- (1.) The petitioner claims himself to be Manager of Committee of Management of an educational institution, namely, Shyama Devi Smarak Intermediate College Shaurha, District Maharajganj (for short, the "Institution"). He has filed this writ petition for quashing of the circular dated 13th January, 2012 issued by the Secretary, Board of High School and Intermediate Education, Uttar Pradesh, Allahabad (for short, the "Board") whereby direction has been issued to all the District Inspector of Schools of the State that in view of the Government Order dated 28th February, 2011 and also in terms of the decision of the Examinations Committee of the Board dated 17th February, 2011 certain institutions may not be made examination centre. The petitioner has also challenged the order dated 24th January, 2012, whereby the Commissioner of Gorakhpur Division, Gorakhpur has asked the District Magistrates of his Division to ensure compliance of the Government Orders and circular, as referred above, and if any such institution has been made examination centre, the same be cancelled. The name of the petitioner's Institution also finds mention in the list enclosed with the order dated 24th January, 2012 and it has been blacklisted for five years from being made examination centre.
(2.) The grievance of the petitioner is that the Institution has been blacklisted only on the ground that it had sent excess application forms than the number of registered students.
(3.) From the order dated 24th January, 2012, as is impugned in this writ petition, it transpires that certain number of Institutions have been blacklisted on the ground that they had sent excess O.M.R. Forms and such Institutions have been debarred for next five years from being allocated as an examination centre. By this order, a further direction has been issued that steps be taken to withdraw the recognition of the erring Institutions.;