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Kritika Minor vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 18 April 2026 · Citation: (2026) 04 UK CK 1699

HON’BLE JUDGES
Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition Miscellaneous Single No. 184 Of 2026
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Judgment

8 paragraphs · 157 words

Pankaj Purohit, J

1.

Counter affidavit filed by respondent No.2 is taken on record. Misc. Application (IA/2/2026) is allowed.

2.

It is informed by learned counsel for petitioner that pursuant to the impugned order passed by Coordinate Bench of this Court, petitioner appeared in the Secondary School Examination (Class-X) 2026 conducted by the CBSE.

3.

A request has been made by learned counsel for petitioner that the result of petitioner be declared which has not been declared along with the result of Secondary School Examination (Class-X) 2026.

4.

There is no opposition from the side of respondents.

5.

In such view of the matter, the present writ petition is disposed of with a direction to respondent- CBSE to declare the result of petitioner within 10 days from today.

6.

Pending application, if any, stands disposed of.

7.

Let a certified copy of this order be supplied to learned counsel for the parties today itself, as per Rules.