LAWS(DLH)-2023-12-104

HARE KRISHNA PATHAK Vs. KENDRIYA VIDYALAYA SANGATHAN

Decided On December 22, 2023
Hare Krishna Pathak Appellant
V/S
KENDRIYA VIDYALAYA SANGATHAN Respondents

JUDGEMENT

(1.) By way of the present petition filed under Articles 226 and 227 of the Constitution of India, the petitioner seeks a direction to respondent No.1/Kendriya Vidyalaya Sangathan (Delhi Region) ('KVS') to grant to the petitioner's son ' Harsh Pathak ' admission in Kendriya Vidyalaya in Delhi under the EWS Category, by quashing communication dtd. 3/1/2022 issued by the KVS, declining admission to the petitioner's son in such school on the ground that only an EWS Certificate issued from Delhi is recognised for that purpose. The petitioner further seeks a direction to strike-down the Guidelines for Admission in Kendriya Vidyalayas ('KVS Admission Guidelines"), insofar as they mandate that for seeking admission in a State, an EWS Certificate only from that State in a must.

(2.) Notice on this petition was issued vide order dtd. 18/2/2022; whereupon counter-affidavit dtd. 21/3/2022 has been filed by KVS; and rejoinder dtd. 4/5/2022 thereto has been filed by the petitioner.

(3.) Written submissions have also been filed on behalf of the petitioner and KVS.