MINOR R K JAYAVARDHANI Vs. CHAIRMAN

JUDGEMENT

(1.) By consent, these writ petitions are taken up for final disposal.

(2.) The father of the minor petitioner in W.P.No.25976 of 2016 in the affidavit filed in support of the writ petition would aver among other things that his daughter R.K.Jayavardhani had studied in the fourth respondent School upto X Standard and also participated in the Regional Level Kabadi Tournament for the year 2013-14 and also completed the training in Scouts and Guides and she was also part of the team which won under 19 Kabadi which was organized by Kendriya Vidyalaya, Minambakkam on 25.08.2015. The petitioner in the X Standard examination held during March, 2016, had secured the following marks:

(3.) The father of the minor petitioner would further submit that after the announcement of the results of the X Standard, he approached the fourth respondent School to admit his daughter in the XI Standard and it was rejected by the impugned proceedings of the second respondent dated 14.03.2016, wherein amendment of paragraph no.9, I of Part-C (Procedure for Admissions) of KVS Admission Guidelines 2016-17 came to be formulated and it is relevant to extract the following hereunder: