SANDHYA TAWADKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this petition, the Petitioner seeks to challenge the legality and validity of the order dated 29-6-2011 (Annexure - P/1) and further seeks a direction to the Respondent No. 2 to allow the Petitioner to appear in 12th class examination scheduled to be started from 6-7-2011.

(3.) According to the Petitioner, after passing the class 10th examination from Maa Annadhary Higher Secondary School, Paharia, District Janjgir-Champa, duly affiliated with the Board of Higher Secondary Education, Delhi, the Petitioner made frantic efforts to take admission in further classes, but she was denied admission on the ground that her class 10th certificate is of Board of Higher Secondary Education, Delhi, whose recognition has been cancelled by the Respondent Board from 16-6-2009.