RAKHI KAUR Vs. CENTRAL BOARD OF SECONDARY EXAMINATION

JUDGEMENT

(1.) Both these writ petitions, having common issues for consideration and similar facts, were heard together and are being decided by this common judgment.

(2.) The instant petitions under Article 226 of the Constitution of India have been filed on behalf of the petitioners, who assail the decision of respondent no. 1 i.e. Central Board of Secondary Education ['CBSE'], communicated vide email dtd. 21/2/2024, to disable the petitioners from appearing in the final examination in Class Xth (Higher Secondary) scheduled from 17/2/2024 to 7/3/2024 and Class XIIth (Senior Secondary) scheduled from 19/2/2024 to 1/4/2024, on the ground of violation of conditions prescribed in the notification dtd. 5/9/2023 issued by the CBSE, which mandatorily requires the petitioners to submit the Domicile Certificate of National Capital Territory of Delhi to be eligible to avail admission and consequent examination in Class Xth and XIIth.

(3.) Therefore, these petitions have been preferred by similarly placed petitioners seeking the following identical reliefs: