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Madhya Pradesh High Court
Neeraj Sharma vs The State Of Madhya Pradesh on 13 February, 2026
Author: Vishal Mishra
Bench: Vishal Mishra
NEUTRAL CITATION NO. 2026:MPHC-JBP:13227
1 WP-5995-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 13th OF FEBRUARY, 2026
WRIT PETITION No. 5995 of 2026
NEERAJ SHARMA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Shivam Gautam - Advocate for the petitioner.
Shri A.S.Baghel - Government Advocate for the respondents/State.
Shri Jubin Prasad - Advocate for the respondent No.2/Board.
ORDER
The present petition has been filed seeking the following reliefs :-
"1. Issue a mandamus writ, directing the M.P. Board of Secondary
Education to accept the examination forms and some enrollment of the
students of the petitioner's institution, Maa Narmada Devi Memorial
School, Gopalpur, District Sehore (M.P.) and permit them to appear
that examination the High School Board Examination commencing
from 17.02.2026;
2. Direct the respondents to treat the concerned students as regular
candidates and not as private candidates;
3. Pass any other order or direction which this Hon'ble Court may deem
fit and proper in the facts and circumstances of the case, in the interest
of justice."
It is the case of the petitioner that the school is functioning since the
year 2018. 51 students are studying in the petitioner/School and are eligible
to appear in the Board Examinations which commence from 17.02.2026. It is
pointed out that due to unavoidable circumstances, the school could not
submit the examination forms of 51 students and some students' enrolment
form within the prescribed time. He has drawn attention of this Court to the
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document Annexure P-1 which is a letter issued from the Board of
Secondary Education to the Principal of the school pointing out the fact that
they are required to deposit the examination fees of Rs.1200/- along with a
late fees of Rs.15000/- per student, totaling to Rs.16,200/- along with
relevant documents in Bank Account No.02830100006001 IFSC Code
UCBA0000283 prior to 10.02.2026 as the exams commence from
17.02.2026.
Learned counsel for the petitioner submits that the petitioner/school is
ready to submit all the relevant documents along with the examination fees
and late fees to the respondent No.2/Board but due to fact that the portal is
closed, they are not able to submit the same. He further submits on
instructions that the school will be bearing the late fees of all the students
and will only charge the examination fees from the students. He submits that
a direction be given to the Board authorities to open the portal for a day to
enable them to submit the relevant documents along with the examination
fees.
Counsel appearing for the respondent No.2 on advance notice on
instructions has submitted that as the exams are required to commence from
17.02.2026, coupled with the fact that there are 51 students who are
imparting education for High School in the petitioner/institution, in the
interest of justice, they are ready to open the portal for deposition of the
relevant documents along with examination fees and late fees. It is submitted
that the answer booklets for the students of different schools have already
been dispatched, therefore, the petitioner may be directed to complete all the
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formalities including the examination fees, late fees and submit the relevant
documents by tomorrow positively, to enable them to permit the students to
appear in the Board Examination which is commencing from 17.02.2026.
His statement is placed on record.
Under these circumstances, this petition is disposed off directing the
respondent No.2/Board to open the portal for a day to enable the
petitioner/school to deposit the relevant documents along with the
examination fees and late fees i.e. Rs.16,200/- per student. The fees and
documents are required to be deposited for all 51 students. On submission of
all the relevant documents and examination fees along with late fees the
respondent No.2/Board is directed to ensure that the answer booklets along
with admit cards are issued to the petitioner/school to enable them to make
all possible arrangements to facilitate the students to appear in the
examinations.
The school authorities have undertaken that they will only charge the
examination fees from the students and deposit the late fees on their own
because they are solely responsible for not completing the formalities within
time.
In view of the undertaking as well as the consensus given by the
respondent No.2/Board, this petition is disposed off on the aforesaid terms.
It is made clear that petitioner/school should make all possible
arrangements and should ensure that all 51 students are appearing in the
High School Examination of M.P. Board of Secondary Education which is to
commence from 17.02.2026, failing which this Court will be constrained to
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pass any adverse orders against the petitioner/school, if the academic career
of any of the students suffers for the fault of the school.
Let the compliance report be placed before this Court in the next week.
Accordingly, the petition is disposed off.
(VISHAL MISHRA)
JUDGE
AM
