- (1.) Sri Amit Negi, has put in appearance on behalf of sixth respondent, Sri V.P. Mishra holding brief of Sri Pratik J. Nagar has put in appearance on behalf of second respondent and learned Standing Counsel has accepted notice on behalf of respondent nos. 3,4 and 5.
(2.) On the consent of the parties, the petition is being decided without calling for counter affidavit as per Rule of the Court.
(3.) The petitioners, are three in number and are minor children of Vijay Kumar Sharma (Kaushik), who have approached this Court seeking a direction to the respondents to permit the petitioners to pursue course of standard XI, IX and VI respectively, with the sixth respondent, Bishop Johnston School & College, Civil Lines, Allahabad (Institution). The Institution is affiliated with the second respondent, Council for Indian School Certificate Examinations, New Delhi Board. The petitioners would insist that they may pursue their course with the respondent Institution free of cost pursuant to the provision of Right of Children to Free and Compulsory Education Act 2009 (Act 2009).;