Rajasthan High Court - Jaipur
Horizon Of Little Buds Secondary School vs State Of Rajasthan on 6 September, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15021/2019
Horizon Of Little Buds Secondary School
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Ashish Saksena For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 06/09/2019 Learned counsel for the petitioner submits that the petitioner is running school after being evicted from its previous premises at the new place and inspection has also been conducted. However, Board of Secondary Education, Ajmer has not placed the school address on its site and resultantly the form is not being accepted and school code and password have not been issued whereas the Secondary Education Board has issued notification as the last date for filling up the examination form for class 10th is 7th September, 2019.
Issue notice of the writ petition as well as the stay application, returnable within two weeks.
Notices be given "dasti".
In the meanwhile, the petitioner shall deposit the examination fees of the students with the Board of Secondary Education, Rajasthan, Ajmer which would accept the examination (Downloaded on 06/06/2021 at 07:53:36 PM) (2 of 2) [CW-15021/2019] fees and examination form offline of class 10 th, which would be subject to the final decision of the case.
(SANJEEV PRAKASH SHARMA),J Anu/214 (Downloaded on 06/06/2021 at 07:53:36 PM) Powered by TCPDF (www.tcpdf.org)