SHIVAKANT PRASAD,J. - (1.) The petitioner's daughter Mousumi Murmu a student of Shatavisha Public School, situtated at Maliya, Haripal, Brahmanpara, District - Hooghly, herein after referred to as said School, affiliated to the Council for the Indian School Certificate Examinations, New Delhi (I.C.S.E.) School code W.B. 274 was a candidate for I.C.S.E. Examination 2016 scheduled on and from 29th February, 2016. The petitioner states that, the said School authority duly filled up registration Form for I.C.S.E. (Indian Certificate of School Examination) 2016 and received the registration fees Rs. 5,000/ - on 13.4.2015 and Rs. 3,800/ - as Examination Fee (I.C.S.E.) 2016 on 13.7.2015 and duly issued receipts to this effect to Mousumi Murmu.
(2.) On 05.02.2016 the said School authority being the respondents Nos. 5, 6 and 7 informed the petitioner that the name of petitioner's daughter Mousumi Murmu was not registered with I.C.S.E. Board for I.C.S.E. Examination 2016 and she was not allowed to sit for the ensuing I.C.S. Examination to be commenced on and from 29.02.2016 and that School authority have received a E -mail communication from the said I.C.S.E. Board on 2nd February, 2016 and her name is not found in I.C.S. Examination 2016 list.
(3.) It appears from said E -mail that the said School authority informed the said I.C.S.E. Board authority and requested them to register the name of the petitioner's daughter considering her future and academic career. In the said mail the respondent School authority admitted that the School authority registered the name of the student, Mousumi Murmu but not checked the list of the candidates which were sent to the said Board or Council and due to said mistake on the part of the said School authority the petitioner's daughter is the victim and she is not in a position to appear in the said I.C.S. Examination 2016. But the said Council vide E -mail dated 2nd February, 2016 regretted the same. On 06.02.2016 and 07.02.2016 the petitioner made representations before the respondent nos. 2 and 5 requesting them to consider the case of her daughter very sympathetically and provide her I.D. No./registration number and admit card so that his daughter Mousumi Murmu can appear in the ensuring I.C.S. Examination 2016 but of no effect. Accordingly, petitioner prayed for an order directing the respondent authorities to register the name of Mousumi Murmu daughter of the petitioner and allow her to sit for ensuring I.C.S. Examination 2016 and issue admit card considering her future academic career.;