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PETITIONER: CENTRAL BOARD OF SECONDARY EDUCATION

       Vs.

RESPONDENT: NIKHIL GULATI & ANR.

DATE OF JUDGMENT:       13/02/1998

BENCH: CJI, B.N. KIRPAL, M. SRINIVASAN

ACT:

HEADNOTE:

JUDGMENT: (WITH SLPs 19513 & 19057/1997)                THE 13TH DAY OF FEBRUARY, 1998 Present:                  Hon’ble the Chief Justice                  Hon’ble Mr. Justice B. N. Kirpal                  Hon’ble Justice M. Srinivasan Mr. T.C.  Sharma, Ms. Neelam Sharma, Mr. Ajay Sharma and Mr. Rupesh Kumar, Advocates for the petitioner. Mr. S.  K. Jain  and  Mr.A.P.  Dhamija,  Advocates  for  the respondents.                          O R D E R      The following Order of the Court was delivered: (WITH SLPs 19513 & 19057/1997)      Occasional   aberrations   such   as   these,   whereby ineligible students  are permitted,  under court  orders, to undertake Board  and/or University examinations, have caught the attention  of this  Court many  a time.  To  add  to  it further, the  courts have  almost always  observed that  the instance of  such aberrations  should not  be treated  as  a precedent in future. Such casual discretions by the Court is nothing but  an abuse  of the process; more so when the High Court  at  its  level  itself  becomes  conscious  that  the decision  was  wrong  and  was  not  worth  repeating  as  a precedent. And  yet it  is repeated  time and  again. Having said this much, we hope and trust that unless the High Court can justify its decision on principle and precept, it should better desist  from passing  such orders,  for it  puts  the ’Rule of Law’ to a mockery, and promotes rather the ’Rule of Man’.      All the  same, fond  hopes were  raised in the minds of the students,  herein, Therefore,  we decline  to  interfere under Article  136 of  the Constitution.  The  S.L.Ps.  are, accordingly, dismissed.