RAHUL KUMAR KASHYAP DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This Petition has been filed under Article 226 of the Constitution praying a Writ of Certiorari for cancellation of the impugned order dated 2-8-2000 (Annexure D) inter alia on the ground that the order impugned has been passed in violation of the rights provided under Article 21 of the Constitution and also a Judgment of the Supreme Court.

(2.) Factual matrix leading to the filing of the present writ Petition may be summarily recited.Petitioner was a Student of Kendriya Vidyalaya, IOC, Guwahati, Noonmati. He passed Class -X from All India Secondary School Examination conducted by the Central Board of Secondary Education in 2000. He applied for admission in the said School in Class-SI in Science Stream for the session 2000-2001.

(3.) The undisputed fact is that in the All India Secondary School Examination conducted by the Central Board of Secondary Education (hereinafter referred to as CBSE) the Petitioner secured the following marks a) English Course-A 46% marksb) Hindi Course-A 60% marksc) Mathematics52% marksd) Science55% markse) Social Science33% marksTotal aggregate marks comes to 49.2%.