NEHA PARASHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner is aggrieved by order contained in Annexure -5 issued by the Principal, Central School, PPCL at Amjhore by which petitioner 'sadmission in class XI (Science) has been cancelled on. 11.10.1999 on the ground that her admission on 3.8.1999 was provisional and subsequently the relevant records could not be produced by the father of the student. On behalf of the petitioner, it has been submitted that receipt showing admission of the petitioner on

(3.) IT is undisputed that petitioner was admitted as student of class XI and pursued her studies in school for sometime and subsequently it appears that on a special request she has been allowed to take her half yearly examination.