SURENDRA KUMAR JAIN Vs. CENTRAL BOARD OF SECONDARY EDUCATION AJMER

JUDGEMENT

(1.) THESE four petitions raise identical issues, and are dealt with by a single Judgment.

(2.) THE broad facts alleged on behalf of the petitioners are that the Central Board of Secondary Education, Ajmer, was constituted by a resolution of the Government of India, Ministry of Education, to conduct the High School and Intermediate Examination of the students reading at Ajmer. THE said Board in the month of September 1956, intimated to the petitioners that they were not eligible to sit for the High School Examination of 1957 as they were below 14 years of age. A long correspondence with various authorities was carried on by Dr. Manoharlal Bhargava, on behalf of all such students who had not attained the age of 14 years on the prescribed date, but without any result.

(3.) THE Regulations framed by the Board are not laws within the meaning of Article 13 of the Constitution. THE Resolution of the Government or the Regulations, Rules and Bye-laws did not emanate from any legislative authority. THEre is no force in the contentions raised by the petitioners.