REETA DEVI Vs. HIMACHAL PRADESH BOARD

JUDGEMENT

(1.) Petitioner has filed the petition under Article 226 of the Constitution of India seeking following reliefs:-

(2.) Learned counsel for the petitioner has submitted that the petitioner was admitted in the course of Diploma in Elementary Education in October, 2020. Vide letter dtd. 11/2/2021, respondent No.2 had forwarded the name of the petitioner to respondent No.1 to allow her to appear in the examination against 10% management quota. However, the request of respondent No.2 has been rejected by respondent No.1.

(3.) Learned counsel for respondent No.1 has submitted that the petitioner has approached this Court without approaching respondent No.1 at the first instance for redressal of her grievances.