PAYAL JAIN Vs. CENTRAL BIARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) , J.

(2.) THE petitioner filed this writ petition for a direction to respondents, namely, the Central Board of Secondary Education and the Principal, Happy School, Padam Chand Marg, Daryaganj, New Delhi to allow the petitioner to appear in Class XII examination which commenced on 2nd March, 1996. Since admit card had been denied to the petitioner on the ground of shortage of attendance, the petitioner also prayed for a direction to respondent No. 1, CBSE to condone the shortage of attendance and to issue admit card. THE stand taken by respondent No. 1 in the counter affidavit is that the petitioner had only less than 60 per cent attendance, that the maximum condonation permissible is upto 15 per cent and that even if the full benefit of condonation is given, the petitioner cannot satisfy the requirement of attendance.