AMAR KUMAR BHOWMICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Let affidavit-of-service filed on behalf of the petitioner be kept on the record.

(2.) The matter is taken up for final hearing on the basis of the documents available-on-record with consent of the parties.

(3.) This application is filed by the guardians of six students of Class -X of Children's Villa for direction to allow their wards to sit for the ensuing Madhyamik Pariksha, 2007 conducted by the West Bengal Board of Secondary Education form any recognized School as regular candidates.