Dilip Gupta, J. - (1.) THE respondent -Board has not supplied the application forms for registration of the students of Class IX and Class XI since the registration fees was deposited by the petitioner on 10th October, 2009 after the expiry of the last date fixed by the Board i.e. 1st October, 2009.
(2.) IN paragraph 4 of the writ petition, it has been stated that the fees was deposited on 10th October, 2009 through Treasury Challan of State Bank of India for the students of Class IX and Class XI. Time was granted to the learned Standing Counsel on 28th April, 2010, 2nd July, 2010 and 8th July, 2010 to file a counter affidavit but no counter affidavit has been filed till date.
(3.) LEARNED Counsel for the petitioner has placed before the Court the 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.;