KRISH RAJENDRA CHORDIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Appearing Respondents waive service. Rule made returnable on 11/7/2023.

(2.) The Petition discloses an utterly extraordinary state of affairs. The Petitioner is a 17-year-old student is caught between the Scylla of an utterly doctrinaire approach of the 4th Respondent, Maharashtra State Board of Secondary and Higher Education, and the Charybdis of an alleged lapse on the part of the 5th Respondent, the Gargi Junior College, Nashik. The result is that the young Petitioner's entire educational carrier and future is in jeopardy.

(3.) The Petitioner was a student in the Silver Oak Universal School, Nashik. He appeared for the 10th standard examination of the ICSE Board in the academic year 2020 -2021. It seems that very shortly thereafter, because of the lockdown, the Petitioner could not immediately take enrolment in a college. He worked on developing a digital app relating to the Covid situation. This was a tracker for Covid conditions. Clearly, he engaged himself in a technical and science-based pursuit of his own volition.