MATHEW M. THOMAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Dated this the 22nd day of December 2020 The Writ Petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioner and the learned Assistant Solicitor General of India as well as the learned Standing Counsel appearing for the CBSE.

(3.) It is submitted that the petitioner appeared for the Class XII exams conducted by the CBSE in the year 2019 and passed the same. However, he was dissatisfied with the marks and he applied for improvement in all the subjects in 2020. The exams were conducted in February-March 2020. He appeared for 4 of the exams. The Computer Science exam scheduled to be held on 21.03.2020 was cancelled due to the Covid-19 pandemic and the resultant lock-down. It is submitted that when the results were published, the result of petitioner was withheld. It is further submitted that as per the guidelines issued by the Supreme Court, the average marks scored in 3 subjects should be taken for the cancelled subject and that the said scheme is not taken into account in the petitioner's case.