STATE OF KERALA Vs. ABDURAHIMAN C.P

JUDGEMENT

(1.) These two appeals arise out of a common judgment dated 16.05.2017 in two writ petitions. The writ petitioners are students who came through their guardians and Parent Teachers Association of two schools making a grievance that they are students of schools in the State of Kerala which schools are following the Central Board of Secondary Education (for short 'CBSE') curriculum. Their children having passed Class X examination, aspire to continue education in the State of Kerala.

(2.) In Kerala, school admissions at Plus One level are centralised by the State of Kerala. What has happened is that notwithstanding CBSE having announced that due to certain technical problems, the results of Class X are delayed and would only be published within the second week of June, 2017, the authorities of the State have fixed the last date for submission of application seeking admission to Plus One as 22.05.2017 itself. The result would be that effectively all CBSE students of the State who have to pass Class X would be deprived of admissions in other schools which are not following CBSE curriculum. The number of such students appearing for Class X examination under the CBSE curriculum in the State is not a small number. It is about 72,000 students.

(3.) According to learned Government Pleader, last year, about 42000 CBSE students have applied for admission to Plus One in the State. If we consider these two figures, it would be apparent that if the last date for making application is not extended, then all these 72000 students, who have studied in Kerala itself, would be deprived of admissions in schools of their choices in Plus One.