- (1.) The Petitioner has preferred this special leave petition against the impugned order dated 03.08.2015 passed by the High Court of Punjab and Haryana in CWP No. 8009 of 2015.
(2.) The facts of the case lie in a narrow compass.
(3.) The Petitioner was a student of the Respondent-school viz., St. Jones School, Chandigarh. The school is affiliated with the CBSE. The Petitioner passed his Class X and was interviewed on 24.03.2015 for the purpose of admission in class XI. At the time of interview, the Petitioner preferred the medical stream but it was declined by the Respondent-school on the ground that he is ineligible for the said stream because of his pre-Board result. The Petitioner allegedly requested to admit him in any other stream as per his eligibility, but when the final list was prepared and displayed on 29.03.2015 on the notice Board of the Respondent-school, the name of the Petitioner was conspicuously absent in the said list. The contention of the Petitioner is that he is a brilliant student who had been deprived of his right to education in the same school from where he had passed class X. Being aggrieved, the Petitioner filed a Writ Petition before the High Court seeking a direction to the Respondent-school to admit him in class XI.;