URVASHIBEN HITESHBHAI PATEL Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) By way of present writ-application filed under Article 226 of the Constitution of India the writ-applicant herein has prayed for direction to the respondent No.2 to issue school leaving certificate of minor daughter Mahek to the present writ-applicant herein and that the duplicate leaving certificate of elder daughter, namely, Prakruti.

(2.) Briefly stated that the writ-applicant herein was married to one Kamleshbhai Parshottambhai Patel and out of the wedlock she has two daughters, namely, Prakruti and Mahek undergoing studies in standard 6th and 3rd respectively. The writ-applicant and her husband got separated. It appears that daughters are in the custody of the writ-applicant herein.

(3.) The writ-applicant herein through her advocate issued notice on 6/6/2022 calling upon the respondent No.3 to hand over the school leaving certificates to the writ-applicant of minor daughters as stated above who are admitted in the respondent No.2 school.