S KAYALVIZHI Vs. PRINCIPAL, KENDRIYA VIDYALAYA SANGATHAN

JUDGEMENT

(1.) Petitioner has come up with this Writ Petition seeking a direction to the Respondent to provide admission for her daughter viz. A.Jananiha, who is the great-grand daughter of a Freedom Fighter, in I Standard in Kendriya Vidyalaya Sangathan, Anna Nagar, Chennai - 40.

(2.) According to the Petitioner, she is the grand-daughter of a freedom fighter, who has been honoured with INA Pension. She made a representation to the Respondent/Kendriya Vidyalaya School on 08.05.2018 seeking admission for her daughter in I Standard. As there was no reply from the Respondent, she is before this Court.

(3.) In support of his case, learned counsel for the Petitioner referred to a decision of the Delhi High Court in the case of Joint Action Committee vs. Union of India, (1999) 77 DLT 80, wherein, the Guidelines for Special Dispensation Admission in Kendriya Vidyalayas were reproduced. For better understanding, the same is extracted hereunder: