- (1.) Heard counsel for the petitioner and learned standing counsel for the State respondents.
(2.) The Committee of Management of a recognised educational Institution has approached this Court alleging serious malpractice and discrepancies on part of the respondents in allocating centre for conducting Boards' Examinations, which are to commence from 18 of this month. According to the petitioner, the Institution was being designated as an examination centre for last several years and even this year the recommendation of the District Level Committee was in its' favour. However, in the final list that was notified, the name of the petitioner institution does not find place. It is submitted that on the other hand, the respondents have allocated examination centre to various institutions where even the recognition stands withdrawn. In this regard, Reference has been made to an institution by the name of Pandit Sunder Lal Tiwari Inter College, Dheraha Mawai.
(3.) Learned standing counsel has produced the instructions received by her from the Secretary of the Board. A perusal whereof reveals that certain complaint was made against the petitioner institution by an advocate Sri A.K. Shukla and merely on the basis whereof, the name of the institution was excluded from the list of examination centre. There is also an order passed on 29.12.2015 by the District Level Committee, whereby the petitioner institution as well as one other institution have been excluded from the list and the name of the institutions, which have been allocated as examination centre for the students of the petitioner institution have been notified.;