MASTER DEEPAK ARORA Vs. ARUNA UMMAT

JUDGEMENT

(1.) Whether the petitioner, a student of Delhi Public School, Dwarka can seek admission in science stream (non medical) contrary to the policy laid down by the school for admission to the science stream is the point for determination in this petition.

(2.) The petitioner passed his 10th class examination with distinction in the four subjects conducted by Central Board of Secondary Examination and scored 79% marks in aggregate and 77% in ESM.

(3.) The plea of the petitioner is that though he is an illustrious student but unfortunately because of his continued bedridden condition owing to Viral Pyrexia (Typhoid) relapsing into Jaundice and thereafter meeting with an accident resulting into fracture, he could not perform in the examination commensurating with his intelligence and capability.