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“If any other candidate that has been held up outside the Examination Hall for want of uploading the domicile certificate in time, all such students will be entitled to enter the Examination Hall and undertake the examination with extension of time as noted above.”
Having applied to obtain the domicile certificate, ensuring that she received it before uploading her application for appearing in the Class XII examination was beyond her control. The law does not compel the performance of the impossible.
“Utter chaos will result if schools are permitted to commit errors while uploading students’ marks on CBSE’s website and thereafter, call upon CBSE to correct the marks awarded at their end.”
The Patna High Court directed the Regional Passport Officer to issue fresh passport to a girl by correcting her date of birth and held that the date of birth mentioned in Matriculation Certification granted by CBSE must be accorded highest preference
The factum of the recommendation and its acceptance was kept a secret from public and students at large, until the fag end and on the very date the results were declared, it was disclosed to the students. This clearly shows the arbitrariness and lapse on the part of the Board to keep the students in the dark about the weightage formula adopted for preparation of final result.
Delhi High Court: In a case filed by a student of class XIIth who is under a dilemma of whether
Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has refused to interfere with the assessment Scheme propounded by the
Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has accepted the schemes presented by CBSE and ICSE for assessment
CBSE cannot put fetters on its duties so as to cause grave prejudice to the students with legitimate causes for changing their certificates.
Orissa High Court: K.R. Mohapatra J., ordered in favour of the aggrieved student in light of prevailing extraordinary situation due to COVID-19.
After the All India Students Association has moved a letter petition on behalf of over 800 students earlier this month, a writ
All India Students Association has moved a letter petition on behalf of over 800 students seeking suo moto congnizance of Supreme Court
Delhi High Court: Pratibha M. Singh, J., addressed a matter wherein CBSE informed the Bench that the students who appeared for CBSE 12th
Supreme Court: The 3-judge bench of Dr. DY Chandrachud, Indu Malhotra and KM Joseph, JJ has refused to entertain a public interest
Supreme Court: Passing final order in the CBSE cancellation of CBSE Board examination issue, the 3-judge bench of AM Khanwilkar, Dinesh Maheshwari
Supreme Court: After Solicitor General Tushar Mehta submitted before the bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ that CBSE
Bombay High Court: A Division Bench of Dipankar Datta, CJ and S.S. Shinde, J., adjourned the matter concerning conducting of Class 10th
Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ has deferred the hearing in the plea seeking quashing
Union Human Resource Development Minister Ramesh Pokhriyal ‘Nishank’ has advised CBSE to promote ALL students studying in classes I-VIII to the next
Kerala High Court: Shaji P. Chaly, J. allowed a civil writ petition filed by a former student of a CBSE school assailing