RATNA PRABHA Vs. STATE OF M P

JUDGEMENT

(1.) Heard. Petitioner has filed this petition for the following reliefs that recognition to run school of respondents No. 4 and 5 be canceled and criminal action be taken against respondents No. 4 and 5 for playing fraud with students. The petitioner also prayed any other suitable relief as Court may deem fit in favour of the petitioner.

(2.) Petitioner, after passing 11th class examination, got admission in 12th class at Laxmi Bai Convent Higer Secondary School, Bhind, Madhya Pradesh. However, she was not permitted to appear in the examination of 12th class by the Board of Secondary Education, Madhya Pradesh, Bhopal, on the ground that the subjects in which petitioner got admission in the school were not recognized by the Board.

(3.) As per petitioner, she could not appear in Class 12th examination of the Board due to fraudulent action of the school, respondent No,5. The school had given admission to the petitioner in spite of the fact that the school had no recognition for the subject from the Board of Secondary Education, Madhya Pradesh, Bhopal.