Bibek Chaudhuri, J. - (1.) A minor student of Class -X has been running from pillar to post for favourable consideration of her case by the authority, in the instant case, the Central Board of Secondary Education and also repeatedly knocked at the door of Higher Judiciary for relief but till date her efforts go in vain.
(2.) Now, the salient facts for consideration of the instant writ petition.
(3.) The petitioner was initially disqualified to appear in the CBSE Examination for Class-X due to shortage of attendance.;