RAVINDRA PAL SINGH AIDAL SINGH GENERAL SECRETARY STUDENT UNION GOVT Vs. STATE OF U P
LAWS(ALL)-2005-4-111
HIGH COURT OF ALLAHABAD
Decided on April 15,2005

RAVINDRA PAL SINGH, AIDAL SINGH, GENERAL SECRETARY, STUDENT UNION, GOVT. Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Arun Tandon, J. - (1.) Learned counsel for the petitioner is permitted to add a prayer in the writ petition.
(2.) Heard Sri V.D. Agarwal, Advocate on behalf of the petitioner, Sri Pankaj Mithal, Advocate on behalf of the respondent Nos. 2 and 3, K. Pandey, Advocate on behalf of the respondent Nos. 2 and 3, and Learned Standing Counsel for the respondent No. 1. It is not necessary to issue notice to respondent Nos. 4 and 5, in view of the order proposed to be passed in the present writ petition.
(3.) The petitioner, Ravindra Pal Singh, who claims himself to be the General Secretary of Student Union, Government Post Graduate Degree College, Jalesar, Etah has filed this writ petition for the following reliefs: "i. Issue a writ of mandamus directing the respondent No. 2 not to change the centre which is mentioned in the Admit Card (Annexure. 1 to the writ petition) issued by Respondent No. 3 as well as respondent No. 2 and also permit the petitioner and other students to give the examination Conducting by the Respondent without any interruption. ii. Issue a writ of mandamus directing the respondent No. 2 to hold and conduct the examination as well as re-examination since 22.3.2005 till reinstate the examination Centre in the Govt. P.G. Degree College Jalesar Etah. iii. Issue a writ of mandamus directing the respondent to reinstate the examination of Centre of Govt Post Degree College Jalesar Etah. iv. Issue a writ of mandamus restraining the respondent No. 2 to disturb the life of the petitioner and examination Centre also in accordance with law. v. Issue a writ of certiorari quashing the Impugned, notification No. Exam/89/2005 dated 20th March, 2005 issued by the Respondent No. 2 in respect to, change the examination centre subject to the petitioners institution namely Government Post Graduate Degree College Jalesar Etah (Annexure S.A.I to the supplementary affidavit) vi. Issue a writ of mandamus commanding the respondents to conduct the examination in i pursuant to the Admission Card issued by respondents as well as the examination centre notified by the respondent No. 2 earlier to hold the examination at Government (P.G.) Degree College Jalesar, Etah (Annexure 1 to the writ petition.";


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