ZEESHAN Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The question involved in this Writ Petition is whether a child, who is a citizen of Pakistan by birth, is entitled to be admitted in a school in Kerala during the stay of the child along with his mother and grand-mother in India pending consideration of their application under Section 5(1)(f) of the Citizenship Act, 1955.

(2.) The Writ Petition and the affidavit filed by the petitioner on 3-7-2008, reveal the following facts:

(3.) Ext. P4 application dated 24-5-2008 was made by the petitioner represented by his mother Zuhra before the Assistant Educational Officer, Thalassery praying for issuing a direction to the Headmaster, Indian Public School, Peringadi, to admit the petitioner, Zeeshan, to standard V of the School. Ext. P5 application dated 3-6-2008 was submitted by Zuhra, mother of the petitioner, to the Headmaster of the Indian Public School, Peringadi, seeking admission. The Headmaster rejected the request on 6-6-2008 stating that the child sought to be admitted in the school is not an Indian citizen and, therefore, admission cannot be granted. The petitioner contends that he was studying in standard V in Play way Grammer School, G-25, Rizwan Garden, Karachi and Ext. P3 School Leaving Certificate was issued to him on 8-8-2007.