DAVIAN PARENTS ASSOCIATION Vs. STATE OF ORISSA

JUDGEMENT

(1.) ALL these writ petitions were heard together as common questions of law and facts are involved therein and are disposed of by this common judgment.

(2.) DAVIAN Parents Association, Unit -VIII, Bhubaneswar and others as petitioners in W.P.(C) No.6801 of 2014 have espoused the cause of its wards, who were prosecuting their studies in DAV Public Schools and had appeared in Class X CBSE Examination of 2014 by assailing the action of the opposite parties initiating a process of selection by way of Entrance Examination for admission into Class XI in different DAV Public Schools of Bhubaneswar before the result of Class X CBSE Examination of 2014 being published, which was the basis of admission of the passed out students of their own schools in Class XI of their very schools in contravention of the CBSE affiliation norms, the scheme of CCE and also in violation of the judgment of the Apex Court in Principal, Cambridge School v. Payal Gupta and others, 1995 5 SCC 512and Principal, Kendriya Vidyalaya and others v.Saurabhhh Chaudhary and others, 2009 1 SCC 794.

(3.) IN W.P.(C) No.10603 of 2014, the petitioner who passed Class X Examination securing 93.33% of marks in ICSE Examination, 2014, an outsider, seeks to get himself admitted in DAV School against the remaining seats after admission of the students of the same school is over.