A.K.Yog, J. - (1.) One Sri Jamiluddin, claiming to be the Manager of the Managing Committee of Saghir Fatima Mohammadia Girls Inter College, Agra, has filed the present petition against the impugned order dated 18.3.1998 passed by Secretary, Board of High School and Intermediate, Allahabad, whereby the representation of the petitioner for continuing self centre of the said institution has been rejected. The petitioner has not filed copy of the relevant Government order, referred to in the impugned order for perusal of the Court.
(2.) On the other hand, the Government order, referred to in the impugned order, however, goes to show that there was absolute direction for having self centre for girls' institution for holding Board examination.
(3.) The impugned order further shows that District Level Committees were formed for finalising the list of centres for conducting Board examinations and the said District Level Committee at Agra had not assigned any centre for the students of the above mentioned institution. According to the impugned order itself (which fact has not been disputed in the writ petition) such centres were situated within 2-4 kms. The impugned order further shows that the District Level Committee did not select the petitioner's institution as centre for conducting Board of High School/Intermediate examinations inasmuch as the centres for holding such examinations were enough and sufficient to accommodate all the examinees of the said year.;