MOIRANGTHEM ABUNGTHOI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. S. Biswajit, learned counsel appearing for the petitioners, Mr. A. Vashum, learned Government Advocate appearing for the respondents No. 1, 2 and 3 and Mr. S. Samarjeet, learned senior panel counsel appearing for the respondents No. 4 and 5.

(2.) The issue involved in the present two writ petitions pertains to denial of admission of 12 children to class-VI in the Jawaharlal Navodaya Vidyalaya, Tuinom, Churachandpur District, Manipur.

(3.) The brief facts of the present cases is that in accordance with the National Policy of Education, Government of India started Jawaharlal Novadaya Vidyalayas (JNVs) Residential Schools fully financed and administered by Government of India through an autonomous organization, viz., Novadaya Vidyalayas Samiti. Admissions in JNVsare made through the Jawaharlal Novadaya Vidyalayas selection test to class- VI. The process for submission of application for JNV selection test is through online mode and verification of proof of residence, age, eligibility, etc., are to be done for selected candidates after the declaration of results. The eligibility conditions as provided under the prospectus of the school is that a candidate appearing for the selection test must have studied in class-V for the whole of the academic sessions in a Government/Government Aided or other recognised schools in the same district where the candidate is seeking admission. It is further provided under the prospectus of the school that a candidate seeking admission under the rural quota must have studied in class-III, IV and V completing full academic sessions from the Government/Government Aided/Government recognised schools located in rural areas, however, the candidate should study full academic sessions in class-V from the same district where admission is sought.