PRIYANSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed seeking a direction for the respondents to grant the petitioner admission in Class-VI (Girls) against the wards of "Defence Personnel" Quota in Sainik School, Jhunjhunu.

(2.) The relevant facts in brief are that the petitioner qualified the written examination of All India Sainik School Entrance Examination-2022 (for brevity, "AISSEE-2022) and also cleared the medical examination. Since, her name figured in the second merit list published by the respondents for admission, she was called for document verification on 22/4/2022 whereupon, she appeared on the scheduled date for document verification; but, she has been denied admission stating that she is not entitled for reservation meant for wards of Defence Personnel as her father works as a civil employee in Central Ordnance Depot, Agra. Claiming that since her father is also a "Defence Personnel", the petitioner is entitled for admission in the Sainik School, Jhunjhunu against the reserved quota, this writ petition has been filed.

(3.) The respondents have, in their reply, submitted that since, only the members of Indian Army, Indian Navy and Indian Air Force constitute "Defence Personnel" for the purpose of quota for their wards for admission in the Sainik School, the petitioner is not entitled for admission as her father does not fall under the aforesaid category.