LAWS(PAT)-2007-2-62

CENTRAL BOARD OF SECONDARY EDUCATION Vs. BHARAT SING

Decided On February 28, 2007
CENTRAL BOARD OF SECONDARY EDUCATION Appellant
V/S
BHARAT SINGH Respondents

JUDGEMENT

(1.) BY this Letters Patent Appeal under Clause 1 of the Letters patent, the appellant, Central Board of Secondary education (CBSE) has brought into challenge the judgment of the learned single judge rendered in C. W. J. C. No. 14636 of 2000 on 20-2-2007, whereby, the petitioner under Article 226 of the Constitution of India came to be allowed with a direction to the appellant to register the Class X/xii students of the School, known as S. T. Severin, high School. New Area, Kadamkuan. Patna (School) who have been promoted from Class ix and XI for their appearance in the Secondary /senior secondary School Examination, 2007, scheduled to be commenced in march. 2007. with a clarification that the direction shall not include those students who have been directly admitted in Class X/xii.

(2.) WE have been addressed at a marathon length by learned counsel for the parties upon whose request we have taken up this matter for final hearing at the admission stage in view of an element of urgency since examination are to start from 1-3-2007. We have, also, give our anxious thoughts and consideration to the factual profile emerging from the record and highlighted in the impugned judgment of the learned single Judge.

(3.) WE have, also, addressed ourselves to the propositions of law laid down in this behalf by this Court, as well as, by the Hon'ble Apex Court and, also, the case law which is taken into consideration by the learned single Judge.