REGENT COMPUTRONICS PVT. LTD.

Dhruv Sai Kiran Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

AISWARIYA S. V. DEPUTY COMMISSIONER,KENDRIYA VIDYALAYA,KOCHI [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
MANAGEMENT OF M S NALLY BHARAT ENGINEERING COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
NAVJYOTI COOP GROUP HOUSING SOCIETY VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. RAJENDRA BHIMRAO MANDVE [REFERRED TO]
BANNARI AMMAN SUGARS LTD VS. COMMERCIAL TAX OFFICER [REFERRED TO]
UMARO SINGH VS. PUNJABI UNIVERSITY PATIALA [REFERRED TO]
K MANJUSREE VS. STATE OF A P [REFERRED TO]
HEMANI MALHOTRA VS. HIGH COURT OF DELHI [REFERRED TO]
ASHA SHARMA VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
MAJOR SAURABH CHARAN VS. LT. GOVERNOR, NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Two children of tender age have approached this Court challenging the action on the part of the Kendriya Vidyalaya Sangathan ('KVS' for short) in declining admission to them based on revised guidelines issued after the admission process had commenced.

(2.) As common issues are involved, both these writ petitions are taken up and disposed of by a common judgment.

(3.) The factual position, as far as it is relevant, is detailed hereunder:

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DHRUV SAI KIRAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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