- (1.) THIS judgment will dispose of Letters Patent Appeals Nos. 426, 427 and 434 of 1987, Civil Writ Petitions Nos. 1986, 1987, 2209, 2233, 2246, 2243, 2251, 2326, 2417, 2427, all of 1988, and 9328 of 1989. The facts are taken from Letters Patent Appeal No. 426 of 1987.
(2.) THE skeletal facts leading to this Letters Patent Appeal are these. Harinder Kaur Chandhok (Minor) was a student in St. Francis School, Amritsar. She took Matriculation Examination in March, 1986 held by the Punjab School Education Board (hereinafter called the Board ). The respondent failed and successfully took the Supplementary Examination held in September, 1986. She submitted her Admission Form for 'plus one' Examination. Requisite fee was deposited with the Board. The fee so deposited was found to be deficient. Resultantly, vide letter, dated April 1, 1987, the Board asked her to remit the balance amount of Rs. 145/ -. As the Admission Form was found to be in order and the deficiency in the fee was made good, the respondent took her Examination on April 3, 1987.
(3.) THE Board cancelled the candidature of the respondent, inter alia, on the ground, that she had passed the Matriculation Examination in September, 1986 and appeared in 'plus one' Examination in April, 1987, thus the condition of one year's gap between the two Examinations was not fulfilled and she was not entitled to appear in the Examination.;