JASMIT SINGH AND OTHERS Vs. PUNJAB SCHOOL EDUCATION BOARD AND ANOTHER
LAWS(P&H)-2012-12-142
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 13,2012

Jasmit Singh Appellant
VERSUS
Punjab School Education Board And Another Respondents

JUDGEMENT

- (1.) The petitioners had appeared in Semester-1 examination of 10th class as regular students. They got reappear/compartment in the subject of mathematics. The petitioners filed the reappear/ compartment examination forms for reappear/compartment examination to be conducted during March 2011. The examination forms were sent to the office of respondent well in time but he did not deposit the required examination fee of Rs. 600/-. The petitioners claim that this amount could not be deposited on account of poverty of their parents and also for the reason that they were under the bona fide belief that like their school fee and annual examination fee the reappear/compartment fee will also be remitted by the Education Board to take reimbursement thereof. The examination forms of the petitioners were accepted and the petitioners were issued roll numbers. There was no intimation given to the petitioners to the: effect that the examination fee was not paid by them. The petitioner appeared in the examination during March 2011. Their result was declared but result of the petitioners was shown as "R.L.(Fee)". The petitioners passed the examination but they were granted admission in 11th class on the condition that they will submit their pass result of 10th class in the school failing which their admission in 11th class will be cancelled.
(2.) On the asking of the School authorities each of the petitioners deposited a sum of Rs. 600/- and this amount was sent to the office of the respondents. The respondents refused to accept the same and required the payment of Rs. 15,000/- per student, otherwise the result of the petitioners was to be withheld.
(3.) The petitioners have made reference to the fact that Board has conducted a Special Chance Examination for those students who failed or got reappear or could not appear in Semester-1 Matric class examination held in September 2010 and for that they had charged a fee of Rs. 2000/-. The petitioners claim that they belong to very poor families and, accordingly, submitted a representation before the Principal with the request to declare their result without payment of this fee. The petitioners were even ready to pay a sum of Rs. 2000/- as was charged for the Special Chance Examination referred to above.;


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