HICT SHIKSHA MAHAVIDHYALAYA Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The present petition under Article 226 of Constitution of India prays for the following reliefs:

(2.) Any other relief which this Hon'ble Court deem fit in the facts and circumstances of the case may kindly be granted to the petitioner.

(3.) In the above said factual background, the grievance raised by the petitioner institute now is that students who have been admitted sometime in November,2015 against the increased intake capacity of 50 students in the D.El.Ed Course for the Academic Session 2015-16 are unable to appear in the 1st year D.El.Ed examination due to failure of Board to allow the petitioner institute to furnish the examination forms qua the forthcoming supplementary examinations scheduled to commence from 28.12.2016. 3.1 As such the learned counsel for the petitioner submits that once admissions were made against the said increased intake capacity of 50 seats in D.El.Ed two year course for the W.P.No.8424/2016 academic session 2015-16 based upon the order of the Apex Court as aforesaid and the earlier round of litigation vide P-6, it is unlawful on the part of the Board to now decline opportunity to the admitted students to appear in the supplementary 1st Year D.El.Ed Examination of 2015-16.