- (1.) Mr. Dushyant Dave, learned senior counsel appeared for the State of Andhra Pradesh. He informed the Court that after re-examining the situation, the State Government has now been well-advised to cancel the XII standard Examination, to be conducted by the concerned State Board. We place that statement on record.
(2.) In light of this commitment made across the Bar and as we are informed that suitable notification is being issued shortly, nothing more is required to be done in the present proceedings.
(3.) However, we reiterate our directions given on the earlier occasion to all State Boards to ensure that the internal assessment results are declared on or before 31.07.2021, as has been directed earlier in this petition including in the case of Mamta Sharma Vs. Central Board of Secondary Education and Ors. being Writ Petition(C) No. 522 of 2021.;