RANA ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Due to urgency in this writ petition, I had requested Mr. Baid, learned Counsel for the Council for the Indian School Certificate Examination and Mr. Debjit Mukherjee along with Mr. Anujit Mookherji, learned Counsel for the school authorities to appear on behalf of the respondents inspite of resolution that has been taken by the Bar Association today. This was done as the issue involved in this writ petition is a sensitive issue and is dealing with the career of a student.

(2.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by the action of the school authorities and the Council for the Indian School Certificate Examination for disallowing his son Mr. Rajit Roy from taking the I.C.S.E. examination.

(3.) The factual matrix of the case is that the petitioner is claiming that his son has been regular in attendance and for reasons best known to the school authorities, the school is taking a stern view against his son. The petitioner has relied on the complaint made by him on earlier occasions.