POOJA BHASIN Vs. C B S E

JUDGEMENT

(1.) . This is a writ petition filed by the petitioner praying for a direction to the respondents to allow the petitioner to appear in the Board Examination of Class XII commencing from 16th March, 1998 and also to hand over to the petitioner the Admit Card for such appearance.

(2.) . The petitioner is a student of respondent No.2 school. It is stated that the Admission Forms of all the students including the petitioner were forwarded by the school authorities to the respondent No.1 for allotment of Roll Numbers and issuance of Roll Number Cards. The petitioner received the Roll Number Card in the month of February, 1998, on the basis of which, she appeared in the practical examination held on 10th February, 1998. Subsequently, however, the petitioner was informed on 27th February, 1998, that the Admit Card could not be issued to the petitioner for the examination commencing from 16th March, 1998. After representing to the various authorities as also after service of a legal notice on the respondent No.2, the petitioner has filed the present writ petition praying for the aforesaid reliefs.

(3.) . Both respondents 1 and 2 have contested this writ petition by filing counter affidavits which are on record. On perusal of the counter affidavits, I find that the respondents did not issue the Admit Card in favour of the petitioner as the petitioner did not have the requisite attendance in Class XII as required under the Examination Bye-Laws framed in the year 1995 by the Central Board of Secondary Education, the respondent No.1.