KALPANA BHATT AND OTHERS Vs. SECRETARY. UTTARANCHAL EDUCATION AND EXAMINATION COUNCIL. RAM NAGAR, NAINITAL AND OTHERS

JUDGEMENT

(1.) Heard Sri U.S. Khanka, learned Counsel for the petitioners and Sri V.K. Bisht. Senior Advocate, assisted by Sri Ambarish Chatterji, learned Counsel for the respondents.

(2.) By the present writ petition. the petitioners have prayed for a writ of mandamus commanding and directing the respondents to submit the petitioners' forms for 2006 intermediate examination and allow to appear in 2006 examination conducted by Uttaranchal Examination Board.

(3.) Briefly stated, according to the petitioners. they are Nepali Citizens and they have filled up the forms for the Session 2005-2006 Intermediate Examination (Pvt.) from Governments Girls Inter College (G.G.I.C.) and all girls and boys from Government inter College, Tanakpur, District Champawat, as per the publication on daily news paper "Amar Ujala" on 19.8.2005.