VEDANT BABAN NANDGAVKAR Vs. NAVODAYA VIDYALAYA SAMITI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties heard finally.

(2.) Since the issue involved in both the Writ Petitions are identical except the name of the Petitioners, we propose to dispose of both the writ petitions by a common order. For the sake of convenience, we will narrate the facts of the Writ Petition No.2617 of 2023.

(3.) By this petition under Article 226 of the Constitution of India, the Petitioners seeks to challenge communication dtd. 26/11/2021 issued by Respondent No.3-JNV informing the Petitioners that their admission to 6th standard is cancelled and further the Petitioners pray that Respondents be directed to grant admission to the Petitioners to 7th standard for the academic year 2022-2023.