HILAL UDDIN TAPADAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Before going into the merits of the dispute, a pertinent question which will also have to be answered in connection with this writ petition is that whether the extraordinary jurisdiction of this Court can be invoked for resolution of each and every so called dispute, howsoever trivial.

(2.) Before going to the issue raised and also the ancillary question which has been mentioned above, it would be convenient to narrate the basic facts of the case in brief.

(3.) The petitioner is the father of a student who was eligible for appearing in the HSLC Examination held in the year 2021. The daughter of the petitioner Ms. Hena Begom Tapadar was a student of Bhairab Nagar High School in the district of Karimganj and passed her Class-IX examination in the year 2019 and was accordingly promoted to Class-X. As regards the HSLC examination scheduled for the year 2021, the candidate was found eligible and was issued admit card to appear in the same. Though the HSLC examination was scheduled to commence from 11/5/2021, due to the peculiar situation of Covid-19 pandemic, the examinations were initially postponed and eventually cancelled with a decision to declare the results based on the marking / evaluation in the previous examination of Class-IX and certain other criteria. Accordingly, a set of guidelines were issued for such evaluation.