THE SECRETARY/CHAIRMAN CENTRAL BOARD OF SECONDARY EDUCATION SECRETARY/CHAIRMAN Vs. MINOR JONILA & ORS.
LAWS(SC)-2017-12-105
SUPREME COURT OF INDIA
Decided on December 12,2017

The Secretary/Chairman Central Board Of Secondary Education Secretary/Chairman Appellant
VERSUS
Minor Jonila And Ors. Respondents

JUDGEMENT

Mohan M. Shantanagoudar, J. - (1.) It is stated by Mr. Tara Chandra Sharma, learned counsel appearing for the Central Board of Secondary Education (CBSE), that the Board and the Principal has decided that the same question papers will be set for all the examinees, for all the future examinations to be held in 2018 and onwards, and the question papers shall be in English, Hindi and other vernacular languages. Statement is placed on record. It is ordered accordingly that all the examinations in future be held by the CBSE, be held on the basis of the similar questions papers for all the examinees, and the question papers shall be in English, Hindi and other vernacular languages. Accordingly, the special leave petitions stand disposed of.
(2.) Pending application, if any shall stand disposed of.;


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