QUDSIYA Vs. CBSE

JUDGEMENT

(1.) Mr. Ashok Kumar, at the very outset, points out that he is nominated Counsel, and not Standing Counsel, for the CBSE.

(2.) The order passed by this Court on 10/1/2024 shall stand corrected accordingly.

(3.) The petitioner was a student of the Kendriya Vidyalaya, Gole Market ("KVS" hereinafter).