ANKUSH KANSAL Vs. CBSE

JUDGEMENT

(1.) Respondent No. 2 has set out the required conditions to be fulfilled for being admitted in such school, which read as follows: (1) Students must be above 18 years of age; (2) Students must be employed in Government, semi-Government undertaking; (3) There is one year break in studies; and (4) Student must be a regular student and attend the school.

(2.) Petitioners do not meet any of these conditions. Besides, in the instant case, it appears that during the period when examinations were being held at the Government Boys Senior Secondary School, Kailash Nagar, it was found that the students appearing for the CBCE examination from the Government Adult Senior Secondary School, Krishna Nagar, Jheel Khuranja, Delhi, were not adults and, in fact, they were students studying in Utter Pradesh, who had been sponsored by the respondent No. 2 school.

(3.) The record produced, in particular the blank register, absence of any evidence of payment of fee and the absence of any material to indicate the students had pursued regular course of study, the respondent's stand that petitioners had managed to have simply their candidature sponsored to CBSE through the respondent No. 2 school is well founded. The decision of the Committee in this regard be faulted with.