PURVA MAHESH RAKH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both the sides finally at the admission stage, considering urgency expressed by the petitioner.

(2.) Petitioner is a minor student who appeared for 10th standard examination conducted in the month of February 2024. She is seeking direction to decide her representation dtd. 10/6/2024 submitted to the respondent No. 2/Central Board of Secondary Education (hereinafter referred as to the 'C.B.S.C. Board' for the sake of brevity and convenience) with a further direction to permit her to appear for compartmental examination to be conducted in the month of July 2024.

(3.) Petitioner appeared for 10th standard examination conducted by the respondent No. 2/C.B.S.C. Board held in the month of February 2024. Due to illness she was required to be hospitalized and she was unable to appear in the examination except for subject Hindi. In the result sheet she was declared to be absent except in respect of subject Hindi. She is anxious to appear for the compartmental examination, the schedule of which is declared by Circular dtd. 30/5/2024. She is not permitted to submit examination form for the compartmental examination for the remaining subjects. Hence she has made representation on 10/6/2024, which is also not considered by the respondents.