TARUNA DEVI Vs. STATE OF H.P

JUDGEMENT

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

(2.) On 20/12/2018, the petitioner passed the Matriculation examination and was issued mark sheet and Matriculation certificate by respondent No.3-Grameen Mukt Vidhyalayi Shiksha Sanstahan.

(3.) It appears that on 11/2/2019, respondent No.2-Himachal Pradesh Board of School Education Gyana Lok Parisar, Dharamsala, cancelled the recognition/affiliation of respondent No.3.