SUNIL ORAON GUARDIAN Vs. C B S E

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in this appeal is to the judgment rendered by a Division Bench of the Jharkhand High Court dismissing the Letters Patent Appeal which was filed by the Cambridge School Parents Association and another questioning legality of the judgment and order dated 15.6.2006 passed by a learned single Judge in a writ petition. In the writ petition prayer was for a direction to the respondent-Central Board of Secondary Education (in short the 'CBSE') to allow the students to appear in the examination conducted by CBSE and to publish their results. The writ petition related to 159 students of Class X and 121 students of class XII of the Cambridge School, Tatisilwai, Ranchi for appearing in the examination which was scheduled to be held on 1st March, 2006. Though initially learned single Judge had permitted candidates to appear pursuant to interim order dated 27.2.2006, subsequently the writ petition was dismissed on the ground that the school was not affiliated to the CBSE and, therefore, no direction sought for could be given. In the appeal filed under Clause 10 of Letters Patent, the view was endorsed,

(3.) CERTAIN facts which are undisputed need to be noted: