- (1.) Sri Aydhya Prasad Shukla-petitioner, who is the Manager of the Committee of Management, Govind Prasad Shukla Inter College Gaura Chouki, District Gonda, appeared in person before this Court and submitted that the petitioner-college is a co-education college, in which both boys and girls are studying. In the year 2014, the college has been selected as examination centre for conducting the High School and Intermediate Examinations. The examination has been conducted smoothly and peacefully without any irregularities being found. Therefore, under Clause-1(Ka) of the Government Order dated 16.10.2014, the petitioner-college is entitled to be selected as an examination centre. When the claim of petitioner has been rejected, the petitioner has filed writ petition before this Court, which has been disposed of by a common order dated 06.01.2015. The Division Bench of this Court permitted the petitioner to file representation before the Divisional Level Committee within three days' and the Divisional Level Committee was directed to examine the matter dispassionately and objectively and to take a decision thereupon. In pursuance thereof the petitioner has filed representation before the Divisional Level Committee.
(2.) The Divisional Level Committee vide order dated 14th January, 2015 accepted the representation of the petitioner and directed the concerned District Inspector of Schools to take necessary steps for allotment of the students. It appears that the copy of the decision of the Divisional Level Committee has been sent to the Government for approval. The State Government vide impugned order dated 04.02.2015 has not accepted the proposal sent by the Divisional Level Committee. The State Government arrived at a conclusion that these institutions do not fulfill the requirement of Clause-1(Cha) of the Government Order dated 16.10.2014, therefore, the proposal for making these institutions as examination centres would be contrary to Clause-1(Cha) of the Government Order dated 16.10.2014.
(3.) It is also observed that the decision of the Divisional Level Committee has been sent late while the examinations are going to be held on 19.02.2015, therefore, in case any change is made in the allotment of the examination centres, the same will cause administrative and practical difficulties and accordingly the proposal of the Divisional Level Committee has been disapproved.;