SHEELA Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) Shri Nitin Agarwal, Advocate with Shri Prashant Sharma, Advocate for the petitioner.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) The factual matrix involved in the present case is that the petitioner was admitted to Two Year D.El.Ed Course in July 2014. In the 1st year Examination, the petitioner appeared in August, 2015, but failed. The supplementary examination of the 1st year was held in December,2015 in which the petitioner appeared and passed. Thereafter the petitioner attended the 2nd year Classes/Training. Thereafter, it is submitted as per para 5.5. of the writ petition that due to some urgent work (without specifying the same), petitioner was unaware of the requirement of filling up the examination form, for which no intimation was given by the institution respondent no.3. As such, it is contended that the petitioner has not availed this second chance to pass the examination.