LAWS(DLH)-2000-9-80

PRASHANT SRIVASTAVA Vs. CBSE

Decided On September 07, 2000
PRASHANT SRIVASTAVA Appellant
V/S
C.B.S.E. Respondents

JUDGEMENT

(1.) Petitioner has filed this petition in which the primary relief he seeks is the allotment of a seat in the MBBS/BDS Course in the second round of allotment which is to start from 9th September, 2000.

(2.) The petitioner appeared in Class XII examinations in March, 2000 conducted by Central Board of Secondary Education. Results of such examinations are normally announced in the end of May or early June every year. However, Central Board of Secondary Education also conducts All India Pre-Medical/Pre-Dental Entrance Examinations (PMT) which is normally conducted before the Class XII results are announced. Therefore, those who appear in Class XII examination are also allowed to take the PMT examination even when the Class XII results are not declared. This examination was conducted on 14th May, 2000 and petitioner also appeared in the examination.

(3.) Result of Class XII examination was declared on 30th May, 2000. As luck would have it, petitioner although secured 60 or more marks in four papers, in Biology he could secure 42 marks. Passing marks for mis subject being 45, he was given compartment in Biology and for this paper he appeared in Supplementary examination which was held on 3rd August, 2000.