RUPA JARET Vs. H.P.BOARD OF SCHOOL EDUCATION

JUDGEMENT

(1.) These two petitions which raise common question of law and fact are taken up for hearing with the consent of the parties without being formally admitted.

(2.) The question raised in these petition is whether a student having been admitted to an examination after completing course of studies and other formalities for that examination, should suffer for the remissness and negligence on the part of the Board, which approved her candidature to appear in the Examination, and permitted her to take the examination.

(3.) Rupa Jaret, (Petitioner in civil writ petition No. 836 of 2003), Ankita Gosain (Petitioner in Civil Writ Petition No. 837 of 2003) passed their matriculation examination in the year 2002 from St. Xaviers High School, Shimla in the Stream 'Council for the Indian School Certificate Examinations' (ICSE for short).