Anubha Shrivastava Sahai & Ors. vs Union Of India & Ors

We have interacted with the learned counsel appearing for the State of Andhra Pradesh and State of Kerala, who had filed affidavit(s) stating that the

Board of the concerned State has taken an in principle decision to continue with the XII standard examination.

As regards the State of Kerala, the issue is limited to XI standard Examination. The State of Kerala has already conducted XII standard Examination

in the month of April, 2021.

In the present proceedings, we are focusing only on the grievance regarding the XII standard Examination of the respective Boards of different

States. Resultantly, we do not wish to examine the grievance of the students of State of Kerala, who want to pursue XI standard Examination.

The students of XI standard from State of Kerala are free to file substantive writ petition before the High Court raising all contentions available to

them. The same are kept open. The High Court may decide the said grievance on its own merits.

Reverting to the State of Andhra Pradesh, Mr. Mahfooz A. Nazki, learned counsel appearing for the State, seeks time to take instructions on matters

in respect of which certain aspects have been discussed in the course of arguments.

Hence, this matter be listed tomorrow, i.e., 25.06.2021 at 2:00 p.m.

As regards the State of Assam, affidavit has been filed mentioning that the X and XII standards examinations have been cancelled and the Scheme is

being formulated by the concerned Boards for allocation of internal assessment marks. That be done expeditiously. In addition, the Scheme must

provide for a proper mechanism for redressal of dispute or grievance of the students after declaration of results, as has been done in the case of

C.B.S.E. and I.C.S.E. Boards.

Learned counsel appearing for State of Haryana submits that a clarification be issued that the respective Boards are free to formulate their own

Schemes being autonomous and independent bodies. We have no difficulty in acceding to this submission.

In other words, we make it clear that each Board may formulate its own Scheme.

However, we further make it clear that we are not endorsing the correctness and validity of the proposed Schemes, to be so formulated by the

concerned Boards. That will be considered on its own merits, if and when occasion arises.

Learned counsel appearing for the N.I.O.S. submits that the N.I.O.S. has cancelled the examinations and are in the process of formulating the

Scheme.

We direct all the State Boards to ensure that the Schemes are formulated and notified at the earliest and not later than 10 days from today and also

declare the results of internal assessment by 31.07.2021, which is the time-line specified for C.B.S.E. and I.C.S.E. Boards in terms of our order dated

22.06.2021 passed in Writ Petition(C) No. 522 of 2021.