KONJENGBAM NIRANJOY Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Kh. Santa, learned Advocate appearing for the petitioners while Shri A. Vashum, learned GA for the State respondents and Shri S.Samarjeet, learned CGC for the respondent Nos. 5 and 6.

(2.) The validity and correctness of the letters /orders dated 16- 07-2020, 18-07-2020 and 01-08-2020, issued by the Head Mistress, Shishu Milan Primary School, Purum Khullen and the Principal, Jawahar Navodaya Vidyalaya, Kangpokpi respectively, are under challenge in this writ petition.

(3.) According to the petitioners, they are the fathers/ guardians of their minor children. After passing their Class-V examination, their children appeared for the selection test, conducted by the Central Board of Secondary Education, New Delhi, for admission to Class-VI for the academic session, 2020-2021 at Jawahar Navodaya Vidyalayas. As their children got selected in the said test, they were admitted in Class-VI at Jawahar Navodaya Vidyalaya, Kangpokpi (hereafter referred to as 'the JNV, Kangpokpi"). The process of admission was completed on 13th and 14th July, 2020 and thereafter, text books, note books etc. were issued to the students. At the time of admission, the petitioners submitted the mark sheets and the certificates of their children for promotion to Class-VI.