RAJENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are parents of students studying in Jawahar Navodaya Vidyalaya, Meja Khas, Allahabad. The Jawahar Navodaya Vidyalaya is an educational institution run under the Scheme formulated by the Ministry of human Resources Development, Department of Education, New Delhi. The institution is purely a residential institution when the students are admitted after competition to class VI standard. The meritorious students, who succeed in the examination and are admitted to the institution, get all assistance of free lodging, boarding and education.

(2.) The teachers and staff of the institution are Government servants, who work under the supervision of the Ministry and the Deputy Director of Education Incharge Jawahar Navodaya Vidyalaya Samiti, Lucknow. It is said that the management of the local institution at Allahabad is under the chairmanship of the District Magistrate, Allahabad.

(3.) According to the scheme and administration of the institution the students are required to maintain discipline and are to stay in the hostel provided by the Institution. They are not permitted to go out of the compound of the institution except in summer and winter vacations. The parents and guardians of the students studying there are permitted to meet their wards on first Sunday of every month. The fooding, clothing, necessary books, stationary etc., are provided by the institution.