AIROnline 2020 MP 289

Madhya Pradesh High Court

Hon'ble Judge(s): G. S. Ahluwalia , J

Constitution of India , Art.226— Education - Appearance in examination of 10th and 12th class examination - Denial of - On ground that petitioners students are not regular students of school - Petitioners never took admission as regular students but they tried to appear in examination as regular students of and some of them falsely declared themselves to be belonging to SC caste with a solitary intention to avoid payment of examination fee - Denial, proper. (Para 13)