Smt Rajni Chowdhary vs The Union Of India
2026 Latest Caselaw 1589 MP

Madhya Pradesh High Court

Smt Rajni Chowdhary vs The Union Of India on 16 February, 2026

Author: Vishal Mishra

Bench: Vishal Mishra

                                                                    1                                    WP-6137-2026
                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                           AT JABALPUR
                                                             WP No. 6137 of 2026
                                         (SMT RAJNI CHOWDHARY AND OTHERS Vs THE UNION OF INDIA AND OTHERS )



                           Dated : 16-02-2026
                                 The Advocates are abstaining from Court work today in view of call given by the

                           Madhya Pradesh State Bar Association.
                                 Petitioner No.1 Smt. Rajni Chowdhary is mother of Pratham Chowdhary and
                           petitioner No.2 Rajendra Raikwar is father of Akshat Raikwar who are students of
                           Class 10th studying in respondent No.4/Institution. The petitioners have produced their

aadhar cards disclosing their identities to the Court. The same are perused by this Court.

It is case of the petitioners that due to short attendance, the Central Board of Secondary Education has not issued the admit cards to their sons restraining them to appear in the final examination of 10th Class. They have made request to Principal, PM Shree Kendriya Vidyalalya No.1, GCF Estate Jabalpur which was duly forwarded to the Assistant Commissioner, Central Board of Secondary Education Bhopal for consideration.

From the perusal of the said documents, it is reflected that Pratham Chowdhary has 39.51% attendance as on of 1st of January, 2026 and Akshat Raikwar is having 48% attendance as informed by the school. Therefore, the admit cards are not being issued to them. It is submitted that both the students were not well for a considerable

long time and under medical treatment and there was mishappening in the families of the petitioners, thus the students could not go to the school to peruse their studies. None issuance of admit cards and not permitting the petitioners' sons to appear to 10th Class Board Examination will ruin their entire career of the students, therefore, this petition is filed seeking a direction to the Central Board of Secondary Education to issue admit cards to the sons of the petitioners to enable them to appear in the examinations which are due to start from 17.02.2026. Time table is annexed as document Annexure P/3.

2 WP-6137-2026 Considering the fact that the lawyers are abstaining from work today, coupled with the fact that the students' career will be at stake if they are not permitted to appear in the 10th Board Examination, in the interest of justice, this Court directs the respondent Nos.2, 3 and 5 to issue admit cards to the petitioners' sons namely Pratham Chowdhary and Akshat Raikwar who are students of 10th Class in PM Shree Kendriya Vidyalaya No.1, GCF Estate Jabalpur to enable them to appear in the examinations of 10th Class.

If any formalities are required to be completed on the part of the students, the respondent No.4 may inform the petitioners as well as their sons regarding the same and same also be completed by tomorrow.

The respondents are directed to permit the petitioners' sons to appear in the 10th Class Board Examination provisionally, however, grant of such permission will be subject to final outcome of the writ petition and will not be treated as a precedent.

A copy of this order be sent to the respondent No.2/Chairman Central Board of Secondary Education, the respondent No.3/Assistant Commissioner, Central Board of Examination, Bhopal as well as to respondent No.4/Principal, PM Shree Kendriya Vidyalaya No.1, GCF Estate Jabalpur for necessary compliance.

A typed copy of this order be also provided to the petitioners appearing in person. C.C. today.

(VISHAL MISHRA) JUDGE

sj