MAYANK MISHRA Vs. CHIEF EXECUTIVE

JUDGEMENT

(1.) The matter concerns re-examination of Indian School Certificate Examination for the year 2001 in respect of some subjects and particularly in respect of Rajkumar College at Raipur.

(2.) While issuing notices on 18-4-2001, this Court had passed the following interim order: "Until further orders, the examination scheduled to be held from April 19th to 27th shall not be held and the time table prepared in this regard shall remain suspended and shall not be acted upon. The respondents, however, are given liberty to approach this Court for modification, variation or vacation of this interim order, if so advised."

(3.) Returns have been filed. Learned counsel representing the parties have been heard finally. In view of the urgency of the matter, I propose to disposed of the matter in the open Court now.