- (1.) HEARD the learned counsel for appellants.
(2.) THIS intra-Court appeal has been preferred challenging the order of the Single Bench dated 01.06.2004, whereby writ petition filed by respondent, was disposed of with a direction to appellants to consider the application for admission of ward of respodent/writ-petitioner, in whatever category, ignoring the amended advertisement. The writ petition was filed on 28.05.2004 for admission to ward-Arvind Singh, son of the writ petitioner in Class-I at Kendriya Vidyalaya No.2, Jaipur for the Academic Session 2004-05.
(3.) LEARNED counsel for appellants submitted that although there was no interim order in the present case, but interim stay order was passed in connected Special Appeal, therefore, the case of ward of writ petitioner, was not considered by the appellants. He also submitted that as per his information, admission was not given to the ward of the writ petitioner in Kendriya Vidyalaya.;