BIBIN K B Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners are students studying in Xth standard in CNN Boys Higher Secondary School, Cherpu in the State of Kerala. Petitioners have approached this court seeking for the following reliefs:

(2.) Pending disposal of the same, they have sought for the following interim order:

(3.) Emphasizing on Ext.P6 proceedings of the Sate Commissioner for Persons with Disabilities, Kerala addressed to the Director of Health Services, Thiruvananthapuram, dtd. 5/3/2020, Mr.Shibin.K.F., learned counsel for the petitioner submitted that children whose I.Q. level is between 70-84 require assistance to take part in the SSLC examination.