RISHIKUL SENIOR SECONDARY SCHOOL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Rishikul Senior Secondary School, Grarwal, Tehsil Gohana, District Sonepat, has filed the instant writ petition seeking a mandamus to direct the respondent-Board of School Education, Haryana, to issue roll numbers and admit cards to 97 students who are studying in Class 12th of the petitioner school.

(2.) Having heard counsel for the petitioner at length, this Court is of the considered view that the instant petition is completely bereft of merit and deserves to be dismissed.

(3.) The managing committee shall abide by the provisions of Haryana School Education Rules 2003 (amended) and R.T.E. Rules 2011 and amendments if any thereafter. The Managing shall be liable for disciplinary action in case of violation of any provisions of the rules.