BLESSEN BABY Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is a differently abled child and has a borderline IQ of 76 with dyslexia as certified by the competent medical board. It is submitted that though the petitioner had submitted applications for the assistance of scribe and for extra time in the SSLC examinations, but the request has been rejected by the respondents. Ext.P5 recommendation by the Headmistress of the school in which the petitioner studies has also not been considered.