LEENA ALOK DWIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.R.G.Dwivedi for the appellant and learned advocate Mr.Chirayu Mehta appearing for learned Additional Solicitor General of India Mr.Devang Vyas for the respondent- Union of India.

(2.) The appellant- original petitioner filed Special Civil Application before the learned Single Judge for issuance of direction against the respondents for granting admission to Master Yuvaan in Class-1 in any Kendriya Vidhyalaya at Vadodara preferably in Kendriya Vidhyalaya No.3 AFS, Makarpura, Vadodara.

(3.) The petitioner happens to be the mother and the guardian of the seven year old ward named Yuvaan. Looking at the attendant facts, the petitioner - mother pleaded in her petition that pursuant to the Notification issued by the Ministry of Education, Department of School Education and Literacy dtd. 20/7/2020, for the academic session, 2020-21, an application was submitted seeking admission of her son in Class-1 in the Kendriya Vidhyalaya. The petitioner- guardian, it was stated, has been working in Public Sector Undertakings which falls under the priority category No.2 for the purpose of Kendriya Vidhyalaya admission under the guidelines. The preferences for school were given by the petitioner as required.