RAJAN ROY, J. - (1.) HEARD Dr. S.N. Pandey, Advocate along with Shri Vishwa Vijay Advocate learned counsel for the petitioner and the learned Additional Chief Standing Counsel for the State opposite parties.
(2.) BY means of this writ petition, the petitioner committee of management has sought a writ of mandamus to the opposite parties for allowing it to continue for being made examination centre for its students for the Board Examination, 2015.
(3.) THE submission is that in the tentative list for examination centres, the name of the petitioner institution had been included but without any justifiable reason, the same has been excluded from the final list and its students have been allotted the examination centre 26 kilometers away. In pursuance to the orders of this court, the District Magistrate, Hardoi appeared along with a certificate of the Tehsildar, Sandila dated 17.02.2015 which indicates that the examination centre of the petitioner' students has been allocated at a distance of 22 kilometers away, however, he submits that a conscious decision was taken by the District Level Committee based on consideration of local factors in the light of the government policy to allocate the examination centre at such distance. He informed the court that the area in which the petitioner institution is situated, contributes one third of the students of the entire district and the colleges nearby are being run by persons who are related to each other, therefore, considering the object of the government policy which is to ensure transparency and prevention of use of unfair means as also ensuring the sanctity of examination, the District Level Committee took the decision in question.;