CHETAN KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petition impugns the action of the respondent No. 3 Central Board of Secondary Education (CBSE) of withholding the result of the Senior School Certificate Examination (Class XII) of the petitioner inspite of having issued the admission card to enable the petitioner to take the said examination. The petition also impugns the letters dated 13th May, 2015 and 17th May, 2015 of the respondent No. 3 CBSE rejecting the representations of the petitioner and holding the petitioner not eligible for admission to Class XII of the respondent No. 4 Shiksha Bharati Public (SBP) School, Dwarka, New Delhi affiliated to the respondent No. 3 CBSE.

(2.) THE facts are not in dispute. The petitioner did his Class XI in the year 2012 -13 from Kendriya Vidyalaya, Sector -8, R.K. Puram, New Delhi affiliated to the respondent No. 3 CBSE. The petitioner thereafter took transfer from the said school and took admission to Class XII in Children's Paradise Public Senior Secondary School (CPPSSS), Kota, Rajasthan and passed the Senior School Certificate Examination (Class XII) held by the Board of Secondary Education, Rajasthan in the year 2014. The petitioner however again took admission in Class XII of the respondent No. 4 SBPS, Dwarka, New Delhi affiliated to the respondent No. 3 CBSE and was as aforesaid allowed to appear in the Senior School Certificate Examination (Class XII) held by the respondent No. 3 CBSE in the year 2015. However, his result was withheld as the respondent No. 3 CBSE then realized that the petitioner having passed his Class XII from the Board of Secondary Education, Rajasthan, was not entitled to take the Senior School Certificate Examination (Class XII) of the respondent No. 3 CBSE.

(3.) COUNTER affidavits have been filed by the respondent No. 3 CBSE as well as the respondent No. 4 SBP School. The counsels have been heard.