RANDHIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal by special leave is directed against the summary dismissal of the appellant's writ petition by the High Court of Punjab and Haryana on June 1, 1977 and the rejection of his review application on the following day.

(2.) The admitted facts of the case are enough for its disposal Appellant Randhir Singh is an Ex-Emergency Commissioned Officer of the Indian Army. He was employed as Tehsildar at Ambala which was stated to be his "correspondence" address for purposes of the present controversy. His son Vikash aged about 5 1/2 years, appeared in a competitive test for admission to Class I of the Kamla Nehru School (Junior Wing) against the seats reserved for children of Armed Force personnel and ex-servicemen. In all 25 children were to be admitted for the term which was to start in July 1977. Vikash passed all the tests and the respondents have clearly stated in their counter-affidavit that if he was found fit by the Medical Board, he was "eligible for admission as the son of an Ex-serviceman". A letter dated May 5, 1977 was sent to the appellant to make his son available for medical test on May 12, 1977 but it was returned undelivered on May 11, 1977 with the endorsement that the appellant had left the place. Another letter dated May 7, 1977 was also sent by the school authorities but it was delivered to the appellant only on May 13, 1977. In the mean time the school authorities sent an express telegram on 11-5-1977. The telegram was however sent to the appellant's permanent address in a village and not to his Ambala address. The appellant thereupon sent a telegram on May 13, 1977, along with a registered letter, requesting the authorities concerned to fix another date for the medical examination of his son Vikash. He in fact appeared before the Principal and Director of the School on the following day along with his son Vikash, and requested him to arrange for his son's medical examiantion because of the belated intimation regarding the date of the medical examination, and offered to defray all the expenses of the Medical Board. The Principal and Director of School turned down the request. The appellant then approached the Secretary concerned for a redress of his grievance, but to no avail. He therefore applied to the High Court for an appropriate writ. The respondents opposed the writ petition and it was dismissed in limine as aforesaid.

(3.) It will thus appear that the appellant's son Vikash has passed all the necessary tests and is eligible for admission to the Kamla Nehru School against the seats reserved for ex-servicemen if he is found medically fit by the Board. The medical examination was fixed for May 12, 1977, but it so happened that intimation thereof reached the appellant only on May 13, 1977. We have made a reference to the circumstances in which the intimation was delayed, but there can be no doubt that the appellant was not to blame for it. He was in fact anxious to secure his son's admission in the school and had done all that he could in that direction. There is therefore no justification for the stand taken by the respondents in their counter-affidavit to the contrary.