LAWS(DLH)-2015-8-119

PUNEET SINGH Vs. MODERN SCHOOL AND ORS.

Decided On August 18, 2015
Puneet Singh Appellant
V/S
Modern School And Ors. Respondents

JUDGEMENT

(1.) THE petitioner, a Class XI student of the respondent No. 1 Modern School, Barakhamba Road, has filed this petition seeking mandamus to the respondent No. 1 School and to the respondent No. 2 Directorate of Education (DoE), Government of NCT of Delhi (GNCTD) to promote him to Class XII in the academic session 2015 -16.

(2.) THE petitioner took the examination conducted by the respondent No. 1 School for promotion from Class XI to Class XII but has not been promoted for the reason of having failed in the subjects of Business Studies, Economics and Mathematics. It is the case of the petitioner that he had submitted an application dated 5th February, 2015 to the respondent No. 1 School for allowing him to change the subject of Mathematics earlier taken by him in Class XI as the fifth subject, with the subject of Physical Education earlier taken by him as sixth subject and marks whereof were not to be computed. The counsel for the petitioner states that if the said substitution had been allowed, then, the petitioner having passed in the subject of Physical Education in the said examination, would be eligible to take the compartment examination only for the subjects of Business Studies and Economics and if clears the same, would be entitled to promotion to Class XII.

(3.) THE counsel for the petitioner on 31st July, 2015 could not even orally explain as to which rule the respondent No. 1 School had breached / ends in violation of in denying the relief claimed to the petitioner.