KULDIP KAUR Vs. PUNJAB SCHOOL EDUCATION BOARD

JUDGEMENT

(1.) The petitioner had appeared in 10 + 1 Examination held by the Punjab School Education Board, S.A.S. Nagar (Mohali), in March, 1989, but failed. She appeared in the supplementary examination held in September, 1989 and was declared pass. It is alleged by the petitioner that she submitted her forms to the respondent-Board for appearing in 10 + 2 Examination which was to be held in March, 1990. It is further averred by the petitioner that in the said examination from she had clearly disclosed that she had passed 10 + 1 examination in September, 1989. Since she had appeared in the said examination as a private candidate, her form had been duly attested by the Principal, Gandhi Higher Secondary School, Ahmedgarh. It is the case of the petitioner that her examination form was accepted and she was issued Roll No. Card sometimes in March, 1990. She appeared in 10 + 2 examination under Roll No. 878364.

(2.) The petitioner goes on to say in the writ petition that the respondent-Board had declared the result of 10 + 2 examination on 5th July, 1990 and against her Roll No. it was mentioned cancelled" meaning thereby that the candidature of the petitioner had been cancelled. The petitioner was verbally told that since there was less than one year gap between her passing 10+1 examination and appearing in 10+2 examination, she was ineligible to appear in 10+2 examination according to the Regulations of the Board.

(3.) The petitioner approached this court by way of present writ petition for the issuance of a director to the respondent to declare her result of 10+2 examination.