S.S.SARON,J. - (1.) - CM No.953 of 2016 Affidavit of Sh. Gianeshwar Kumar, Officiating Principal, Kendriya Vidyalaya Sangathan (KVS), Rohtak attached with the civil misc. application along with Annexures A1 and A2 are taken on record subject to just exceptions. C.M. stands disposed of. LPA No.1103 of 2015
(2.) This Letters Patent Appeal has been filed by the Kendriya Vidyalaya Sangathan (KVS) and others against the judgment and order dated 4.3.2015 passed by the learned Single Judge in CWP No.6648 of 2014 titled Seema and others v. Kendriya Vidyalaya Sangathan & others.
(3.) Seema (respondent No.1) is the mother of Nishant, Siksha and Diksha (respondents No.2, 3 and 4). The respondents filed a petition in this Court to provide admission/promotion to respondents No.2, 3 and 4 against the vacant reserved seats of their respective classes; besides, direct the respondents to modify their admission policy and to provide for the process of admission/ promotion/ consideration for reserved category in Classes II to VIII keeping in view the provisions regarding 25% quota for Weaker Sections and Disadvantaged Groups Category seats in terms of Section 12 (1) (c) of the Right of Children to Free and Compulsory Education Act, 2009 ('Act' - for short). A further direction was sought against the appellants to modify their admission policy and to specifically provide for the process to make up for the previous year deficiencies of seats for the Weaker Sections and Disadvantaged Groups by adhering with the 25% seats norms for the said categories and in case the same are not filled in the previous year to fill the said vacant seats in the current academic year.;