Kerala High Court
Kevin Sabu vs Central Board Of Secondary Education on 21 May, 2024
Author: P Gopinath
Bench: P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
WP(C) NO. 11943 OF 2017
PETITIONER:
KEVIN SABU
AGED 16 YEARS, S/O SABU JACOB,
CLASS XI STUDENT, GIRIDEEPAM BETHANY CENTRAL
SCHOOL, BETHANY HILLS, VADAVATHOOR, KOTTAYAM-10,
(ROLL NO.11, ADMISSION NO. 8660), REPRESENTED BY
HIS FATHER AND NATURAL GUARDIAN, SABU JACOB,
RESIDING AT RAILWAY FLAT NO. 86 H, OPPOSIT
S.H.MEDICAL CENTRE HOSPITAL, NAGAMPADOM, KOTTAYAM.
PIN-686 001.
BY ADV SRI.RAJESH NAIR
RESPONDENTS:
1 CENTRAL BOARD OF SECONDARY EDUCATION, REPRESENTED
BY ITS REGIONAL OFFICER, BLOCK B, IIND FLOOR, LIC
DIVISIONAL OFFICE COMPOUND, PATTOM,
THIRUVANANTHAPURAM, PIN-695 004.
2 THE CENTRAL BOARD OF SECONDARY EDUCATION, BLOCK B,
IIND FLOOR, LIC DIVISIONAL OFFICE COMPOUND, PATTOM,
THIRUVANANTHAPURAM, PIN-695 004.
3 THE PRINCIPAL, GIRIDEEPAM BETHANY CENTRAL SCHOOL,
BETHANY HILLS, VADAVATHOOR, KOTTAYAM-10.
4 THE DIRECTOR, GIRIDEEPAM BETHANY CENTRAL SCHOOL,
BETHANY HILLS, VADAVATHOOR, KOTTAYAM-10.
BY ADV SRI.LIJI.J.VADAKEDOM (SC) CBSC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C)No.11943/2017 2
JUDGMENT
This writ petition was filed in the year 2017 seeking
the following reliefs:
i. Issue a writ of mandamus or any other writ,
direction or order directing the 1st respondent
to see that the 3rd and 4th respondents conduct
the compartmental examination in Class XI in
the subject of Mathematics so far as the
petitioner is concerned expeditiously and to
publish the result and the mark lists of the
petitioner in the said examination at the
earliest.
ii. Declare that the 3rd and 4th respondents are
bound to conduct the compartmental
examination in Class XI in the subject of
Mathematics so far as the petitioner is
concerned expeditiously and to publish the
result and the mark lists of the petitioner in the
said examination at the earliest.
iii. Issue such other writ, direction or order as
deemed fit by this Hon'ble Court in the interest
of equity, justice, fairness and good conscience.
2. There was an interim order dated 12-04-2017,
where this Court directed as follows:
"Learned Standing Counsel for respondents
1 and 2 seeks time for filing counter affidavit.
Learned counsel appearing for respondents 3 and
4 takes notice and seeks time for filing counter
affidavit.
2. There will be an interim order to
respondents 3 and 4 to conduct compartmental
examination, as sought for by the petitioner in this
writ petition, if there are no other legal
impediments standing in the way, and the
petitioner is eligible for the same".
It is clear that in the light of the above interim order and
with the passage of time this writ petition has become
infructuous.
Therefore, this writ petition will stand dismissed as
infructuous.
Sd/-
GOPINATH P.
JUDGE
ats
APPENDIX OF WP(C) 11943/2017
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE MARK LIST ISSUED IN THE
NAME OF THE PETITIONER BY THE 3RD
RESPONDENT
EXHIBIT P2 TRUE COPY OF THE RELEVANT PORTION OF THE
PROMOTION RULES FOR CLASS X1 FRAMED BY
TEH CBSE
EXHIBIT P3 TRUE COPY OF REPRESENTATION DATED
30/3/2017 SUBMITTED BY THE PETIITONER AND
HIS FATHER BEFORE THE 3RD AND 4TH
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE POSTAL RECEIPT OF EXT.P3
EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED
30/3/3017 SUBMITTED BY THE PETITIONER AND
HIS FATHER BEFOR ETHE 1ST RESPONDENT
EXHIBIT P6 TRUE COPY OF THE POSTAL RECEIPT OF EXT.P5
