AJAY SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) They are heard.

(2.) This writ appeal has been filed against the order dated 16.9.2000 passed by the learned Writ Court in W.P. No. 2564/2010, whereby the writ petition of the petitioner has been dismissed.

(3.) The contention of learned counsel for appellant is that the son of appellant was given admission in Pre-Primary Class in Kendriya Vidyalaya No. 1, Gwalior and when the application form to get admitted his son in First standard was submitted, the admission has not been provided to the son of the appellant. The contention of learned counsel is that the practice of Kendriya Vidyalaya is to provide admission normally to the children who persuaded their attendance in Pre - Primary Class. Learned counsel further submits that the son of appellant is having fundamental right to get himself educated.