RASHMITA BARIK Vs. KENDRIYA VIDYALAYA SANGATHAN AND ORS.

JUDGEMENT

(1.) The petitioner, who is the mother of twin girl child has filed this application challenging the action taken by the opposite parties in admitting one girl child ignoring the other though both are treated as single girl child as per clause-viii of norms of the admission prescribed by the Kendriya Vidyalaya.

(2.) The short fact of the case in hand is that the petitioner being the mother of a twin girl child, namely A. Gloria and A. Razia pursuant to the notice issued by the opposite party no.2 for admission in to Class-I during the academic session 2015-16 applied for registration of her twin daughters in two separate forms along with all the documents as required in the notice. After receipt of the registration forms, opposite party no.2 prepared a list of forms received which are complete in all respect and published the provisional select list for the academic session 2015-16. Under RTE Quota as many as 30 candidates were selected which included one of the twins of the petitioner, namely, A. Gloria but the other one was not selected even her name did not figure in the waiting list prepared for admission to Class-I. Hence, this application.

(3.) Mr. D.K. Panda, learned counsel for the petitioner submitted that clause-viii of the special provisions contained in Part-B of the guidelines for admission in Kendriya Vidyalayas specifically provides that single girl children in class-I and from class-VI onwards subject to a maximum of two per section in Class-I and two per class in class VI and onwards which includes twin girl children also would be admitted over and above the class strength except where stated otherwise in the provision meaning thereby, the twin girl children will be taken into consideration as single girl children. It is stated that since one child of the petitioner, namely, A. Gloria has already taken admission, the other one namely A. Razia should have been given admission being treated as single girl children in the institution. It is further stated that though representation was filed, the same has not yet been considered. Therefore, the petitioner has approached this Court by filing the present writ petition seeking for a direction to the opposite parties to allow her other girl child within the meaning of single girl child to prosecute her study in class-I in Kendriya Vidyalaya as per clause-viii of special provision under Part-B of the guidelines for admission in Kendriya Vidyalaya.