AMEEN SALEEM Vs. STATE OF KERALA

JUDGEMENT

(1.) This order shall be read in continuation to the order dtd. 18/7/2022.

(2.) A statement has been filed by the 2nd respondent as directed by this Court. Paragraph Nos.2 to 5 are extracted below for convenience.

(3.) Sri. S. Nirmal, the learned Standing Counsel appearing for the CBSE, submitted that he has no positive instructions as regards the date on which the CBSE intends to publish the Standard X results. It is submitted by the learned counsel that some delay had occurred due to the pandemic, and the Central Board cannot be blamed as such.