VANSH Vs. MINISTRY OF EDUCATION

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has approached this Court for assailing orders dtd. 5/9/2023 and 26/10/2023 passed by the Division Bench of the Bombay High Court Bench at Nagpur in Writ Petition No. 5141 of 2023 and Misc. Civil Application (Review) No. 980 of 2023 in Writ Petition No. 5141 of 2023, respectively.

(3.) The appellant is a domicile of the State of Maharashtra and his father is employed in the Border Security Force (BSF) as a Head Constable (General Duty) [HC(GD)]. Owing to the deployment of his father outside the State of Maharashtra, the appellant was compelled to complete his Secondary School Certificate (Standard X)(SSC) and Higher School Certificate (Standard XII)(HSC) education from a school outside the State of Maharashtra.