S PARIMALAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition is directed against G.O.(Ms) No.100, dated 22.05.2017, which introduces a Board Examination at the end of Class 11, in departure from past practice, where only one Board Examination used to be held at the end of Class 12.

(2.) There may be different views and different opinions as to the frequency of examinations. These are unfortunately issues which Courts cannot decide. The issues have to be decided, as submitted by Mr.V.Raghavachari, by conducting a study and taking the opinion of academicians, educationists, teachers, students and may be even psychologists. Several views may be possible. Which is the correct view is extremely difficult to decide in a public interest litigation.

(3.) We do not propose to interfere with the notification introducing a public examination at the end of Class 11, since one view is overburdening a student, the other view may be that a student who cannot perform well enough in one examination, can get an opportunity to make up by performing well at the other examination. However, if there are other infirmities in the education system, the petitioner may make a representation pointing out those infirmities and the concerned authorities, particularly, respondent No.2, may consider the representation and take a decision upon consultation with experts in the field, including academicians, teachers and even the general body of the students, if deemed necessary.