PREETI KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is a minor, aged about 10 years and has filed this writ petition through her natural guardian i.e. mother. Petitioner primarily seeks a direction to the respondents, in particular, respondents No. 1, 5 and 7, to allow her admission in Class VI in Jawahar Navodaya Vidyalaya, Kothipura, District Bilaspur, H.P.-Respondent No.5 or in the alternative in Jawahar Navodaya Vidyalaya, District Hamirpur- respondent No.7.

(2.) Following facts are not in dispute.

(3.) I have heard learned counsel on both sides, who have canvassed their respective cases as put forth in the pleadings. Learned counsel for the petitioner submitted that 25 seats are available for admission to Class VI in Jawahar Navodaya Vidyalaya, Bilaspur and 12 seats are available for Class VI in Jawahar Navodaya Vidyalaya, Hamirpur. This position was not disputed by learned Deputy Solicitor General of India.