(1.) These appeals have been filed against the impugned judgment of a learned single Judge of this Court dated 20.7.2005 in WP(C) No. 11718/2005.
(2.) We have heard learned counsel for the parties and have perused the record.
(3.) The appellant is an unaided private recognised school in Delhi and the writ petitioner is a student of the said school having joined it in 1993 in Nursery Class and had passed Class X examination in May 2005 conducted by the Central Board of Secondary Education (CBSE) securing an overall percentage of 65.2% marks with 60% marks in science and mathematics. The writ petitioner applied for admission in science stream in Class XI in the appellant school, but has been offered commerce stream without mathematics. It is alleged by the writ petitioner that as many as 90 seats in the science stream are still lying vacant and hence, the writ petitioner should be admitted in one of those seats. However, the writ petitioner was informed by the Principal by a letter dated 4.7.2005 that he cannot be admitted to the science stream as he did not have the requisite marks in class X in mathematics and science. In the case of the writ petitioner, N. Singh, his rank in the school is 238/299 and in the case of another writ petitioner, B. Dhami, the rank is 241/299.
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