S.K.SINGH,J. - (1.) HEARD learned Counsel for the petitioner, Sri J. Nagar learned Advocate who appears for respondent Nos. 1 and 2 and Sri S.D. Singh, learned Advocate who appears for the respondent No. 3.
(2.) AS pleadings are complete, on the request of the learned Counsel for the parties, matter is being heard and finally decided. Prayer in this petition is for issuance of a writ in the nature of certiorari quashing the order dated 31 -1 -2002 (Annexure -1 to the writ petition) passed by the respondent 1/2 by which petitioner has been deprived from appearing in ICSE Examination, 2002 on the ground of shortage of attendance.
(3.) THERE appears to be no dispute about the fact that the required attendance is to be not less that 60 per cent but so far the petitioner is concerned the order impugned states the petitioner's attendance is just 50 per cent and it for this reason petitioner has been denied permission to appear in the concerned examination. When the writ petition was filed, on 20th February, 2002 petitioner was permitted to appear in the examination with a rider that result will be subject to the decision of this Court.;