ANUBHA SHRIVASTAVA SAHAI Vs. UNION OF INDIA
LAWS(SC)-2021-6-28
SUPREME COURT OF INDIA
Decided on June 24,2021

Anubha Shrivastava Sahai Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.)We have interacted with the learned counsel appearing for the State of Andhra Pradesh and State of Kerala, who had filed affidavit(s) stating that the Board of the concerned State has taken an in principle decision to continue with the XII standard examination.
(2.)As regards the State of Kerala, the issue is limited to XI standard Examination. The State of Kerala has already conducted XII standard Examination in the month of April, 2021.
(3.)In the present proceedings, we are focusing only on the grievance regarding the XII standard Examination of the respective Boards of different States. Resultantly, we do not wish to examine the grievance of the students of State of Kerala, who want to pursue XI standard Examination.


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