(1.) The petitioner was studying in 8th standard at National Academy of Learning, Basaveshwaranagar, Bangalore, during the academic year 2011-12. He was admitted to first standard in the said institution for the academic year 2004-2005. It appears that he was involved in an incident in which he is reported to have ascribed certain words without understanding its seriousness, on account of which he was orally instructed not to attend the classes of 8th standard. Therefore, he has filed this writ petition for a mandamus directing the third respondent to permit him to continue his studies in 8th standard for the academic year 2011-2012 and also to permit him to appear for the examination.
(2.) This Court by an Order dated 9.3.2012 directed respondent Nos. 2 and 3 to permit the petitioner to appear for the 8th standard examination commencing on 12.3.2012. However, they were directed not to announce the result of the said examination. Accordingly, petitioner has appeared for the said examination.
(3.) Respondent Nos. 2 and 3 have filed their statement of objections contending that when the petitioner was studying in 8th standard, he was involved in unpardonable activities. The institution took a lenient view and directed the petitioner not to attend the classes from February, 2012. His parents were advised to prepare the petitioner for the examination of the 8th class, which was to commence on 12.3.2012. The petitioner was advised to seek admission in the nearby school from the next academic year. However, he has rushed to this Court without any reason. He was allowed to appear for the examination.