Reghuvendra S. Rathore, J. - (1.) The petitioner, a student of class XII, being represented through his father, has prayed in this writ petition that the respondent No.1 be directed to declare his result.
(2.) The petitioner had appeared in Secondary School Examination conducted in April, 2007 by the National Institute of Open School. As the petitioner did not clear his Social Study Paper, he had to appear in supplementary examination in the said subject, which was conducted by the National Institute of Open School in October, 2007. The result of the supplementary examination was declared in December, 2007 and the petitioner was declared successful.
(3.) Thereafter the petitioner took admission in class XI, in the month of January 2008. He had then cleared the examination of class XI as conducted by the school namely; Lawrence and Mayo Public School, Ajmer, respondent No.2, which is affiliated to the respondent No.1. Thereafter the petitioner took admission in class XII. The petitioner had later on filled the examination form as a regular student, after depositing the requisite fee. A permission letter for the examination was issued to the petitioner in February, 2009. In furtherance thereof the petitioner appeared in the examination of class XII. But when the result of the said class was declared by the respondent No.1, it was found that result of the petitioner was withheld. Thereafter the father of the petitioner contacted the authorities of the respondent-Board and came to know that the result of the petitioner has been withheld as the total period of attending the school by the petitioner, during class X to class XII, was less than two years. The petitioner had then sent notices for demand of justice on 13.6.2009 and 15.6.2009. The petitioner had also filled the form on 20.6.2009, seeking admission in the first year of degree course at Bhupal Noble's P. G. College, respondent No.3. But the respondent-college did not accept the admission form of the petitioner on the ground that it was incomplete as his result of XII class had not been declared.;