On Tuesday, the High Court of Kerala directed the Central Board of Secondary Education (CBSE) to allow twenty-eight students of an authorised school to appear for the ongoing class X examination being conducted by the board.
The students of the Arooja Little Star School at Thoppumpady were unable to take the board exam as their institution didn't have CBSE affiliation.
Justice S V Bhatti directed the CBSE to issue hall tickets to the students & admit them for the examination, & also take a decision on ther exam centre, the court said.
The HC also directed the students to follow the rules of the CBSE to appear for the exams.
The Court gave the directive to the CBSE after the Kerala Govt informed that the students, who studied CBSE syllabus, couldn't be allowed to appear for the class X examination being conducted by the state board.
Last week, the HC had directed the State Govt to consider allowing the students to appear for the class X examination being conducted by the state board.
In an interim order on a plea by a trust running the school, the HC had directed Director General of the Education Department to consider issuing a Govt order to facilitate the students write the examination.
Meanwhile, the CBSE on Tuesday informed the HC that the Arooja Little Star School lacked basic facilities like proper classrooms & toilet facilities.
The Court had pulled up the CBSE for allowing such a situation where the students couldn't write the Class X board exam.
The manager of the school & her husband were arrested & booked under Section 420 of the Indian Penal Code (cheating & dishonestly inducing delivery of property).
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