LAWS(BOM)-2012-2-62

RAKSHASINGH JAGDISHSINGH BAIS Vs. MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION NAGPUR

Decided On February 10, 2012
KU. RAKSHASINGH D/O JAGDISHSINGH BAIS Appellant
V/S
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION, THROUGH ITS DIVISIONAL SECRETARY Respondents

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties. Shri Anand Parchure, the learned Counsel waives notice on behalf of the respondent Nos.1 and 2 and Shri Anand Jaiswal, the learned Counsel waives notice on behalf of the respondent No.3.

(2.) The petitioner is a student. By way of the present petition, the petitioner has prayed that the decision of the respondent No.1 holding the petitioner not eligible for science stream and that she is not entitled to appear for 12 th standard Board Examination in Science Stream, may be set aside and the petitioner may be permitted to appear for Board Examination of 12 th standard in Science Stream.

(3.) It is the case of the petitioner that on the basis of admission form, which she submitted, she was enrolled in standard XI in the Science Stream by the respondent No.3 College. She completed her 11 th standard in the college and now when she is about to appear for standard 12 th Board Examination, the Board has not accepted her examination form on the ground that the petitioner is not qualified to be admitted in the Science Stream.