Rajasthan High Court - Jodhpur
Shashikant Dadhich & Ors vs State Of Raj. & Ors on 20 March, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
S.B. Civil Writ Petition No. 2131/2009
Shashikant Dadhich & Ors.
Vs.
State of Rajasthan and Ors.
Date of order : 20.03.2009
HON'BLE MR.GOPAL KRISHAN VYAS,J.
Mr. R.S. Choudhary, for the petitioners. Mr. B.L. Bhati, for the respondents.
Mr. G.R. Kalla, Govt. Counsel.
Heard learned counsel for the parties.
It is contended by the learned counsel for the petitioner that all the petitioners are students of 10th class and they filled their examination forms. The said examination forms are lying with the respondent No.1 and it has not been sent to the Board of Secondary Education, Rajasthan, Ajmer.
In the interest of justice, if the respondent No.1 is having forms of these petitioners then those forms may be sent forthwith to the Board of Secondary Education, Rajasthan, Ajmer. Upon receiving those forms it is expected from the Board that the Board will consider the candidature of the petitioners for appearing in the Secondary Examination sympathically and will see that one year of petitioners will not to waste for negligence of the School where petitioners were admitted in Secondary School Class.
It is also made clear that if the Board will allow these petitioners to appear in the examination then the petitioners shall deposit late fees alongwith original fees.
With these observations, the writ petition is disposed of.
(GOPAL KRISHAN VYAS)J. Rm/