CBSE won't Appeal to Supreme Court, but warns there will be no ‘artificial’ spiking of the marks

CBSE official further added that,“It has been decided that Board will not move Supreme Court based on the opinion received from legal counsel and Additional Solicitor General (ASG). We will carry out moderation based on rules set by laws of CBSE. But no ‘artificial’ spiking of the marks will be done".

Central Board of Secondary Education, which sets curriculum and organises the school-clearing examinations for millions of children across the country, has decided to continue with its five-point moderation policy for this year also.

According to the Board,“Results will be declared in light of High Court’s directions and keeping our declared five-point moderation policy in mind. There will be strictly no spiking of the marks and decision taken in April meeting will also be followed,” a source said. If not Saturday result will certainly be declared by Sunday.

On Thursday, Union Human Resources Development Minister Prakash Javadekar assured the Class 12 students that result will be declared on time.

His comments have come in light of Delhi High Court's order asking CBSE to continue for this year its moderation policy that it had decided to drop in its April meeting.

Moderation Policy refers to a practice in which  the students are given extra marks in subjects regarded unusually difficult, or when there have been differences in sets of question papers.

Board was earlier was considering challenging to HC order  in the Supreme Court, but its legal advisers stated that the process might end up delaying result announcement significantly.

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