ASHOKE SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) - The petitioner in the instant case is the guardian of student. It is the case of the petitioner that his daughter was admitted in Higher Secondary Course in Class XI in Science stream of Baidyabati Charushila Bose Balika Vidyalaya. She has been promoted to Class XII and at present she is studying in that class. The petitioner states that after being promoted to Class XII, the school authorities sent the application of the petitioner's daugher for registration to the West Bengal Council of Higher Secondary Education. On coming to know that the registration has been refused by the Council, the present writ application has been filed.

(2.) According to the petitioner, there is no scope for refusal of registration. The respondent authorities, it is stated, are bound to register the petitioner's daughter for appearing in the Higher Secondary Examination.

(3.) It is further submitted that the petitioner's daugher passed secondary examination in 2nd Division having a total marks of 448 i.e. 56% in Science group and the school authorities having admitted her in the Science group cannot now refuse registration when she has been promoted to Class XII.