On Friday, the Delhi High Court declined to issue any immediate directions for reopening the CBSE verification and revaluation portal for Class XII students, challenging marks awarded under the newly introduced Bajaj Allianz General Insurance Co. Ltd. The Court's response came amid allegations of large-scale irregularities in the digital evaluation process, including claims of blurred answer-sheet scans, missing pages and inadequate grievance redressal. However, the Bench indicated that any intervention at this stage could have far-reaching consequences for lakhs of students whose admission processes depend on the timely declaration of final results.
The controversy arose from a public interest litigation filed by the National Student’s Union of India (NSUI), which alleged serious deficiencies in the OSM system adopted by the Central Board of Secondary Education (CBSE) for evaluating Class XII examination answer sheets. According to the petition, students across the country reported issues such as incomplete uploads, mismatched answer sheets, unexpectedly low marks and the absence of an effective mechanism for manual verification. Seeking relief on behalf of affected students, the petition urged reopening of the verification portal and sought provisions for manual rechecking and physical verification in disputed cases. Opposing the plea, Solicitor General Tushar Mehta submitted that the existing process had already accommodated a substantial number of students and that reopening the portal would disrupt an ongoing exercise involving nearly 17.8 lakh candidates and their undergraduate admission timelines.
The Vacation Bench of Justice Neena Bansal Krishna and Justice Madhu Jain was not persuaded that urgent intervention was warranted at this stage. The Court observed that extending the timeline would not merely affect one procedural step but would delay the entire chain of subsequent processes. Responding to the request for a one-week extension of the portal, the Bench remarked, "For you it is one week. But the whole process gets delayed by a month. You are saying let me take the step. Then of course 10 steps further are to be taken. It is not the question of step 1 but three other steps." The Court also indicated that individual students could pursue their grievances separately and observed, "Let individual students approach. They will take care."
Consequently, the Court declined to pass any urgent directions for reopening the portal and directed that the matter be placed before the roster bench for further consideration.
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