YASH YADAV Vs. CBSE

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) In view of the aforesaid order, no rights and liabilities of the parties have been decided by the learned Single Judge. Time has been given to the counsel for the other side to file their counter affidavit. The writ petition is listed for hearing on 12th October, 2020 before the learned Single Judge.

(3.) Learned counsel for the appellant submitted that the result was declared on 15th May, 2020. When we asked a question as to when this appellant moved the application for declaration of the result, wrong answer was given by the counsel for the appellant that this appellant (original petitioner) moved an application in the month of June, 2020. Thereafter, this Court noticed from the list of dates and synopsis on record that the appellant moved an application for declaring the result of Class 10th on 14th August, 2020, three months after the declaration of results. This response of the learned counsel for the appellant is deprecated by this Court.