NILKANTH DAS Vs. CBSE

JUDGEMENT

(1.) This one of those unfortunate cases in which the Court regrets that it has to rule from the head and not from the heart.

(2.) The facts are brief.

(3.) Petitioner 2 Miloni Das ('Miloni' hereinafter) was a student of the Indian School (hereinafter 'the school') at Muscat, Oman, affiliated to the Central Board of Secondary Education (CBSE). She entered Class X in 2019 and passed out of Class X in 2020. Petitioner 2's contention is that she has been a student, who has been maxing in her papers throughout. Petitioner 1 Nilakantha Das is the father of Petitioner 2.