POONAM PATTAIYA Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The petitioners have filed this petition praying for a direction to the respondent authorities to permit all the petitioners to appear in the Supplementary Examination of the D.E1.Ed., first and second year course respectively by treating the attempt as a first chance.

(2.) The facts on the basis of which the present petition has been filed are that the petitioner nos. 1 to 6 have taken admission in the D.E1.Ed. course and at present are studying in the second year of the said course in the respondent no.2 institution, whereas petitioner nos. 7 to 10 are studying in the first year of the D.E1.Ed. course in the aforesaid institution, which is a private unaided institution and is said to be recognized by the NCTE.

(3.) Undisputedly, all the petitioners, whether studying in the first year or the second year, were unable to clear the first year or second year main examination, as the case may be, in the first attempt and obtained supplementary. It is also averred in the petition that the petitioners could not appear in the next succeeding supplementary examination on account of non-communication of the date of the examination to the petitioners. In the present petition the petitioners have also stated that it is not a matter of dispute that the petitioners are denied opportunity to appear in the aforesaid supplementary examination because the petitioners did not complete the requisite number of teaching days.