Kareena Bhel (Minor) Through Her Next Friend And Natural Father Sh. Sanjiv Kumar Behl vs PP International School Through Its Principal & Anr.

MINI PUSHKARNA, J. (ORAL):

None appears for the petitioner when the matter is called out.

The present writ petition had been filed with prayer for directing the respondent school to allow the petitioner to attend the classes in the school.

The present writ petition was filed in the year 2019, when the petitioner was studying in Grade-IX.

Learned counsel appearing on behalf of the respondent school submits that the petitioner has not been attending classes for the last three years in the school and that her name has been struck off from the rolls of the school.

As seen from the facts on record, the present writ petition was filed when the petitioner was in Class IX and the prayer was made for allowing the petitioner to attend the classes. The petitioner would have now passed Class XII in the current Academic Session 2022-2023. Even otherwise, learned counsel for the respondents submits that the petitioner has not attended the school since the last three years and that her again has been struck off.

In view of the aforesaid, the present writ petition is dismissed as infructuous.