Rajasthan High Court - Jaipur
Vikram Singh Shekhawat And Ors vs Principal Secretary Edu Dep Ors on 23 March, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
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Civil Writ Petition No.4127/2010
Vikram Singh & 21 Ors Versus
Board of Secondary Education & Ors
Date of Order ::: 23/03/10
Hon'ble Mr. Justice Ajay Rastogi
Mr. Sitaram Samota, for petitioners
It is a joint petition of students with the grievance that despite permission letter being issued by respondent Board of Secondary Education to individual petitioner, petitioners are not being permitted to appear in Senior Secondary School Examination, 2010 only on the premise of they having crossed age of 21 years. Counsel submits that though the examinations have commenced on 18/03/2010 but next paper is scheduled to take place on 31/03/2010; atleast they may be permitted to appear in remaining papers.
Issue notice, alongwith a copy of this order, returnable within four weeks as to why the petition may not be finally disposed of at admission stage. Notices be given Dasti, if desired. PF & Notices be filed within seven days, failing which writ petition shall stand dismissed without reference to this Court.
One set of paper book of the petition be served upon Shri Prahlad Singh, appearing on behalf of respondent-Board, who may seek instructions and file counter, if so desired. Receipt of paper book given to Shri P.Singh be filed in the office.
In the meanwhile, respondents are directed to allow the petitioners to appear in the remaining papers of Senior Secondary School Examination, 2010 on provisional basis. However, that will not confer any right and result of the petitioners be kept in a sealed cover and shall not be declared till further orders. Stay order will be effective only after service upon respondents. List after service showing name of Shri Prahlad Singh for respondents in the cause list.
(Ajay Rastogi), J.
K.Khatri/p2/ 4127CW2010-Mar23-StyExmSrSecOvrAg.doc