RACHNA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking direction to respondent No. 5 to permit the daughter of the petitioner to attend the classes.

(2.) It is submitted by the counsel for the petitioner that although Scindia Girls School is a private school, but she has approached respondents No. 2 to 4 for issuing direction to respondent No. 5 for permitting her daughter to attend the classes, therefore, this petition can be entertained.

(3.) It is further submitted that the petitioner has also made a representation to respondent No. 5 thereby tendering apology for the act of indiscipline shown by her daughter and has prayed mercy for permitting her to attend the classes, as she is the student of Class-XII and if she is not allowed to attend the class, then her entire year would be spoiled because a student would learn in a better manner if she is taught by the trained teachers in comparison to her parents, who are not trained in teaching. It is further submitted that the petitioner on behalf of her daughter is once again tendering her unconditional apology and would again tender her unconditional apology to the respondent no.5 for the act of indiscipline shown by her daughter, namely, Ku. Sakshi Singh and in order to save one academic year, she may be allowed to attend the classes.