POONAM VERMA Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) -Rule D.B.

(2.) Since we have heard the parties at length, we propose to disposeof the petition at this stage itself.

(3.) This is a petition filed by Miss Poonam Verma praying forissuance of appropriate writ or order to respondent-Central Board ofSecondary Education (CBSE) to consider the petitioner as a candidate forAll India Senior Secondary Certificate Examination with Sanskrit Elective asone subject and allow the petitioner to appear in Sanskrit Elective paper on 30/03/1993.