Supreme Court: After Solicitor General Tushar Mehta submitted before the bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ that CBSE has cancelled the remaining class 10 and 12 Board exams, which were earlier rescheduled to be held between July 1 to July 15, the Court said that it will pass the appropriate orders in the matter tomorrow i.e. on 26.06.2020.

The Court had, on 23.06.2020, deferred the hearing in the plea filed by a group of parents after the Solicitor General told the the CBSE was in the process of taking a final decision in the matter.

Plea filed by a group of concerned parents stated that the CBSE has cancelled the examinations of Class 10 and 12 for its around 250 schools situated abroad and will be awarding marks on the basis of either practical exams or an internal assessment because of the pandemic. The parents seek to cancel the CBSE Class 10 and 12 exams in the wake of the spike in the COVID-19 positive cases in the Country.

[Amit Bathla v. Central Board of School Education, 2020 SCC OnLine SC 539 , order dated 25.06.2020]

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