- (1.) The Appellant-Council for the Indian School Certificate Examination has preferred this appeal being aggrieved and dissatisfied with the order dated 11.2.2013 passed by the learned Jharkhand Education Tribunal, Ranchi in Case no. 16/2012, whereby, the learned Jharkhand Education Tribunal allowed the wards of respondent Nos. 3 to 6 to appear in Annual Class 10th Examination, 2013 to be conducted by the ICSE Board. Learned counsel appearing for the respondents have filed their counter affidavit in this appeal.
(2.) Upon perusal of the various grounds enumerated in this appeal, it appears that the same requires consideration. Hence, this appeal is admitted.
(3.) Since the students have been allowed to appear in the said examination i.e. ICSE 10th Examination 2013, the result of the said students is also required to be declared so as to enable them to procure the admission in the higher standard. Accordingly, the results of the students shall be declared within one week from the date of receipt of a copy of this order.;