- (1.) This order shall dispose of two writ petitions bearing CWP Nos.17418 and 18530 of 2013 as the issues involved in both the cases are identical. However, for the sake of convenience, the facts are being extracted from CWP No.17418 of 2013.
(2.) The brief facts of the case are that the petitioner was granted permission to start a new school up to 12th class by the Department of School Education, Haryana. It deposited requisite fee for enrollment of the students of 9th class with the Board of School Education, Haryana, Bhiwani, which has not been issued and the students are now admitted in 10th class. The school has been closed and the students cannot appear in 10th class examination without School Leaving Certificate which requires to bear the enrollment number, which is to be issued by respondent no.3.
(3.) It is submitted that earlier a number of private schools filed various writ petitions in this Court which were dismissed by a common order dated 27.09.2012 passed in CWP No.11416 of 2011 titled as "G.C.Model Senior Secondary School, Tauru, District Mewat and another v. State of Haryana and others" in which this Court had observed that "so far as the case of students now admitted, their admission shall be treated as regularized and if need be, they can be treated as private students appearing in such examinations. The Board and the respondents shall not create any problem for the students for appearing in the examination and for declaration of the result".;