Kerala High Court
Arjun P. V vs Union Of India on 6 August, 2020
Bench: A.M.Shaffique, P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 06TH DAY OF AUGUST 2020 / 15TH SRAVANA, 1942
WA.No.403 OF 2020
AGAINST THE JUDGMENT IN WP(C) 6110/2020(K) OF HIGH COURT OF KERALA
APPELLANTS/PETITIONERS IN WP(C):
1 ARJUN P. V.
AGED 15 YEARS
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL, AROOJA
JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY HIS
FATHER P. B. VIJU, CHOOLEZATHU PARAMBU, KARUVELIPADY,
KOCHI - 5
2 APARNA P. V.
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL, AROOJA
JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY HER
FATHER P. B. VIJU, CHOOLEZATHU PARAMBU, KARUVELIPADY,
KOCHI - 5
3 ADIL ANTONY
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL, AROOJA
JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY HIS
FATHER ANTONY K. J., FATHER KALLARACKAL HOUSE, H
NO.9/213C, VELI, FORT KOCHI - 5
4 ALDREN ANTONY K. A.
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL, AROOJA
JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY HIS
FATHER ANTONY K. C., KOCHERY HOUSE, PANDIKUDY, KOCHI
- 682 002.
5 ALESHA PAUL
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL, AROOJA
JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY HER
FATHER PAUL T. A., THAREPARAMBIL HOUSE, H NO.12/65,
PALLAM LANE, KOOVAPADAM, KOCHI - 682002.
6 AMAL R.
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL, AROOJA
JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY HIS
FATHER RAVI, P H NO.14/469, MOONPIECE, CHULLICKAL,
KOCHI - 5
:2 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
7 ANN MARY IVAN
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER IVAN JOSE, ARAKKAPARAMBIL HOUSE,
MOOLUMKUZHI, KOCHI - 7.
8 ANNA ANEETA SHAJI
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER SHAJI M. J., MADAVANA HOUSE,MUNDAMVELI,
KOCHI - 7.
9 ANTONY JOSEPH
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER SOLLY ANTONY, KOCHERRY HOUSE, ST. JOHN
PATTOM, KOCHI - 682001.
10 ANTONY LEHAN LAWRENCE
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER XAVIER ANTONY K. L., EDAVAZHIKKAL HOUSE,
MUNDAMVELI P. O., KOCHI - 7.
11 BAYDEN BENNY
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER BENNY K. THOMAS, H NO.17/1772C,
KUTHUKADU HOUSE, MUNDAMVELI P. O., KOCHI - 7.
12 EMEY ROSE
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER SABU JOSEPH, VALIYAPARAMBIL HOUSE,
ODATHA, KOCHI - 1.
13 FEBIN K. F.
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER FELIX K. J., KURISHINGAL HOUSE,
NAZARETH, KOCHI - 2.
14 GOUSE P. S.
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER SAKKEER P. A., VALIYAVEETIL HOUSE, H.
NO.13/965 A, KARUVELIPADY, KOCHI - 5.
:3 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
15 IBSAN JOLLY
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER JOLLY LAWRENCE, PALLIPARAMBIL HOUSE,
SOUTH THAMARAPPARAMBU, KOCHI - 682005.
16 JACOB YAN
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
REPRESENTED BY HIS FATHER JOHN ROSHAN, AROOJA
JUNCTION, MOOLAMKUZHI, KOCHI - 7.
17 JINOY JOHNSON
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER JOHNSON THAYIL, THAYYIL HOUSE,
MOOLUMKUZHI, KOCHI - 2.
18 JOEL P. V.
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER VARGHESE P. A., PUTHUSSERY HOUSE, H.
NO.24/700, MOOLUMKUZHI, MUNDENVELI, KOCHI - 7.
19 JOFRED PHILIP
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER P. A. PHILIP, PARODETH HOUSE, NAZARETH,
KOCHI - 2.
20 JOSEPH SEBASTIAN
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER ANTONY M. V., MALIYAKKAL HOUSE,
NAZARETH, KOCHI - 682002.
21 MARY TANIYA K. T.
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER TENSON GEORGE, KOPPANDISERRY HOUSE,
NAZARETH, KOCHI - 2.
22 NOEL SEEJAN
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER SEEJAN M. S., MANIKUZHY HOUSE,
THOPPUMPADY, KOCHI - 5.
:4 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
23 OBED MAXWELL
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER MAXWELL XAVIER, ILLIPARAMBIL HOUSE,
PANDIKUDI, KOCHI - 2.
24 RAZAL RIYAZ
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS MOTHER FASILA RIYAS T. I., H NO.13/560,
CHITHUPARAMBU HOUSE, CHULLICKAL, KOCHI - 5.
25 SANSHYA LAISON
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER ANTONY LAISON, THAIKOOTATHIL HOUSE, H
NO.14/1287, NAZARETH, KOCHI - 2.
26 SHEON SHYLON
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER SHYLAN FRANCIS ARAKKAL HOUSE, NAZARETH,
KOCHI - 682002.
27 T. M. MOHAMMED NAEEM
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER MOHAMMED NINSHAD, H. NO.25/453,
CHULLICKAL, KOCHI - 5.
28 TOM JOSEPH V. F.
STUDENT CLASS X, AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER FRANCIS XAVIER VYPSERRY, CENTRAL ODATHA,
KOCHI - 1.
BY ADVS.
SRI.T.SANJAY
SHRI.SANIL KUMAR G.
RESPONDENTS/RESPONDENTS IN WP(C):
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF HUMAN
RESOURCE DEVELOPMENT, SHASTRI BHAWAN,
NEW DELHI - 110001.
:5 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
2 THE CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS SECRETARY, SHIKSHA KENDRA 2,
COMMUNITY CENTRE, PREET VIHAR, NEW DELHI - 110092
3 THE REGIONAL OFFICER
REGIONAL OFFICE, THIRUVANANTHAPURAM, THE CENTRAL
BOARD OF SECONDARY EDUCATION, BLOCK -B, IIND FLOOR,
LIC DIVISIONAL OFFICE CAMPUS, PATTOM,
THIRUVANANTHAPURAM - 695 004.
4 AROOJA'S EDUCATIONAL AND CHARITABLE TRUST
(REG.NO.47/IV/2012)
HAVING OFFICE AT AROOJA JUNCTION, MOOLAMKUZHI,
KOCHI - 682002, REPRESENTED BY ITS MANAGER, MAGGIE
AROOJA, WIFE OF MELBIN D' CRUZ.
5 AROOJAS LITTLE STARS SCHOOL
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI - 682002.,
REPRESENTED BY ITS PRINCIPAL SINDHU MOHAN, AGED 40
YEARS, W/O. MARTIN DAMY.
6 SDPY CENTRAL SCHOOL
KALATHARA, KANNAMALI, KOCHI, ERNAKULAM - 682 008,
REPRESENTED BY ITS PRINCIPAL.
7 LEO ENGLISH MEDIUM PUBLIC SCHOOL
LEO SCHOOL ROAD, SOUTH CHELLANAM, KOCHI - 682 008,
REPRESENTED BY ITS PRINCIPAL.
8 THE DISTRICT COLLECTOR
COLLECTORATE, KAKKANAD, ERNAKULAM, PIN - 682 030.
R1 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA
R1 BY SMT.MINI GOPINATH, CGC
R2-3 BY SRI.NIRMAL S., SC, CBSE
R4-5 BY ADV. SRI.B.SAJEEV KUMAR
R4-5 BY ADV. SRI.THOMAS JOHN AMBOOKEN
R8 BY ADV.SRI. M.A. ASIF-SPL. G.P.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 16-07-2020,
ALONG WITH WP(C).3813/2020(B), WP(C).4107/2020(K),
WP(C).6110/2020(K), THE COURT ON 06-08-2020 DELIVERED THE
FOLLOWING:
:6 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 06TH DAY OF AUGUST 2020 / 15TH SRAVANA, 1942
WP(C).No.3813 OF 2020(B)
PETITIONERS:
1 AROOJAS EDCUATIONAL AND CHARITABLE TRUST
(REG. NO.47/IV/2012), HAVING OFFICE AT AROOJA
JUNCTION, MOOLAMKUZHI, KOCHI - 682002, REPRESENTED
BY ITS MANAGER, MAGGIE AROOJA, W/O. MELBIN D AND
CRUZ, AGED 55 YEARS.
2 AROOJA'S LITTLE STARS SCHOOL
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI - 682 002,
REPRESENTED BY ITS PRINCIPAL SINDHU MOHAN, AGED 40
YEARS, W/O. MARTIN DAMY.
BY ADVS.
SRI.B.SAJEEV KUMAR
SRI.THOMAS JOHN AMBOOKEN
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF HUMAN
RESOURCE DEVELOPMENT, SHASTRI BHAWAN, NEW DELHI -
110 001.
2 THE CENTRAL BOARD OF SECONDARY EDUCATION
REPRESENTED BY ITS SECRETARY, SHIKSHA KENDRA 2,
COMMUNITY CENTRE, PREET VIHAR, NEW DELHI - 110 092.
3 THE REGIONAL OFFICER
REGIONAL OFFICE - THIRUVANANTHAPURAM, THE CENTRAL
BOARD OF SECONDARY EDUCTION, BLOCK -B, II ND FLOOR,
LIC DIVISIONAL OFFICE CAMPUS, PATTOM,
THIRUVANANTHAPURAM - 695 004.
:7 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
4 ADDL R4, SDPY CENTRAL SCHOOL,
KALATHARA, KANNAMALI, KOCHI ERNAKULAM-682008,
REPRESENTED BY ITS PRINCIPAL
5 ADDL R5, LEO ENGLISH MEDIUM PUBLIC SCHOOL ROAD,
SOUTH CHELLANAM, KOCHI-682 008, REPRESENTED BY ITS
PRINCIPAL.
ADDL.R4 AND ADDL 45 IMPLEADED AS PER ORDER DATED
19/2/2020 IN IA 1/2020
6 ADDL R6, SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, THIRUVANANTHAPURAM.
7 ADDL R7 DIRECTOR OF GENERAL EDUCATION,
THIRUVANANTHAPURAM.
ADDL R6 AND R7 ARE IMPLEADED AS PER ORDER DATED 26-
02-2020 IN WP(C).
8 ADDL R8 STATION HOUSE OFFICER,
THOPPUMPADY POLICE STATION,
ERNAKULAM DISTRICT
ADDL.R8 IMPLEADED AS PER ORDER DATED 26/2/2020 IN
WP(C).
R1 BY SRI.P.VIJAYAKUMAR, ASG OF INDIA
R1 BY SRI.GIRISH KUMAR.V., CGC
R2-3 BY SRI.NIRMAL S., SC, CBSE
R4 BY ADV. DR.K.P.SATHEESAN (SR.)
R4 BY ADV. SRI.P.MOHANDAS (ERNAKULAM)
R4 BY ADV. SRI.S.VIBHEESHANAN
R4 BY ADV. SRI.S.K.ADHITHYAN
R4 BY ADV. SRI.SABU PULLAN
R4 BY ADV. SRI.GOKUL D SUDHAKARAN
R5 BY ADV. SMT.P.RANI DIOTHIMA
R6 BY ADV.SRI.M.A.ASIF, SPL. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 16-
07-2020, ALONG WITH WA.403/2020, WP(C).4107/2020(K),
WP(C).6110/2020(K), THE COURT ON 06-08-2020 DELIVERED THE
FOLLOWING:
:8 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 06TH DAY OF AUGUST 2020 / 15TH SRAVANA, 1942
WP(C).No.4107 OF 2020(K)
PETITIONERS:
1 AL AZHAR ENGLISH MEDIUM SCHOOL
REPRESENTED BY ITS MANAGER, K.M.ABOOBACKER, AGED 64
YEARS, S/O.K.A.MOIDU, PERUMBADAPPUR, PALLURUTHI,
COCHIN-6.
2 RASEENA P.M.,
AGED 31 YEARS
D/O.ABDUL RAHIMAN, HOUSE NO.21/1639A,
KOONAMPARAMBIL HOUSE, THANGAL NAGAR PALLURUTHI,
WORKING AS PRINCIPAL, AL AZHAR ENGLISH MEDIUM
SCHOOL, PALLURUTHI, KOCHI-6.
BY ADVS.
SRI.A.HAROON RASHEED
SRI.E.B.SHAIJU
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF HUMAN
RESOURCE DEVELOPMENT, SHASTRI BHAWAN,
NEW DELHI-110001.
2 THE CENTRAL BOARD OF SECONDARY EDUCATION,
REPRESENTED BY ITS SECRETARY, SHIKSHA KENDRA-2,
COMMUNITY CENTRE, PREET VIHAR, NEW DELHI-110092.
3 THE REGIONAL OFFICER,
REGIONAL OFFICE, THIRUVANANTHAPURAM CENTRAL BOARD
OF SECONDARY EDUCATION, BLOCK B, 2ND FLOOR, LIC
DIVISIONAL OFFICE CAMPUS, PATTOM,
THIRUVANANTHAPURAM-695004.
:9 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
4 ADDL.R4. SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, THIRUVANANTHAPURAM.
5 ADDL.R5. DIRECTOR OF GENERAL EDUCATION,
THIRUVANANTHAPURAM.
6 ADDL.R6. STATION HOUSE OFFICER
THOPPUMPADY POLICE STATION, ERNAKULAM DISTRICT.
(ADDL.R4, R5 AND R6 SUO MOTU IMPLEADED AS PER ORDER
DATED 26-02-2020 IN WP(C)
R1 BY SRI.P.VIJAYAKUMAR, ASG OF INDIA
R2-3 BY SRI.NIRMAL S., SC, CBSE
R4 BY ADV.SRI.M.A.ASIF, SPL.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 16-
07-2020, ALONG WITH WA.403/2020, WP(C).3813/2020(B),
WP(C).6110/2020(K), THE COURT ON 06-08-2020 DELIVERED THE
FOLLOWING:
: 10 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 06TH DAY OF AUGUST 2020 / 15TH SRAVANA, 1942
WP(C).No.6110 OF 2020(K)
PETITIONERS:
1 ARJUN P.V.
AGED 15 YEARS
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER P.B.VIJU, CHOOLEZATHU PARAMBU,
KARUVELIPADY, KOCHI-5.
2 APARNA.P.V.,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER P.B.VIJU, CHOOLEZATHU PARAMBU,
KARUVELIPADY, KOCHI-5.
3 ADIL ANTONY,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER ANTONY.K.J., FATHER KALLARACKAL HOUSE,
H.NO.9/213C, VELI, FORT KOCHI-1.
4 ALDREN ANTONY.K.A.,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER ANTONY.K.C., KOCHERI HOUSE, PANDIKUDY,
KOCHI-682 002.
5 ALESHA PAUL,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER PAUL.T.A., THAREPARAMBIL HOUSE,
H.NO.12/65, PALLAM LANE, KOOVAPADAM, KOCHI-682 002.
: 11 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
6 AMAL.R.,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER RAVI.P., H.NO.14/469, MOONPIECE,
CHULLICKAL, KOCHI-5.
7 ANN MARY IVAN,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER IVAN JOSE, ARAKKAPARAMBIL HOUSE,
MOOLUMKUZHI, KOCHI-7.
8 ANNA ANEETA SHAJI,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER SHAJI.M.J., MADAVANA HOUSE, MUNDAMVELI,
KOCHI-7.
9 ANTONY JOSEPH,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER SOLLY ANTONY, KOCHERRY HOUSE, ST.JOHN
PATTOM, KOCHI-682 001.
10 ANTONY LEHAN LAWRENCE,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER XAVIER ANTONY.K.L., EDAVAZHIKKAL HOUSE,
MUNDAMVELI P.O., KOCHI-7.
11 BAYDEN BENNY,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER BENNY K.THOMAS, H.NO.17/1772 C,
KUTHUKADU HOUSE, MUNDAMVELI, KOCHI-7.
12 EMEY ROSE,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER SABU JOSEPH, VALIYAPARMBIL HOUSE,
ODATHA, KOCHI-1.
13 FEBIN.K.F.,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER FELIX.K.J., KURISHINGAL HOUSE, NAZARETH,
KOCHI-2.
: 12 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
14 GOUSE.P.S.,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER SAKKEER.P.A., VALIYAVEETIL HOUSE, H
NO.13/965 A, KARUVELIPADY, KOCHI-5.
15 IBSAN JOLLY,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER JOLLY LAWRENCE, PALLIPARAMBIL HOUSE,
SOUTH THAMARAPPARAMBU, KOCHI-682 005.
16 JACOB YAN,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
REPRESENTED BY HIS FATHER JOHN ROSHAN, AROOJA
JUNCTION, MOOLAMKUZHI, KOCHI-7.
17 JINOY JOHNSON,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER JOHNSON THAYIL, THAYYIL HOUSE,
MOOLUMKUZHI, KOCHI-2.
18 JOEL.P.V.,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER VARGHESE.P.A., PUTHUSSERY HOUSE H
NO.24/700, MOOLUMKUZHI, MUNDENVELI, KOCHI-7.
19 JOFRED PHILIP,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER P.A.PHILIP, PARODETH HOUSE, NAZARETH,
KOCHI-2.
20 JOSEPH SEBASTIAN,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER ANTONY.M.N., MALIYAKKAL HOUSE, MAZARETH,
KOCHI-682 002.
21 MARY TANIYA.K.T.,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HER FATHER TENSON GEORGE, KOPPANDISERRY HOUSE,
NAZRETH, KOCHI-2.
22 NOEL SEEJAN,
: 13 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER SEEJAN.M.S., MANIKUZHY HOUSE,
THOPPUMPADY, KOCHI-5.
23 OBED MAXWELL,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER MAXWELL XAVIER, ILLIPARAMBIL HOUSE,
PANDIKUDI, KOCHI-2.
24 RAZAL RIYAZ,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS MOTHER FASILA RIYAS, T.I, H NO.13/560,
CHITHUPARAMBU HOUSE, CHULLICKAL, KOCHI-5.
25 SANSHYA LAISON,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER ANTONY LAISON, THAIKOOTATHIL HOUSE, H
NO.14/1287, NAZARETH, KOCHI-2.
26 SHEON SHYLON,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER SHYLAN FRANCIS, ARAKKAL HOUSE, NAZARETH,
KOCHI-682 002.
27 T.M.MOHAMMED NAEEM,
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER MOHAMMED NINSHAD, H NO.25/453,
CHULLICKAL, KOCHI-5.
28 TOM JOSEPH.V.F.
STUDENT CLASS X, AROOJA'S LITTLE STARS SHCOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI REPRESENTED BY
HIS FATHER FRANCIS XAVIER, VYPSERRY, CENTRAL
ODATHA, KOCHI-1.
BY ADVS.
SRI.T.SANJAY
SHRI.SANIL KUMAR G.
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY,
: 14 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
MINISTRY OF HUMAN RESOURCE DEVELOPMENT, SHASTRI
BHAWAN, NEW DELHI-110 001.
2 THE CENTRAL BOARD OF SECONDARY EDUCATION,
REPRESENTED BY ITS SECRETARY, SHIKSHA KENDRA 2,
COMMUNITY CENTRE, PREET VIHAR, NEW DELHI-110 092.
3 THE REGIONAL OFFICER,
REGIONAL OFFICE, THIRUVANANTHAPURAM, THE CENTRAL
BOARD OF SECONDARY EDUCATION, BLOCK-B, IIND FLOOR,
LIC DIVISIONAL OFFICE CAMPUS, PATTOM,
THIRUVANANTHAPURAM-695 004.
4 AROOJA'S EDUCATIONAL AND CHARITABLE TRUST
(REG.NO.47/IV/2012),
HAVING OFFICE AT AROOJA JUNCTION, MOOLAMKUZHI,
KOCHI-682 002, REPRESENTED BY ITS MANAGER,
MAGGIE AROOJA, WIFE OF MELBIN D'CRUZ.
5 AROOJA'S LITTLE STARS SCHOOL,
AROOJA JUNCTION, MOOLAMKUZHI, KOCHI-682 002,
REPRESENTED BY ITS PRINCIPAL SINDHU MOHAN, AGED 40
YEARS, WIFE OF MARTIN DAMY.
6 SDPY CENTRAL SCHOOL,
KALATHARA, KANNAMALI, KOCHI, ERNAKULAM-682 008,
REPRESENTED BY ITS PRINCIPAL.
7 LEO ENGLISH MEDIUM PUBLIC SCHOOL,
LEO SCHOOL ROAD, SOUTH CHELLANAM, KOCHI-682008,
REPRESENTED BY ITS PRINCIPAL.
8 THE DISTRICT COLLECTOR,
COLLECTORATE, KAKKANAD,
ERNAKULAM PIN 682030.
R2-3 BY SRI.NIRMAL S., SC, CBSE
R4-5 BY ADV. SRI.B.SAJEEV KUMAR
R4-5 BY ADV. SRI.THOMAS JOHN AMBOOKEN
ADV.SRI.M.A.ASIF, SPL.GOVT.PLEADER
SRI.P.VIJAYAKUMAR, ASG OF INDIA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 16-
07-2020, ALONG WITH WA.403/2020, WP(C).3813/2020(B),
WP(C).4107/2020(K), THE COURT ON 06-08-2020 DELIVERED THE
FOLLOWING:
: 15 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
JUDGMENT
Dated this the 6th day of August, 2020 Shaffique,J.
Twenty eight students, who were studying in Standard X at Arooja's Little Stars School, Moolamkuzhi, Kochi has filed W.P. (C).No.6110/2020 inter alia seeking for a direction to permit the petitioners to write the CBSE Class X examination commencing on 24.2.2020. In fact, by the time they filed the writ petition, two examinations were already over. The facts involved in the case would disclose that petitioners were initially made known that they could write examinations from the SDPY Central School, Kalathara, Kannamali, Kochi, on account of the fact that Arooja's Little Stars School was not affiliated to CBSE. By Ext.P6, SDPY School had permitted the petitioners/students also to apply online for writing examinations. Subsequently, by Ext.P7, SDPY Central School informed the CBSE that those students were not studying or registered in their school. It is pursuant to the above communication that the students and their parents of Arooja's Little Stars School faced the aforesaid debacle and had to approach this Court.
: 16 :W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20
2. By an interim order dated 28.2.2020, the learned Single Judge declined to grant permission to write the examination, against which the students had preferred W.A.No.403/2020. The school had also filed W.P.(C).No.3813/2020 seeking a direction to the CBSE to register the students of their school as shown in Ext.P6 list containing 34 students and to issue hall tickets for the CBSE examinations. W.P. (C).No.4107/2020 has been filed by Al-Azhar English Medium School, Palluruthi. They contended that since CBSE had not properly considered their application for affiliation, the students were attending examination after registering with neighbouring affiliated schools. Standard X students' applications for registration were made while they were studying in Standard IX itself. But according to them though permission was sought to permit the students to write examination through an affiliated school and the affiliated school was agreeable for the same, CBSE did not grant permission. Later, the Regional Office had informed the petitioners that they will not permit such registration. Four students of Al-Azhar English Medium School had to write the Standard X examination.
3. When the appeal came up for hearing, by an interim order dated 3.3.2020, this Court directed that the CBSE shall permit the students to provisionally write the Xth standard examinations : 17 : W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20 conducted by the CBSE on 4 th, 12th and 18th of March, 2020. It was however made clear that the appellants shall not claim any equity on account of the said interim order. A similar order was issued in the case of Al-Azhar English Medium School, in W.P.(C).No.4107/2020 as well. All the students of Arooja's Little Stars School and Al-Azhar English Medium School wrote three examinations. Later, when the above matter came up for hearing on 12.6.2020, it was brought to our notice that the examinations of CBSE could not be held at Delhi and the Hindi Course B and English Language and Literature were being conducted by the CBSE at Delhi on 10.7.2020 and 15.07.2020. Certain students had opted for Malayalam as well, instead of Hindi Course B. We, therefore, issued the following directions:
"(i) If the examinations of English Lang. & Lit. and Hindi Course B are being conducted by CBSE on the dates aforesaid at Delhi, the same opportunity should be given to the petitioners/students in the very same centre as specified in our order dated 03-03-
2020 on the same day.
(ii) The CBSE also shall consider whether the students who have opted for Malayalam can be permitted to write the Malayalam examination with yet another set of question papers on the date when Hindi Course B examination is scheduled.
(iii) If for any reason, the examinations at Delhi are postponed or not being conducted, whatever modality is followed at Delhi, shall be followed for the petitioners/students. : 18 : W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20
(iv) The internal marks of the respective students shall also be forwarded by the said schools to the CBSE to enable them to publish the results.
(v CBSE shall publish the results of the students after complying with the aforesaid directions."
4. Later, when the matter again came up for hearing on 16.7.2020, it was informed that the CBSE examinations could not be held at Delhi and therefore the criteria adopted for those students shall be made applicable to the present students also and accordingly, it is informed that except one student who was given compartment, all other students have passed the examination.
5. Learned Standing Counsel appearing for the CBSE had filed a statement, narrating the measures taken to avoid such instances in the future.
6. The problem which had been faced by the students who had been permitted to write the aforesaid examinations was that schools were neither registered nor affiliated to CBSE. However, the said schools had been following the CBSE curriculum and the students were writing the examinations through other affiliated schools. Even on earlier occasions, such issues had been noticed by CBSE, which prompted the CBSE to publish the list of all affiliated schools on their website. They have also given the details of schools that are : 19 : W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20 unaffiliated. Further, a circular dated 29.2.2020 has been published at the national level in various newspapers inter alia stating that those parents who wish to admit their wards in CBSE affiliated schools are alerted and requested to check affiliation status in the website, www.cbseaff.nic.in. A public notice had also been issued alerting parents against getting admission in unaffiliated schools in various newspapers. The Regional Office of the Board was also informed by their communication dated 29.2.2020, that no request of unaffiliated schools for permitting their students to appear for examination through affiliated schools shall be permitted. The matter has also been informed to the District Educational Officer of all States and Union Territories as per letter dated 04.03.2020.
7. In fact, a Division Bench of this Court in Central Board of Secondary Education (CBSE) and Another v. V.M. Public School, Perumattom & Others (2019 (3) KHC 338 (DB) had occasion to consider an almost similar issue. This Court, in fact, had deprecated such practice in paragraph 31 of the said judgment, which reads as under:
"31. Before leaving with the matter we have to express our deepest anguish, at the manner in which mushrooming educational institutions have put the future of minor students to serious peril and jeopardy and in the present case with the : 20 : W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20 active participation of the parents. At the first instance, when we called the parents, three of them turned up and insisted that they continued the students in the school since the students were happy with the conditions in the school. We are surprised that such an attitude has been taken which we notice might be for the reason that the students now put to peril are the children of the members of the Trust and a teacher of the said institution. We can only say that the parents have behaved in a most irresponsible manner in continuing their wards in an institution which had no affiliation to any recognized Board. Despite that, we contemplated imposition of damages to each of the students to ensure the loss occasioned for the years they lost in a unrecognised and unaffiliated institution, especially since the students loss cannot be ignored even if it was occasioned with the active connivance of the parents. However, we see that the Trust does not have any properties and an imposition of damages would be difficult of recovery. We desist from imposing damages also since, if the State Government considers the case of the students favourably then they could be continued in Standard X in a school affiliated to the Board of Secondary Education of the State and the students may not loose their precious years spent in an unrecognized institution. Then the students would be entitled to invoke the remedy for damages before the appropriate forum, if they so desire. We, with a heavy heart dismiss the Writ Petition and allow the Writ Appeal setting aside the interim order. We : 21 : W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20 direct that the petitioner-school shall be closed down immediately and the Educational Authorities of the State, in the District, shall ensure such closure. The parties are left to suffer their respective costs."
8. But despite such observations, still parents fail to take necessary care to ensure that their wards are studying in recognized affiliated schools. In the case on hand, this Court has permitted the students to write the examinations since there was a practice in vogue permitting students from unaffiliated schools to write the examination through affiliated schools. While issuing the interim order, this Court asked for information from the counsel for CBSE whether there was any such practice. In fact, learned Standing Counsel appearing for the CBSE submitted that all attempts are being made to stop such an unhealthy practice and it is for that purpose that the advertisements and circulars had been issued as stated in their statement.
9. Insofar as the results of the students who had written the examination has already been published, we don't think that any further direction is required in the matter. CBSE shall issue necessary certificates to them, as per the prescribed procedure. But we make it clear that, hereafter, the CBSE shall ensure that the practice of permitting students of unaffiliated schools to write examination : 22 : W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20 through affiliated schools shall not be permitted. The parents of the students shall ensure that the school in which their wards are studying is a recognised and affiliated school. The Government shall also ensure that no School shall function without valid affiliation or recognition, as the case may be.
The writ appeal and the writ petitions are therefore disposed of in the light of the aforesaid observations.
Sd/-
A.M.SHAFFIQUE, JUDGE Sd/-
GOPINATH P., JUDGE
kp True copy
P.A. To Judge
: 23 :
W.A.No.403/2020 &
W.P.(C).Nos.3813/20
4107/20 & 6110/20
APPENDIX OF WA 403/2020
APPELLANT'S EXHIBITS: NIL
RESPONDENT'S EXHIBITS
ANNEXURE R3(A) TRUE COPY OF THE CIRCULAR NO.03/2020 DATED
29/2/2020
ANNEXURE R3(B) TRUE COPY OF THE PUBLIC NOTICE PUBLISHED IN
THE 'THE INDIAN EXPRESS' NEWS DAILY.
ANNEXURE R3(C) TRUE COPY OF THE 'PUBLIC NOTICE' PUBLISHED
IN 'HINDUSTAN TIMES' ONLINE NEWS SITE.
ANNEXURE R3(D) TRUE COPY OF THE LETTER NO.CBSE/AFF./SPECIAL PERM./RO/2020 ANNEXURE R3(E) TRUE COPY OF THE LETTER NO.CBSE/AFF./2020 DT.04/3/2020.
: 24 :W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20 APPENDIX OF WP(C) 3813/2020 PETITIONER'S' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PRINTOUT OF THE E-MAIL DATED 26.10.2018 SENT BY THE 2ND PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE REPLY DATED 26.10.2018 SENT BY THE 3RD RESPONDENT TO THE 2ND PETITIONER EXHIBIT P3 TRUE COPY OF THE PRINTOUT OF THE E-MAIL DATED 29.10.2018 SENT BY THE 2ND PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P4 TRUE COPY OF PRINTOUT OF E-MAIL DATED 8.5.2019 SENT BY THE 2ND PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE PRINTOUT OF E-MAIL DATED 27.9.2019 SENT BY THE 2ND PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P6 TRUE COPY OF LETTER DATED 14.10.2019 SENT BY LEO ENGLISH MEDIUM PUBLIC SCHOOL TO THE 3RD RESPONDENT.
EXHIBIT P7 TRUE COPY OF PRINTOUT OF E-MAIL DATED 14.10.2019 SENT BY THE 2ND PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P8 TRUE COPY OF LETTER DATED 18.11.2019 SENT BY 3RD RESPONDENT TO THE 2ND RESPONDENT.
RESPONDENT'S EXHIBITS:
EXHIBIT R3(a): TRUE COPY OF THE E-MAIL DATED 27/09/2019. EXHIBIT R3(b): TRUE COPY OF LETTER NO.CBSE/AFF/SL-00351- 1213/2012 INTIMATING THE PETITIONER SCHOOL ABOUT THE DEFICIENCIES AND INFORMED THEM THAT THE APPLICATION FOR AFFILIATION HAS BEEN REJECTED.
EXHIBIT R3(c): TRUE COPY OF THE E-MAIL DATED 09/01/2020 ISSUED TO THE PETITIONER AND THE LEO : 25 : W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20 ENGLISH MEDIUM SCHOOL.
EXHIBIT R4A TRUE COPY OF THE EMAIL FORWARDED BY THE ADDITIONAL 4TH RESPONDENT TO THE REGIONAL OFFICE, CBSE, THIRUVANANTHAPURM DATED 27.09.2019 EXHIBIT R4 B TRUE COPY OF THE MAIL RECEIVED BY THE ADDITIONAL 4TH RESPONDENT FROM THE OFFICE OF THE 3RD RESPONDENT DATED 27.09.2019 EXHIBIT R4 C TRUE COPY OF THE CIRCULAR ISSUED BY THE 2ND RESPONDENT DATED 02.08.2019 EXHIBIT R4 D TRUE COPY OF THE RELEVANT PAGES OF THE AMENDED EXAMINATION BYE-LAWS PUBLISHED BY THE 2ND RESPONDENT DATED 30.08.2010 EXHIBIT R4 E TRUE COPY OF THE RELEVANT PAGES OF THE AFFILIATION BYE-LAWS 2018 PUBLISHED BY THE 2ND RESPONDENT DATED 18.10.2018 EXHIBIT R4 F TRUE COPY OF THE RELEVANT PAGES OF THE CIRCULAR ISSUED BY THE 2ND RESPONDENT DATED 18.08.2019 EXHIBIT P10 TRUE COPY OF THE REPLY NO.GL(3) 9003/2019(2) DATED 13.01.2020 ISSUED TO ONE SMT SINDHU S.R. EVIDENCING THE ABOVE FACT UNDER THE RIGHT TO INFORAMTION ACT,2005. : 26 :
W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20 APPENDIX OF WP(C) 4107/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE E MAIL FOR SEEKING PERMISSION TO REGISTER THE STUDENTS BY THE 2ND PETITIONER DATED 22.10.2018.
EXHIBIT P2 TRUE COPY OF THE COMMUNICATION THROUGH EMAIL DATED 15.10.2019.
EXHIBIT P3 TRUE COPY OF THE LETTER ISSUED BY THE AFFILIATED SCHOOL FOR APPROVAL OF 3RD RESPONDENT DATED 15.10.2019.
EXHIBIT P4 TRUE COPY OF THE LETTER ISSUED BY THE 3RD RESPONDENT DATED 18.11.2019.: 27 :
W.A.No.403/2020 & W.P.(C).Nos.3813/20 4107/20 & 6110/20 APPENDIX OF WP(C) 6110/2020 PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF 1ST PAGE OF DIARY OF 1ST PETITIONER.
EXHIBIT P2 TRUE COPY OF IDENTITY CARD OF 1ST PETITIONER. EXHIBIT P3 TRUE COPY OF E-MAIL DATED 26.10.2018. EXHIBIT P4 TRUE COPY OF REPLY DATED 26.10.2018. EXHIBIT P5 TRUE COPY OF E-MAIL DATED 29.10.2019. EXHIBIT P6 TRUE COPY OF E-MAIL DATED 27.09.2019 SENT BY 3RD RESPONDENT TO 6TH RESPONDENT. EXHIBIT P7 TRUE COPY OF E-MAIL DATED 27.09.2019 SENT BY 6TH RESPONDENT TO 3RD RESPONDENT. EXHIBIT P8 TRUE COPY OF LETTER DATED 14.10.2019 SENT BY 7TH RESPONDENT TO 3RD RESPONDENT. EXHIBIT P9 TRUE COPY OF LETTER DATED 18.11.2019 SENT BY 3RD RESPONDENT TO 2ND RESPONDENT. EXHIBIT P10 TRUE COPY OF REPRESENTATION DATED 20.02.2020 SUBMITTED TO THE 8TH RESPONDENT.
RESPONDENT'S EXHIBITS:
ANNEXURE R3(A) TRUE COPY OF THE CIRCULAR NO.03/2020 DATED 29/2/2020 ANNEXURE R3(B) TRUE COPY OF THE PUBLIC NOTICE PUBLISHED IN THE 'THE INDIAN EXPRESS' NEWS DAILY.
ANNEXURE R3(C) TRUE COPY OF THE 'PUBLIC NOTICE' PUBLISHED IN 'HINDUSTAN TIMES' ONLINE NEWS SITE. ANNEXURE R3(D) TRUE COPY OF THE LETTER NO.CBSE/AFF./SPECIAL PERM./RO/2020 ANNEXURE R3(E) TRUE COPY OF THE LETTER NO.CBSE/AFF./2020 DT.04/3/2020.