REGENT COMPUTRONICS PVT. LTD.

Prabhroop Kaur Kapoor Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

NARAYANA REDDY V. STATE OF A.P. [REFERRED TO]
B K SRINTVASAN VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
MADRAS CITY WINE MERCHANTS ASSOCIATION A J JOY RAMANATHAPURAM MADURAI DISTT LIQUOR DEALERS ASSOCIATION VS. STATE OF TAMIL NADU [REFERRED TO]
RAM PRAVESH SINGH VS. STATE OF BIHAR [REFERRED TO]
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION VS. SURINDER KUMAR DHAWAN [REFERRED TO]
JIGYA YADAV (MINOR) (THROUGH GUARDIAN/FATHER HARI SINGH VS. C.B.S.E. (CENTRAL BOARD OF SECONDARY EDUCATION) [REFERRED TO]
ANUSHKA RENGUNTHWAR VS. UNION OF INDIA [REFERRED TO]
ARMY WELFARE EDUCATION SOCIETY NEW DELHI VS. SUNIL KUMAR SHARMA [REFERRED TO]

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners under Article 226 of the Constitution of India seeking to set aside the notifications dtd. 4/9/2025 and 15/9/2025 issued by the respondent No. 2.

(2.) The petitioners are students who have successfully completed their Class XII Board Examinations in 2025 with the schools affiliated to the respondent No. 2.

(3.) The respondent No. 1 is the ministry which serves as the controlling authority of the respondent No. 2. The respondent No. 2, Central Board of Secondary Education ("CBSE") is responsible for conducting Class X and Class XII board exams inter alia designing and renewing curriculum.

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PRABHROOP KAUR KAPOOR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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