LAWS(P&H)-2014-2-132

JASPREET SINGH Vs. PUNJAB SCHOOL EDUCATION BOARD

Decided On February 17, 2014
JASPREET SINGH Appellant
V/S
Punjab School Education Board and Anr. Respondents

JUDGEMENT

(1.) The present petition has been filed for directing respondent No. 1 to accept the application form and to allow the petitioner to appear in the matriculation examination to be held in March, 2014 through open school system. The case of the petitioner is that he applied on 18.12.2013 (Annexure P/2) and reliance was placed upon a FAX copy sent to the Board. The Board in its communication dated 27.1.2014 (Annexure P/3) had replied that the said application had been received on 16.1.2014 and procedure for annual exanimation had already been completed and, therefore, permission for admission could not be granted.

(2.) In the written statement now filed in Court today, it has been submitted that Matriculation Examination in the open school system has commenced on 15.2.2014 and the petitioner cannot be now given permission to take admission as the date sheet was released on 1.1.2014. The last date for taking admission in the Study Centre accredited with respondent No. 1 was 10.9.2013 with late fee and the respondent has not received the FAX message sent by the petitioner as alleged. It is further mentioned that the 1.2014 along with Annexure P/2. The application is appended as Annexure R-1/1. Accordingly, this Court is of the opinion that once the cut off date had expired and the petitioner had never applied within the time petitioner had been studying in the Shri Harkrishan School, Phagwara earlier and the concerned school has refused to send his examination form. The application for permission to appear in the open school category examination was given on 16.escribed through the concerned school, no indulgence can be granted as the cut off date has a sacrosanct respect which has to be maintained. Accordingly, the present petition is dismissed.