YASHAVANTH R. Vs. PRINCIPAL JAWAHAR NAVODAYA VIDYALAYA

JUDGEMENT

(1.) In W.P.No.33304/2019 petitioner is knocking at the doors of the writ court for laying a challenge to the endorsement dated 11.06.2019, a copy whereof is at Annexure-D, whereby the 1st respondent has denied admission to VI standard for the academic year 2019-2020; the same reads as under:

(2.) In connected case in W.P.No.41774/2019 the challenge is to the endorsement dated 22.08.2019 issued by the 3rd respondent-School, a copy whereof is at Annexure-A, whereby the claim for admission of the petitioner for VI standard in the 4th respondent-School is kept in abeyance pending clarification as to the sustainability of the claim of the petitioner in the aforesaid writ petition, who happens to be 5th respondent in this writ petition; the said endorsement reads as under:

(3.) The contesting respondents having entered appearance after notice, through their counsel resist the writ petitions making submission in justification of the impugned endorsements, more particularly drawing attention of the court to paragraph 4.3 of the Navodaya Vidyalaya Scheme which in principle requires that the aspirant for admission should be from a school in a district in which the Navodaya School in question is also situate.