SUNITRA MITRA Vs. CHAIRMAN C B S E DELHI
LAWS(JHAR)-2004-5-3
HIGH COURT OF JHARKHAND
Decided on May 10,2004

SUNITRA MITRA Appellant
VERSUS
CHAIRMAN, C.B.S.E., DELHI Respondents

JUDGEMENT

- (1.) Heard Mrs. Ritu Kumar, learned counsel appearing for the petitioners. Mr. M. S. Mittal, learned counsel appearing on behalf of the C.B.S.E. and Mr. A. K. Mehta, learned counsel appearing on behalf of the Principal of the Indian School of Learning, Saraidhela, Dhanbad.
(2.) The petitioners who happened to be Standard IX students studying in the Indian School of Learning. Saraidhela, Dhanbad has filed the instant writ petition challenging the order as contained in the letter dated 23-7-2003 whereby the registration forms of the petitioners for All India Secondary Examination, 2005 have been returned to C.B.S.E. on the ground that by mistake registration forms were sent to the school from the office of the Board.
(3.) Further writ of mandamus has been sought directing the respondents to start processing the forms to be given to the petitioners for their appearance in the examination.;


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