High Court pulls up CBSE after class 10th students fail to write Exams

On Thursday, the High Court of Kerala pulled up the Central Board of Secondary Education (CBSE) over a matter where 34 students of class 10 studying at Arooja Little Star School in Kochi, were not able to write exams as the "institution failed to register their names with the Board".

While hearing the petition, the Bench said that CBSE must "show some responsibility".

"CBSE allows schools throughout the country as it seems. They are not conducting any investigation. The silence of CBSE is being exploited by profit-makers. Do you allow such schools to exploit children? Do not play with the future of the students. CBSE should improve its performance. This is a final warning to the Board."

The High Court of Kerala has also asked the CBSE to submit a detailed affidavit on the matter by Wednesday.

The HC has also directed the petitioners to produce a list of schools where children had appeared for examinations in previous years. It also asked the Govt. of Kerala to inform whether the students could miss a year.

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