MASTER SIDDHANT PANKAJ MANUDHANE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties and taken up for final disposal.

(2.) In this petition, the petitioner suffering from learning disability challenges the decision of CBSE Board to change the groups of subjects and optional subjects in mid-term for the 10th std. examination.

(3.) Heard Mrs Rashmi S. Kulkarni, learned counsel for the petitioner, Mr Bhushan Kulkarni, learned advocate for respondent no. 1, Mr S. B. Deshpande, learned advocate for respondents no. 2 and 3 and Mr Swapnil Patoonkar, learned counsel for respondent no. 4.