ASHOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Articles 226/227 of the Constitution of India, for issuance of a writ in the nature of mandamus seeking directions to the respondent-authorities to issue Roll Numbers to the petitioners so as to enable them to take up 10+2 examination which were to commence with effect from 13.3.2007.

(2.) The case set up by the petitioners is that they appeared in matriculation examination in March, 2005 under the Board of School Education, Haryana. The petitioners, however, were declared fail as they could not pass more than 3 subjects. As per the policy of the Board known as "Haryana Open School", the petitioners again appeared to pass the subjects in which they had failed, in October, 2005. They were declared as pass and were issued certificates on 29.11.2005. After having passed their matriculation examination, the petitioners applied to respondent No. 2 for grant of permission to appear in 10+2 examination commencing on 13.3.2007. The permission was sought while relying on the certificates issued by the Board (Haryana Open School) on 29.11.2005. A letter dated 22.1.2007 (Annexure P-4), however, has been received by them asking them to produce the proof of having taken the matriculation examination. Since the Roll Numbers were not issued, they approached respondent No. 2-Punjab School Education Board, SAS Nagar, Mohali, seeking issuance of Roll Numbers. However, on 6.2.2007, the prayer was declined. Legal notices were served. Since no action has been taken, the present writ petition has been filed.

(3.) In paras 9 to 10 of the petitioner, certain instances have been given with the plea that the said persons have been issued Roll Numbers and their case is not different from that of the petitioners.