SANGITA SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. Respondent Nos. 1 to 8 who are the contesting Respondents waive service. It is not necessary to issue notice to Respondent Nos. 6 to 12. The pleadings are complete and, therefore, by consent of parties, Rule is made returnable forthwith.

(2.) The Petitioners are parents of minor students who have appeared for the 10th standard examination conducted by the Council for Indian School Certificate Examinations (Respondent No. 5) (hereinafter for short referred to as "ICSE"). The Petitioners have appeared from the secondary schools impleaded as Respondent Nos. 6 to 12 in this Petition. These examinations have been conducted in March 2010. The son/daughter of each of the Petitioners has passed the standard 10th examination conducted by Respondent No. 5 Council.

(3.) The first Respondent is the State of Maharashtra. The second Respondent is the Principal Secretary, Department of School Education and Sports, State of Maharashtra, whereas Respondent No. 3 is the Additional Secretary, Department of School Education and Sports. Respondent No. 4 is the State Board established for the State of Maharashtra under the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (hereinafter for short referred to as "1965 Act").