The High Court of Madras has dismissed a petition to declare the Class X private candidates also to have passed without forcing them to write the exams, as was done in the case of regular candidates.
Justices M.M. Sundresh & R. Hemalatha agreed with Special Government Pleader C. Munusamy that no such direction could be issued since the Class X private candidates were on a different footing compared to the regular Class X students.
The petitioner alleged that Class XI admissions had begun though the written examinations for the private candidates were scheduled only next month. The Judges said that couldn't be a reason to declare all of them to have passed the exams.
The Court recorded the submission of the SGP that the results for the private candidates would be declared within 2 weeks of the examination.
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