ELIAS AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) In both the writ petitions, heard Mr. M. U. Mondal, learned counsel for the petitioners and Mr. G. Pegu, learned Central Government Counsel for the respondent No.1. Also heard Ms. R. S. Choudhury, learned Standing Counsel, Jawahar Navodaya Vidyalaya Samiti for the respondent Nos. 2 to 4 and Ms. D. Das Barman, learned Government Advocate, Assam for the respondent No. 5.

(2.) As the issues involved in both the matters are identical, the Court decided to take up the matters together for consideration.

(3.) In W.P.(C) No. 6653/2022, the petitioner appeared in the Selection Test-2022 for her admission in Class-VI at Jawahar Navodaya Vidyalaya Alomganj, District - Dhubri for the Session 2022-23. It is stated that though her name figured in the select list, was called for verification of testimonials and other relevant documents, pursuant to which she appeared and submitted all the relevant testimonials and documents, but the Principal of the said Vidyalaya did not allow her to take admission in Class-VI on the ground that she is a repeater in admission tests for her admission to Class-VI at Jawahar Navodaya Vidyalaya.