Bombay High Court: A Division Bench of Dipankar Datta, CJ and S.S. Shinde, J., informed by CISCE that Students of Class 10th and 12th of 2020 Batch can choose to be assessed on pre-board examinations instead of physically appearing for remaining board exams.

Senior Counsel, Darius Khambata for the respondent placed a decision taken by it which encapsulated several options for the examinees of the 2020 Class X as well as Class XII Examinations.

Adding to the above, apart from physical appearance to write the examinations, the decision also gives an option to an examinee, who is not willing to write the examination physically, to have his result completed on the basis of marks obtained by him at the pre-Board examination / internal assessment and also upon taking into account the marks awarded to him in the papers which he has already written.

Bench stated that the decision as arrived by the respondents prima facie appears to be fair and reasonable.

Court thus requested respondent 2 to forward the decision taken to all the Principals of schools affiliated to such respondent with an instruction to share it with the parents of the students on the rolls of such schools.

Further if any suggestion comes, that would be considered on 17th June, 2020. Also State of Maharashtra shall indicate its stand by 17th June, 2020 on the decision taken with regard to the examinations. [Arvind Tiwari v. UOI, 2020 SCC OnLine Bom 716 , decided on 15-06-2020]

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