DEVESH GAUTAM Vs. MP BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) HEARD .

(2.) GRIEVANCE of the petitioner in this petition is that the petitioner has arbitrarily not been permitted to appear in D. Ed. Second Year Examination.

(3.) THE Board, in its reply, pleaded that the petitioner was not eligible to appear in D.Ed. First Year Examination in three chances because in first chance the petitioner could not clear the paper of D.Ed. First Year Examination and further, he could not appear in second chance of D.Ed. First Year Examination because he was ill. As per policy of the Board, a student is eligible to get only two chances to clear the Examination. In support of the aforesaid contention, the Board relied on Annexure R/1 -1. Relevant clause of Annexure R/1 -1 is as under: -