P.K.Chattopadhyay, J. - (1.) The daughter of the petitioner is a hostel student of class X of Holy Home School which is affiliated to the Council for Indian School Certificate Examination.
(2.) The school authorities sometimes in the month of August 2001 decided not to keep the daughter of the petitioner in the hostel and further decided not to allow the said daughter of the petitioner to attend the school anymore. The aforesaid decision was intimated to the father of the student concerned by the Vice-principal of the school by a written communication dated August 14, 2001.
(3.) However, in the said written communication, it was specifically mentioned that the daughter of the petitioner would be allowed to appear in the ICSE Examination in the year 2002 subject to clearance of all payable fee/charges as well as on qualifying in the selection test. The relevant extract from the aforesaid communication of the Vice-principal of the school dated 14th August 2001 is quoted hereunder: ?But in consideration of the overall interest of your daughter she would be allowed to appear in the ICSE Examination in 2002 subject to clearance of all payable fee/charges as well as on qualifying herself in the Selection Test.?;