RAJESH GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer made in the present petition is for a direction to the respondents to treat the employees of Union Territory of J&K at par with the Central Government Employees, for the purpose of giving priority in admission in the Kendriya Vidyalaya, Sunderbani for the academic session 2020-21.

(2.) The petition No. 1 is father of the petitioner No. 2, who is to be admitted in the school.

(3.) Learned counsel for the petitioners submitted that the petitioner No.1 is employed as Forester in the Union Territory of J&K. Guidelines were issued by the Kendriya Vidyalaya Sangathan for admissions in Kendriya Vidyalayas (2020-21 and onwards). Being an employee in the Union Territory of J&K, which is administered by the Central Government, the petitioner is to be treated as a Central Government Employee. Various definitions have been provided in the Guidelines issued by the Kendriya Vidyalaya Sangathan. The terms 'Central Government Employees' has been defined. It also provides for priorities of different categories for admission. The case of the petitioner No. 2 falls in clause 3(A)(1), i.e. Children of transferable and non-transferable Central Government Employees.