- (1.) Heard learned Counsel for the Petitioners and Sri J.P. Gupta, advocate holding brief of Sri N.P. Singh for the Respondents.
(2.) These two Petitioners by means of this petition have prayed for a mandamus to admit them in Classes VI and VIII respectively in Kendriya Vidyalaya No. 3, Jhansi pursuant to the recommendation of the Respondent No. 2 dated 14.9.2010.
(3.) The writ petition has been contested by the Kendriya Vidyalaya Sangathan and it has been contended that the Institution namely the Kendriya Vidyalaya No. 3 is not situate within the constituency of the Hon'ble Member of Parliament who has made the recommendation in favour of the Petitioners, as such the Petitioners are not entitled for any relief.;