MUSKAN IVNATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioner under Article 226 of the Constitution of India seeking the following reliefs:-

(3.) In brief, the case of the petitioner is that she is a resident of Gram Pigdamber, Rau, District Indore and is presently studying in Government Girls Higher Secondary School, Rau in Class 12th. with Biology as her main subject, and prior to that, she completed her Class 11th from Higher Secondary School, Bordehi, District Betul with Higher Mathematics and thereafter, after obtaining her Transfer Certificate from the said school she got herself admitted in the Government Girls Higher Secondary School, Rau.