Mohd. Taqi v. Union Of India

Petitioner a minor child represented by its guardian, is knocking at the doors of Writ Court with the following main prayers:

i) The Petitioner prays this honorable court to Issue a Writ of Mandamus or any other suitable writ directing to formulate a workable guideline to facilitate admission at Sainik School. By directing the respondents with exception to the existing modus of admission. ii) The Petitioner prays this honorable court to Issue a Writ of Mandamus or any other suitable writ directing the Respondent principals of Sainik School to provide admissions to Class 8 to the Petitioner.

2. After service of notice, the Respondent Nos.1, 2, 3 & 5 are represented by the learned ASG and Respondent Nos.4 & 6 are represented by the learned AGA.

3. Regardless of the text & context of the pleadings, the essential grievance of the petitioner appears to be denial of admission to 8th Std in a particular school; learned ASG appearing and learned AGA together submit that the child can be admitted to 8th Std either in Netaji Subhash Chandra Bose Residential School or in Navodaya Vidyalaya, both in Bangalore City in terms of PM Cares for Children scheme and the guidelines promulgated through it; this is fair enough.

4. The vehement submission of learned counsel for the petitioner that his client should be permitted to join the school of his choice, is bit difficult to countenance since our Society being densely populated, such a wide choice does not avail; what is essential is that every child should have school education and the one indicated as above would satisfy this requirement. In the above circumstances, this Writ Petition is disposed off directing Respondent No.6 to admit the petitioner to the 8th std in Netaji Subhash Chandra Bose Residential School or in Navodaya Vidyalaya, in Bangalore City for the academic year 2021-22; the said respondent shall have all the powers and the authority to accomplish the school admission of the petitioner accordingly. Costs made easy. Sd/- JUDGE