KENISHA AGRAWAL MINOR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is an Overseas Citizen of India (OCI). She desires to participate in the Asia Pacific Math Olympiad (APMO), the European Girls Mathematical Olympiad (EGMO) and the International Mathematical Olympiads (IMO) which are scheduled to be held from 11/4/2024 to 17/4/2024.

(2.) The petitioner is aggrieved by the following notice which has been published on the website of the Homi Bhabha Centre for Science and Education (HBCSE), which conducts the preliminary rounds of selection, under the aegis of the Department of Atomic Energy, to decide on the candidates to be sent to represent India in international Maths Olympiads:

(3.) The petitioner, as noted, is an OCI. An Overseas Citizen of India is, despite the somewhat confusing nomenclature, not an Indian Citizen. OCI status is conferred in terms of Sec. 7A of The Citizenship Act 1955, which reads thus: