DEVASRI BALI Vs. CENTRAL BOARD OF SECONDRY EDUCATION

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India has been filed by the Petitioner assailing the Class XII Board results declared by the Central Board of Secondary Education (hereinafter referred to as the "CBSE") on 22/7/2022, praying inter alia as under: "(a) Issue a Writ of Mandamus directing the Respondents to declare the result of the Petitioner in terms of the Circular No. ACAD-51/21 dtd. 5/7/2021 factoring in the Special Scheme of Assessment which mandates equal weightage of the theory papers for Term1 and Term-2 while computing the result; (b) Issue a Writ of Certiorari quashing the circular no. CBSE/CE/PPS/2022 dtd. 23/7/2022 which stipulates 30 percent weightage to Term -1 and 70 percent weightage to Term - 2 for computing the results;" FACTUAL MATRIX

(2.) The matter has arisen out of the facts as detailed hereunder:

(3.) Ms. Anusuya Salwan, learned counsel appearing on behalf of the petitioner made the following submissions: