ONKAR NILOBA GAIKWAD Vs. STATE GOVERNMENT EDUCATION DEPARTMENT

JUDGEMENT

(1.) Leave to delete Respondent No.2. Deletion to be carried out forthwith.

(2.) Despite service of Court notice on Respondent No.9, none has caused an appearance to assist the Court. This Petition is filed in 2023. Issue is as regards declaration of the result of the Petitioner student for the Year 2015-2016, pertaining to the Higher Secondary Certificate ('HSC') Examination. In such circumstances, we do not find it appropriate to keep this Petition pending, waiting for Respondent No.9 to make up his mind and appear before the Court.

(3.) We have considered the strenuous submissions of the learned Advocates for the Petitioner and the State Board and the State. The issue addressed to us falls in a short compass.