- (1.) This writ petition has been filed by a student through his father aged about 17 years, being aggrieved by the action of opposite party no.9 i.e. Principal La Martiniere College, Lucknow declining him admission in standard XI. By means of this petition the petitioner has sought a writ of certiorari quashing the reply dated 21.06.2015 submitted by the Principal to the District inspector of Schools Anglo India Schools, Lucknow and has also sought a writ of mandamus commanding the respondents to admit him in standard XI (Science-Biology stream) of La Martiniere College, Lucknow for the academic session 2015-16 and specifically to the District Magistrate, Lucknow for taking necessary action in the matter in accordance with law.
(2.) The petitioner herein indisputably has studied for the last 13 years in the La Martiniere College Lucknow i.e. from Nursery to standard X. When admissions to standard XI were being made, the case of the petitioner was also considered on submission of requisite admission form and ultimately the same was declined as is borne out from the counter affidavit and from the submissions made at the Bar. The admission was declined on account of reservations of the father of the student with regard to his participation in certain activities of the school which form part of the extra curricular activities and according to the college were necessary for over all development of the child.
(3.) During the course of argument Sri Jai Deep Narain Mathur, learned Senior Advocate assisted by Sri Altaf Mansoor submitted that all along the father of the petitioner did not get along with the teachers of the school who are veritably perturbed by his attitude towards them, it was also said that some complaint had also been made by him to the District Magistrate in the year 2008 with regard to certain activities in the institution. Considering all this, the Principal of the College undertook a consultative process with the teachers for admission of the students in class XI and it was ultimately decided not to give admission to the petitioner-student.;