BISWAM PATRA Vs. KENDRIYA VIDYALAYA SANGATHAN

JUDGEMENT

(1.) ALL the petitioners are minors and are represented through their father guardians. Their grievance is with regard to the age prescribed by the opposite party -authorities for admission to Class I in the respective Kendriya Vidyalayas. It is averred in the Writ Petitions that in accordance with the Admission Guidelines of the year 2007, all of them being selected by the authorities had taken admission in Pre -Primary Class in the respective Kendriya Vidyalayas. After successful completion of Pre -Primary Class when they are intending to take admission in Class I of the same Vidyalayas, it is alleged, they are not given admission mainly en the ground that they would not complete five years of age as on 1st of April, 2008 as stipulated in the Admission Notice published by Kendriya Vidyalayas for the academic session 2008 -2009.

(2.) ACCORDING to the petitioners, the upper age limit prescribed earner was five years as on 30th September of the concerned academic year. But then the said cut -off date has been preponed to 1st April of the concerned academic year. Consequently, the petitioners who have completed Pre -Primary Class are now deprived of taking admission in Class I. As a result, they will have to loss one valuable year of their academic career.

(3.) ELIGIBLE age for admission:(A) A child must be 5 years old on 30th September in the academic year in which admission is being sought for admission to Class I. For subsequent classes, the eligible age would be calculated accordingly.