Supreme Court: The Bench of SA Bobde and L. Nageswara Rao, JJ dismissed all 5 petitions challenging the decision of the Central Board of Secondary Education (CBSE) to conduct a re-examination of the Class 12 economics paper after an alleged leak. The Bench said that it is CBSE’s discretion to conduct the re-examination and can’t be challenged in the Court.
Several petitions were filed before the Court after the CBSE said on March 28 that the Class 10 maths and Class 12 economics paper had allegedly leaked. The CBSE, however, said yesterday that it has found after assessment there was no impact of alleged paper leak of Class 10 maths paper and no re-examination would be held.
Besides challenging the CBSE’s decision to conduct retest, the petitioners also wanted a CBI probe into the alleged paper leak, saying several incidents were reported from various states and Delhi Police was not competent to hold the nation-wide probe. One of the petitioners also sought a direction to the CBSE to declare the results on the basis of the examinations already conducted.
A petition filed by the students read:
“To penalise the student community for an incident which is under investigation and without completion of that investigation/enquiry and issuing a notice on March 28, 2018 (for re-exams), affects the fundamental rights of students which is arbitrary, illegal and unconstitutional.”
Source: PTI
