MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The hearing of this petition has been taken up through video conferencing due to outbreak of Coronavirus (Covid-19).

(2.) Petitioners are students of 10th class of Open Schooling Mode of Punjab School Education Board-respondent No.2. Their final examination was scheduled to be held in March, 2020. After examination of one paper was conducted, a national lockdown and curfew was imposed due to the outbreak of Corona Virus and respondent No.2 by a press note dated 30.03.2020, postponed all the examinations. By a Public Notice dated 29.05.2020, respondent No.2 declared the results of the students of 5th, 8th, 10th class regular and re-appear students, and informed the students of Open School (Regular and Re-appear) that their papers will be held later. Petitioners have approached this Court for directing respondent No.2 to declare their result due to the prevailing situation, which has arisen on account of spread of contagion. They have pointed out that the results of 10th class regular students and 12th class regular as well as Open School have been declared and they have been promoted.

(3.) Counsel for the petitioners has placed reliance upon the order dated 15.07.2020 passed by the Hon'ble Supreme Court in Writ Petition (Civil) No.632 of 2020 titled as Neil Varun Namburu vs The National Institute of Open Schooling & Ors., Annexure P-4, as well as Notification No.19/2020 dated 10.07.2020, Annexure P-11, whereby the examination of the National Institute of Open Schooling were cancelled.