SHRISHTI KUMARI Vs. JAWAHAR NAVODAYA VIDYALAYA

JUDGEMENT

(1.) The petitioner, who studied till Class V in the Navyug School, Peshwa Road, New Delhi, seeks admission to the Jawahar Navodaya Vidyalaya, Mungeshpur ('JNVM' hereinafter) in Class VI.

(2.) The petitioner registered herself for admission in Class VI in the JNVM for the academic year 2024-25 vide registration no. 29020600480. She appeared in the entrance test for admission to class VI in the JNVM on 20/1/2024 and qualified. All requisite documents, for securing admission in Class VI in the JNVM, were also furnished on 10/4/2024.

(3.) At this stage, the JNVM denied admission to the petitioner on the ground that she had done her schooling in New Delhi and not in the Mungeshpur District. It was sought to be contended by the JNVM that admission to JNVM was available only to students who had studied in Class V in the Mungeshpur District.