Nazeera Noushad vs Central Board Of Secondary ...
2021 Latest Caselaw 11078 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                   &

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                           WA.No.425 OF 2021

 AGAINST THE JUDGMENT DATED 15-02-2021 IN WP(C) 24185/2020(W) OF
                      HIGH COURT OF KERALA


APPELLANT/S:

                NAZEERA NOUSHAD,
                AGED 46 YEARS,
                W/O NOUSHAD,
                CHERUPARAMBIL HOUSE,
                GCDA SANTHI NIVAS, VEDIMARA, MANNAM P.O., PARAVUR,
                ERNAKULAM-683520.

                BY NAZEERA NOUSHAD(PARTY IN PERSON)

RESPONDENT/S:

      1         CENTRAL BOARD OF SECONDARY EDUCATION (CBSE),
                REPRESENTED BY ITS CHAIRPERSON, SHIKSHA KENDRA 2,
                COMMUNITY CENTRE, PREET VIHAR, DELHI-110092.

      2         THE REGIONAL OFFICER,
                CENTRAL BOARD OF SECONDARY EDUCATION, (CBSE), BLOCK
                B, 2ND FLOOR, LIC DIVISIONAL OFFICE CAMPUS, PATTOM,
                THIRUVANANTHAPURAM-695004.

                R1-2 BY SRI.NIRMAL S., SC, CBSE




     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 07.04.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     JUDGMENT

Dated this the 7th day of April 2021

Pursuant to our last order dated 04.03.2021, the respondents have, as an

exceptional case and acting only on the basis of the directions issued from this Court,

once again evaluated the papers of the appellant's son, and through a report

submitted before this Court in a sealed cover, brought to the notice of this Court that

the evaluation did not occasion an alteration of the marks awarded to the appellant's

son. Taking note of the said fact, we find ourselves unable to interfere with the

impugned judgment of the learned Single Judge in the writ petition.

2. Before parting, we might observe that, as stated in the order dated

04.03.2021, the request to the CBSE to re-evaluate the papers of the appellant's son

was an exceptional one that was made by this Court taking note of the anxiety of the

appellant, who is the mother of the student concerned. The said direction is not to be

cited as a precedent in any future case.

The writ appeal fails and it is dismissed accordingly.

Sd/-

A.K.JAYASANKARAN NAMBIAR

JUDGE

Sd/-

GOPINATH P.

JUDGE

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