K M TANMAN TRIPATHI AND ANR Vs. UNION OF INDIA AND ORS
LAWS(ALL)-1995-8-184
HIGH COURT OF ALLAHABAD
Decided on August 16,1995

K M Tanman Tripathi And Anr Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

- (1.) Heard the learned Counsel for the Petitioners, perused the record.
(2.) The Central Board of Secondary Education. Delhi, the Respondent No. 4 is an organisation which holds various examinations for regular candidates including All India/Delhi Senior School Certificate Examination. This examination is open to a pupil of an institution affiliated to the Board which pupil has his name submitted to the controller of examinations duly certified by the head of the institution indicating that the pupil concerned satisfies the requisite eligibility criteria prescribed by the Board. The examination held by the Board and the certificate issued on examination pursuant, therefore, stands recognised by various statutory bodies including the State.
(3.) Under the scheme of examinations framed by the Board previously a candidate failing in one of the five subjects of external examination could be placed in compartment of that subject provided he she qualified in all subjects of internal assessment. Such a candidate could reappear at the compartment examination to be held in July/August and could avail himself of the second chance in March/April next year. However a candidate who did not appear at one or both the chances of the compartment is treated to have failed in the examination.;


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