Supreme Court: Hearing a series of petitions filed by Class XII students of various Boards, the bench of AM Khanwilkar and Dinesh Maheshwari, JJ has directed all the State Boards to formulate Schemes for assessment of the Students within 10 days.
Though the Court directed that the respective Boards are free to formulate their own Schemes being autonomous and independent bodies, it made clear that the Scheme must provide for a proper mechanism for redressal of dispute or grievance of the students after declaration of results, as has been done in the case of C.B.S.E. and I.C.S.E. Boards.
The Court said,
“… we are not endorsing the correctness and validity of the proposed Schemes, to be so formulated by the concerned Boards. That will be considered on its own merits, if and when occasion arises.”
The Court, hence, directed the State Boards to
“… ensure that the Schemes are formulated and notified at the earliest and not later than 10 days from today and also declare the results of internal assessment by 31.07.2021, which is the time-line specified for C.B.S.E. and I.C.S.E. Boards in terms of our order dated 22.06.2021 passed in Writ Petition(C) No. 522 of 2021.”
The aforesaid direction applies to all States but the State of Kerala which has already conducted XII standard Examination in the month of April, 2021.
[Anubha Shrivastava Sahai v. Union of India, Writ Petition(s)(Civil) No(s). 620/2021, order dated 24.06.2021]