PRAKASH KUMAR A Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner wants to have an accommodation to his son to the 5th standard of Kendriya Vidyalaya at Malappuram, pursuant to the Transfer Certificate already issued from the concerned school at Hydrabad, where the child is now pursuing the studies. THE application preferred by the petitioner in this regard has been rejected as per Ext. P2 order dated 29.04.2011, stating that, the parent has not been transferred to Malappuram district, which in turn is under challenge in this writ petition.

(2.) THE learned standing counsel appearing for the third respondent has filed statement, producing a copy of the 'guide lines as Exhibit R3(a)'. Clause 13 (i) to (iii), which are relevant for the adjudication of this case reads as follows :