APARAJITA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Ms. A. Debbarma, learned counsel appearing for the petitioner. Also heard Mr. T. Datta Majudmer, learned senior counsel assisted by Mr. T. Halam appearing for the respondent no.2, Mr. Somik Deb, learned senior counsel assisted by Mr. S. Majumder, learned counsel appearing for the respondent no.3 and Mr. B. Majumder, learned Asstt. S.G. appearing for the respondent nos.1 and 4.

(2.) By way of filing the present writ petition, the petitioner has prayed for the following reliefs:-

(3.) Briefly stated, the petitioner was a student of Assam Riffles Public School at Agartala, the respondent no.3 herein. She has challenged her result of the Senior School Examination 2021 declared by the respondent-CBSE. It is stated that due to pandemic situation no examination could be conducted. The marks were allotted under a specific guideline issued by CBSE under the approval of the Hon'ble Supreme Court. The petitioner has stated that in terms of CBSE Notification dtd. 17/6/2021, her final marks would be as under:-