PREETHIKA Vs. NATIONAL INSTITUTE OF OPEN SCHOOLING

JUDGEMENT

(1.) The petitioners approached this Court as the National Institute of Open School did not permit them to write secondary examination for the reason that the petitioners had not produced certain documents in regard to age group, residence proof etc along with the application. This Court by the interim order permitted the petitioners to appear for the examination.

(2.) Today learned cousnel for the respondents produced before me in a seald cover the results of the petitioners based on the directions of this Court. The result shows that the petitioners had passed the examination. The petitioners also submitted that they had produced the age certificate and residence proof subsequently.

(3.) Such view of the matter, without treating this as a precedent for regularising such examination, the petitioners' results shall be published.