TANISHA MANOJ AGARWAL THR HER NATURAL GUARDIAN FATHER MANOJ SAGARMAL AGARWAL Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Rule. Learned advocate Mr.K.V.Shelat waives service of notice of rule for respondent.

(2.) By way of this petition which is filed under Article 226 of the Constitution of India, the minor petitioner-Tanisha Manoj Agarwal through her natural guardian and father, has challenged the order dated 9.3.2018 passed by the respondent-Board, by which the representation/application submitted by the petitioner is rejected.

(3.) Heard learned advocate Mr.Manish Patel for the petitioner and learned advocate Mr.K.V.Shelat for the respondent.