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Uttarakhand High Court
2 February vs Central Board Of Secondary Education ... on 12 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
2026:UHC:821
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition Misc. Single No. 286 of 2026
12 February, 2026
Master Shivam Chhibber
--Petitioner
Versus
Central Board Of Secondary Education CBSE & another
--Respondents
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Presence:-
Mr. Kanwaljit Singh, learned counsel for the petitioner.
Mr. Shashank Upadhyaya, learned counsel for the respondent no.1
(appeared through V.C.).
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Hon'ble Pankaj Purohit, J.
This writ petition has been filed by a minor
Master Shivam Chhibber through his father Mr. Arun
Chhibber for the following reliefs:-
"(i) Issue a writ of certiorari quashing the imgpuned
orders (annexure-1 and 2) with the writ petition.
(ii) To issue writ mandamus directing the respondent
no.1 to permit the petitioner to appear for English LNG
and LIT. (Code 184) to be held on 21.02.2026."
2. The facts, in brief, are that Master Shivam
Chhibber is a student of respondent no. 2-School in
Class 10th who has to appear in the Board examination
conducted by the CBSE scheduled to commence on
17.02.2026. The petitioner moved an application to
respondent no. 1 to permit him to change his subject
from English Communicative (Code No. 101) to English
Language and Literature (Code No. 184) on 10.11.2025,
which was forwarded to the CBSE by the school through
e-mail on the same day, i.e., 10.11.2025. The said
2026:UHC:821
application was rejected by respondent no. 1 vide order
dated 13.01.2026 and the same was reported to the
Principal of the School/respondent no. 2. The ground for
rejection of the said application was that the last date of
submission of such kind of application expired on
27.10.2025.
3. Learned counsel for respondent no. 1 has
submitted that the application was rejected only on the
ground of having been filed after the prescribed time
limit, i.e., 27.10.2025, and therefore, the said application
was rejected.
4. Since the application has already been moved
by the petitioner to change of subject and it appears that
he has prepared for English Language and Literature
(Code 184) and is to appear in the examination, there is
no impediment if he is ready to take on the examination
of the said subject to allow him to take on examination of
the said subject.
5. In such view of the matter, the impugned
order dated 13.01.2026, communicated to respondent
no. 2 on 15.01.2025, is hereby quashed. Respondent no.
1 is directed to change the subject of petitioner from
English Communicative (Code 101) to English Language
& literature (Code 184) and permit the petitioner to
appear for English Language and Literature (Code 184) in
the examination scheduled to be held on 21.02.2026.
6. The writ petition stands allowed accordingly.
7. Pending application, if any, stands disposed of
accordingly.
(Pankaj Purohit, J.)
12.02.2026
AK
