YUVRAJ CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition under Articles 226/227 of the Constitution of India for the following reliefs:

(2.) Briefly stated the petition has been filed on the averments that the petitioner took admission in the NIOS for academic session 2019-2020 and opted subjects of English, Data Entry Operation, Home Science, History and Sociology. Two subjects Data Entry Operation and Home Science consisted of Theory as well as practical examinations and three subjects English, History and Sociology consisted of Theory Examination only. Due to pandemic of COVID-19 Theory Examination of any of the five subjects was not conducted and only one Practical Examination of Home Science was conducted. Due to pandemic of COVID-19 neither it was possible for the respondents No.1 to 3 to hold the examination of theory subjects nor the students could appear for the same.

(3.) The petition has been contested by the respondents in terms of written statements/replies filed by them.