DEEPALI PATEL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) It is the case of the petitioner herein that she has sought admission for her son who is about five years old in the Institution of the respondent No. 2 headed by the respondent No. 3, the Principal. It is also the case of the petitioner that she has complied with all the formalities of filling up of the admission form and has duly submitted the same in time.

(2.) On 30/5/2025, the respondent No. 3 had issued certain instructions to all the parents/guardians concerned with regard to the admission process. Accordingly, her son having been allotted Registration No. 76 was duly selected for admission. The petitioner was also informed that all necessary/future communication from the respondents would be done so through a specialized portal known as "eCare", the credentials of which would be shared/notified on later dates.

(3.) The petitioner, in the meantime was diagnosed with allergic conjunctivitis, for which, she has to undergo medical treatment from 8/12/2025 to 12/12/2025. While undergoing treatment, an SMS was received on her phone on 11/12/2025, wherein the respondent No. 3 has informed that "the New Admission Session 2026 induction programme will be held on Saturday the 13/12/2025 at 10:00 am in the School hall. (Please be in the campus by 9:45 am). Both parents and the child need to be present and attendance is compulsory". Admittedly, the petitioner due to bonafide inadvertence, failed to notice the said SMS.