Ms. Aksa vs Kendriya Vidyalaya Sangathan
2021 Latest Caselaw 9979 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 8132/2021

Ms. Aksa D/o Mr. Insaf Ali, Aged About 5 Years, R/o H.no. 7,

Near Street No. 2, Kailash Nagar, Airport Road, Jodhpur-342011

Through Her Natural Guardian Mrs. Shabnam Bano W/o Mr. Insaf

Ali, Aged About 27 Years, R/o H. No. 7, Near Street No. 2,

Kailash Nagar, Airport Road, Jodhpur-342011.

----Petitioner Versus

1. Kendriya Vidyalaya Sangathan, Through The

Commissioner, 18, Institutional Area, Shaheed Jeet Singh

Marg, New Delhi- 110016.

2. The Deputy Commissioner, Jaipur Region, Kendriya

Vidyalaya Sangathan, 92, Gandhi Nagar Mard, Bajaj

Nagar, Jaipur- 302015.

3. Kendriya Vidyalaya No. 1 (Air Force School), Through The

Principal, 120 Abhaygarh Scheme, Air Force Area,

Jodhpur - 342001.

                                                                 ----Respondents



For Petitioner(s)         :    Mr. Idrish Mohd. (through VC)





                                       (2 of 3)               [CW-8132/2021]


          HON'BLE MR. JUSTICE VIJAY BISHNOI

                      Judgment / Order

02/07/2021


    Heard.

Learned counsel for the petitioner has submitted that

the respondent No.1 has invited applications from the

candidates with prescribed eligibility for admission in

Class-I in the Kendriya Vidhalaya Schools spread across

the country. It is submitted that the petitioner being

eligible for admission in Class-I has applied for the same

and she was selected under the RTE Category, however,

the respondent No.3 - Kendriya Vidhalaya has rejected

her admission on the ground that in the application form,

as the permanent address of the petitioner has been

shown as Village Kuchera, Distt. Nagaur, therefore, she is

not residing within the radius of 5 kms. of the school i.e.

the respondent No.3 - Kendriya Vidhalaya.

Learned counsel for the petitioner has argued that

though the permanent address of the petitioner is of

Village Kuchera, Distt. Nagaur, but at present she is

residing in Jodhpur i.e. within the radius of 5 kms of the

respondent No.3 - Kendriya Vidhalaya along with her

parents since last so many years. Learned counsel for the

petitioner thus prayed that this writ petition may be

(3 of 3) [CW-8132/2021]

disposed of with a direction to the respondent No.3 -

Kendriya Vidhalaya to consider and decide the

representation filed on behalf of the petitioner.

In view of the limited prayer made by learned

counsel for the petitioner, this writ petition is disposed of

with liberty to the petitioner to move a representation

through her parents to the respondent No.3 - Kendriya

Vidhalaya for clarification of the issue regarding her

residential address.

It is expected that if any such representation is filed

on behalf of the petitioner with the respondent No.3 -

Kendriya Vidhalaya, the same shall be considered and

decided by it expeditiously, preferably within a week from

the date of filing of such representation.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J

68 - ms rathore

Powered by TCPDF (www.tcpdf.org)