Krithi P Ajayan vs The Principal on 29 October, 2009

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Karnataka High Court

Krithi P Ajayan vs The Principal on 29 October, 2009

Bench: B.S.Patil

._ 1 ..
IN THE HIGH COURT 0}? KARNATAKA AT BANQ..A.§,oRE
DATED mxs THE 29'"! DAY OF {)C'I'C)B}§..'..i1?:.V:..
BEFORE .1  'A 'i 
THE HUMBLE MR.JvU'ST-.'CAE    
WRIT PE'___I'__moxc  _ .
nwrwnm:  'A V'  % % 

Kxithi P.Ajaya.I1, 

i3[o Ajaykumar, 5 years, _ _ V " .. .
R/a 42/ 1, Santhosh  _ K }
Opposite to Attur Layout; _  '

Bangalore --- 56!')  "
Minor by   ._ _ 
Father and 1:32zit;11'a1--. 

Sri _  V _    Pmrrrromn
(By  K.1Nx,i3g:avsen  Adv.)

Arm: '

17 ; Th: 

V. ' 'Kﬁradziya Vﬁyakya.
CRPF, 'ﬂﬁlahanka,

2.1133

 Vigiyalaiya Management Committee,
Kcndriya Vidyaiaya,
CR? (Through Principal,

'' ' Kemixiya Viriyalaya $129123.  RESPOIIDENTS

  Sr}. Vishnu Bhat, Adv.)



.....2.....

This Writ Petition is ﬁled under Articias 226 8:, 22'? of the
Coastinxﬁon of India praying to direct: the .--"1z:spo11dent
institution to ﬁve admission to the pcﬁiﬁoncr to 

This Petitien coming on for  
the Court macie the fol1owi3:1g:»~   " % = _ 1 V' ..
okn-ma, ' 

1. In this writ patiéon, pcﬁﬁeﬁsr     5

lat respondent --   w'{je}aha1ika,

Bangalore to give ad131issiQr:-----Vx{(}--_his_ d.2§ii'g*§2v1!3I. §KI'ii3l1i ff)!' 15' Standard. V R k V

2. It is th§: '<'.§_3se iéf he has sought for admissiexgf '31 the Kendriya Vidyéignya Bangalore, under the quota relating to singié"V:g§;1 year 2009-1{(} and submitted Qpgxlicatidn tinis regard on 22.02.2009 enclosing the 'I1§:;;¢cs$;ﬁA:y.Vj(iQ§:nments alcmg with an aﬁidavii. It is his further _u:é.'é_s€;3 t§j£1Piv.bV_h27§'vVdaughter is eligible to get {.116 admission in thf:

i3i'L¥titH,:ﬁ(§ﬂ:' the ground that she is the only giri child to him, in ..t:f:rmzs"<31}" the Gnidﬁiines issued by the Kendxiya Vidyalaya which =. c:l*:£',z.r.«ﬂy pnssczibed that the Gnly girl Chiki shall be admitted to the » ._ . institutiGn. Peﬁtienefs contention is that though there is vacancy in the instituticn, the authorities have deliberately f this admission to his daughter.

3. Learneci Ccunsel for the petitiomzr inviting t1;¢'éiit3nﬁon of the Court to the GUEDELINES FOR Anmisslcm--*ifQ:_'__}§'E;§'ssR1YA VEDYALAS (20€)9»-10) pI'0dU.C6d at A11I1exm'e--i?.'. as Guideline No.VHI Whexein pmvisiibn made, them is a requirements ti}-at Vadmifiititzzgitiie up to the full intake capacity tlie single fem.-aie children left aﬁisng 'V'1ii$:sE1iicc§:ssfiiIV'é1pj:iIicants, up to two single female c:11:21dIir:V11~'i;_1i--:'a:v each section of Ea:

Standard consisﬁiig his further contention that thougjii so' far admitted out of the full is not given admission t}3,oug:hs."h:;e is ii h 4, ., ;cc:'111ns»31 iappﬁaring for the respondcznts has ﬁled " cgntendiiig inieraliz-1 that admissions have been given I 'was Guiéieﬁnes. He: has invitﬁd the atientiejm of the court fAZO=.A'ﬂ1ﬁ statement of objections particularly at gage -~ 6, AA to sixes? how the actual admissions are gvcn. He has also a list containiﬁg the names of the eight single girl U ___§<:hiidzt:n who have been acimitted for the 4 sections in the 15' standard pursuant to ths direction issued in this regard by this Court on the 1331: date of hearing.

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5. A perusal 0f the statement ﬁled shows that as against the eight vacancies mservsd for single girl chiidzen €ig1a t "admission haw: b€e1:: made by the insiitutrion and thercfoJIi§:.':._tl:§.§;r~é" no jusﬁﬁcation for the petitioner to c0ntend""-,_f:h:a;ft'w. available in the quota reserved fi:'rM"Sii1g]¢'~Agir1'<§E§;iI:i;°{:ii# Tgzeﬁgg the number of students a(1n1itterji1_'is:'*._1x67 éi;~;v ;ig3§n;S'$'."i=}ﬁé*.§ota1A strength of 168, the i11stit11tic1:£'V"cann§.)t'«b€f0'V admit' the daughter of the ];)(';'.2i§"if)I1C{f="éiga'ii11Sf'--flhﬁ category as admission to generai 3v;1a$' an and and the excepﬁan is oniy for the special Categtyly'-i11c11v1§fi1i;gAL:ﬁ}c' gir} children category. Hence, there is no Suiaﬁstancé pctitim: and the same: is therefona disfzzissed?' * .

Sﬁ/' -

JUDGE rt;

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Karnataka High Court