- (1.) The Union of India has started a Scheme known as Navodaya Vidyalaya (hereinafter to be referred to as 'the Vidyalaya') under which schools are being established. Students are admitted to the Vidyalayas from Class VI. The Scheme provided that 75 per cent of the seats will be reserved for the students from the rural areas and the quota of the students having an urban domicile will be 25 per cent.
(2.) The two petitioners applied for admission to the Entrance Test in the Vidyalaya at Kanpur, but have been denied admission on account of the fact that they did not attend Class III in a recognised Primary School in a rural area.
(3.) Since very young children are involved, giving time for filing a counter-affidavit will delay the matter. We are also proceeding on the basis that the facts stated in the writ petition are correct.;