Madhya Pradesh High Court
Bhanu Pratap Singh Moury Minor ... vs Central Board Of Secondary Education on 29 February, 2016
WP-1565-2016
(BHANU PRATAP SINGH MOURY MINOR THRU.MOTHER AND NATURAL GUARDIAN
SMT.MADHU BALA Vs CENTRAL BOARD OF SECONDARY EDUCATION)
29-02-2016
Parties as before this Court.
Mr. L.R. Bhatnagar, learned counsel is present in person and
accepts notice on behalf of respondent nos. 4 and 5.
Let process fee be paid for issuance of notice to respondent nos. 1 to 3 within seven days, failing which, this petition shall be liable to be dismissed without further reference to this Court. In the meanwhile, the respondents are directed to permit the petitioner to appear as a private student in respect of 12th standard examination. The respondent/s shall issue admit card and also complete all formalities enabling the petitioner to appear in the examination, which is scheduled from 03rd of March, 2016. The interim order passed by this Court will not create any equity in favour of the petitioner and the candidature of the petitioner shall be provisional.
List on 25/04/2016.
C c today itself.
(S.C.SHARMA) JUDGE