MANSI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is taken up for final disposal at admission stage.

(2.) The petitioner, a girl student, is challenging the Circular dated 12.08.2020 and Clause 41.2 of Notification of Examination Bye-laws issued by Respondent No.2/Central Board of Secondary Education thereby excluding category of candidates who could not appear for the examination held in February- March, 2020 as regular candidates due to either ailment or any other cogent reason preventing the students from appearing to the said examination.

(3.) Factual matrix , giving rise to the present petition, is as under: