PARAMJEET KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners are young children who have approached this Court through their parents in order to allow them to join the prestigious Jawahar Navodya Vidyalaya (hereinafter referred to as 'JNV') at Jamui after they have been selected.

(2.) It is their contention that respondent No.6 has wrongly cancelled their admission/candidature vide letter dtd. 22/11/2022 solely on the ground that the petitioners parents are not residents of the district Jamui where the JNV has been located. Individual letters of even date 22/11/2022 have been issued to all the three petitioners which have been jointly assailed before this Court.

(3.) From the perusal of the impugned letters, it appears that the parents have been informed of three reasons which have been made basis for rejecting their candidature. Firstly, the selection in the test will not vest any right to secure admission, and secondly, therefore, even though they may have been selected in the test their candidature stands rejected solely on the ground that their parents are not residents of the district where the JNV is existing and thirdly, the judgmet passed by the Bombay High Court dtd. 13/10/2022, as per para 9 (ii) he must be a resident of the same district where JNV is situated and seeking admission.