NIRANJANA PRAKASH Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) A girl of 12 years in age has approached this Court seeking a direction to the 2nd respondent - Tahsildar, Taliparamba Taluk, to issue her a certificate to the effect that the School in which she was earlier studying, namely "KAKNS AUP School", Kuttiattor, is situated in a rural area, so that she can seek admission to the "Jawahar Navodaya Vidyalaya", Kannur, of which the 5th respondent is the Principal.

(2.) I am considering these two writ petitions together because my decision in the first among them, namely W.P.(C)No.8716/2021, will fully cover the other, namely W.P.(C).No.11682/2021.

(3.) For the same reason as afore, I will treat W.P.(C)No.8716/2021 as the lead case; and all reference to parties and documents in this judgment will be as arrayed and produced in the said writ petition, unless otherwise specifically said.