE and Mr. J.K. Das, learned senior counsel representing the ICSE.

(2.) They have placed on record the detailed schemes formulated by the Expert Committee of the respective Boards on affidavit.

(3.) The gist of the proposed scheme propounded by the CBSE Board is appended to the affidavit as Annexure R-1/2, which is reproduced as under: