PARTHA SARATHI PRAMANICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The father of the student has approached this Court, inter alia, praying for issuance of registration certificate on completion of formalities by West Bengal Board of Secondary Education (hereinafter referred to as "Board") which would facilitate the petitioner's son to participate in ensuing Madhyamik Pariksha, 2025.

(2.) The learned advocate representing the petitioner submits that petitioner's son was student of Sarisha Ramakrishna Mission Sikshamandir (H.S.), South 24 Parganas of Class-IX in 2023 but he could not pass in Class-IX annual examination and subsequently, took admission in Class-X in Dostapur High School, South 24 Parganas. Thereafter, the student took admission in Class-X in Kapatkhanda High School (H.S.) in 2024.

(3.) It is contended that being the student of Class-X in Kapatkhanda High School (H.S.) application was made for issuance of registration certificate in order to permit the student to participate in Madhyamik Pariksha, 2025.