- (1.) Heard Mr. Hridai Narain Pandey, learned counsel for the appellant, Mr. Mehul Khare and Mr. Jai Vardhan Narain, learned counsels for the respondents.
(2.) Since common questions of law arise, these three appeals, with the consent of parties, are taken up for disposal together.
(3.) The Central Board of Secondary Education [CBSE] has instituted these three appeals aggrieved by the judgment rendered by the learned single Judge on 28 February, 2018. In terms of the judgment impugned in these appeals, three writ petitions preferred by the respondents herein came to be allowed and the appellant was commanded to declare the results of the original petitioners of the CBSE Class XII Examination 2017.;