TAPABRATA CHAKRABORTY,J. - (1.) Pursuant to the earlier order of this Court, the petitioner's son, namely, Sankalpa Das (in short Sankalpa) was re-admitted and allowed by the authorities of Kendriya Vidyalaya, Ballygunge (in short the school) to attend his classes on and from 4th December, 2017 upon acceptance of re-admission fees.
(2.) Indisputably, Sankalpa is suffering from Dyslexia. Such fact is explicit from the medical documents annexed to the writ petition. Even in the month of September, 2017 it has been certified by the Psychologist attached to the Department of Psychiatry at Calcutta National Medical College and Hospital that Sankalpa had been long suffering from moderate obsessive-compulsive disorder, dyslexia, discalculia. In the said certificate it has also been stated that Sankalpa has the ability to continue his higher study but he needs social support-empathy from parents and school and needs special education to perform better.
(3.) Records further reveal that in view of such severe ailments, it was not possible for Sankalpa to continue with all the subjects he had opted for at the secondary level. As such, the school authorities and the Central Board of Secondary Education (in short the Board) allowed him to study Painting in place and stead of Mathematics and thereafter he completed his course and ultimately emerged to be successful in the Class X examination conducted by the Board.;