Shishir Kumar, J. - (1.) HEARD learned Counsel for the petitioner and learned Standing Counsel.
(2.) BY means of this writ petition, petitioner has sought writ in the nature of mandamus commanding the respondents to give registration forms to the petitioner's Institution forthwith for registering the students of Class -IX admitted in the year 2009 whose fees has already been deposited on 12.10.2009. Further, a writ of mandamus has been sought commanding the respondents to accept the registration forms of the petitioner's Institution as well as to accept the forms of Board Examination -2011 of the students of petitioner's Institution of Class -X, so that they may appear in the Board Examination. It appears that earlier various writ petitions were filed on the ground that the application forms for registration of the students have not been supplied by the Board due to the fact that the registration fees have been deposited after the expiry of the last date i.e. 1st October, 2009. It appears that the Board of High School and Intermediate Education has made a condition, which mentions that for the purposes of Class -IX and XI at the time of admission a registration certificate has to be obtained from the Board after depositing requisite fees. For that purpose, a cut of date i.e. 1st October of every year has been fixed. In the present case, the petitioner has deposited the requisite fees and the detail on 12th October, 2009 through treasury challan.
(3.) LEARNED Counsel for the petitioner has placed reliance upon a judgment rendered by this Court on 2nd July, 2010 in Writ Petition No. 16404 of 2010 in which also the registration forms were not issued since the fees was deposited late on 6th October, 2009.;