T.S. GOKULKRISHNA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a student aged 11 years has filed this writ petition being aggrieved by the refusal on the part of the 2nd respondent in issuing the Rural certificate to enable him to get admission to the VI standard of the Jawahar Navodaya Vidyalaya, Thrissur.

(2.) According to the petitioner, the location of the school in which he pursued his V standard education is in a rural area. From Ext.P1 certificate issued by the school, it is evident that the petitioner studied in Amrita Vidyalayam, Orumanayoor within the limits of Orumanayoor Grama Panchayath in Trissur District. By Ext.P2 the Secretary of Orumanayoor Grama Panchayath has certified that Amrita Vidyalayam, Orumanayoor is situated in that Panchayath.

(3.) As per the admission policy of 'Jawahar Novodaya Vidyalaya', only a student who had earlier studied in a school in a 'rural area' can obtain admission therein. The petitioner states that a written test was conducted and the petitioner came out successful as is evident from Ext.P3 rank list. Pursuant thereto, the petitioner was granted provisional admission in the 4th respondent school by Ext.P4 communication.