SONIA DAMLEY Vs. PRINCIPAL S S HIGH SCHOOL

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, the petitioner, who is the mother and guardian of a minor boy Kumar Randhir, has prayed for declaration that the result of Randhir declared by respondent No.2 Maharashtra State Board of Secondary & Higher Secondary Education for the H.S.C. (Higher Secondary Certificate Standard XII ) examination for the academic year 201213 be revised in light of its policy, which provides for granting 20 grace marks to students afflicted with learning disability.

(2.) There is no dispute about the fact and it is reflected in the affidavit filed on behalf of respondent No.2Board itself that concessions are granted to students suffering from learning disabilities, which are broadly classified into three categories as under:

(3.) In Writ Petition No.1744 of 2005 this Court considered the issue and by order dated 20 July 2006 sanctioned a scheme formulated by the Expert Committee appointed by the Court and directed as under: