LAWS(P&H)-2016-6-57

SHAURYA GULATI Vs. CENTRAL BOARD OF SECONDARY EDUCATION

Decided On June 13, 2016
Shaurya Gulati Appellant
V/S
CENTRAL BOARD OF SECONDARY EDUCATION Respondents

JUDGEMENT

(1.) Mr. Setia, Advocate has filed short affidavit on behalf of respondent today in the Court. Copy thereof has been supplied to the opposite counsel.

(2.) The petitioner is aggrieved of the restriction imposed in the notice dated 24.05.2016 (Annexure P -1), notifying revaluation of the subjects.

(3.) The case of the petitioner is that there is no provision with regard to the revaluation of the theory paper of Physical Education. In this context, he has relied upon notification dated 11.03.2015 (Annexure P -3), whereby bye - laws have been promulgated which does not envisage any restriction with regard to the revaluation of the subject aforementioned. In this regard, he has also relied upon judgment rendered by Delhi High Court in Samarth Mittal Vs. Union of India and others, 2015(6) AD (Delhi) 498, to contend that such notice has already been held to be void in law and CBSE has been directed to conduct the revaluation of the theory examination of Physical Education.