PRAGYA CHANDRA MINOR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Refusal of admission by Simultala Residential School at Jamui resulted in filing of this writ application. Petitioner No. 1 belongs to the physically disabled category. She is hearing impaired. The case of the petitioner is that after having gone through the exercise and having given up the studies in the previous school, she cannot be denied admission, especially after she has qualified in the written examination.

(3.) The Court directed the respondent State authorities, including the Principal of the school, to file a counter affidavit and explain the reason for not-grant of admission.