Rajesh Bindal, J. - (1.) The petitioner has approached this Court seeking a direction to respondents No.1 and 2 to declare her result of 10+2 examination.
(2.) Learned counsel for the petitioner submitted that the petitioner after passing her matriculation examination got admission in 10+2. She appeared in the examination, however, her result has not been declared. She was declared passed in all the subjects in matriculation examination except English. She had already filed her application for appearance in the English examination as well. After the result thereof is submitted, respondents No.1 and 2 be directed to declare the result of the petitioner for 10+2 examination.
(3.) On the other hand, learned counsel for the respondents submitted that a candidate can be declared passed in 10+2 examination, even if he/she fails in English subject, as the candidate is required to pass his/her matriculation with English as a compulsory subject. Even if, he/she has not passed English as a subject in matric, he/she is entitled to take admission in 10+2, however, the same is subject to the condition that matriculation examination for English has to be passed before the examination of 10+2. In the case in hand, the petitioner has not passed her paper of English as a subject in matriculation examination, hence, her result for 10+2 cannot be declared. The condition was specifically mentioned in the prospectus issued for admission to 10+2 course.;