RAKESH TIWARI, J. - (1.) HEARD learned Counsel for the parties and pe­rused the record.
(2.) THE petitioner is aggrieved by the order of the District Magistrate by which he has changed the examination centre of the students in midst of the examina­tions. Contention of learned Counsel for the petitioners is that some anti-social elements who wanted to create disturbance in the college and facilitate some students in copying of the answer in Intermediate Examination conducted by the U.P. Madhyamik Shiksha Parishad, Allahabad made two attempts for obtaining this object on 8Ul March and 9th March, 2008.
(3.) IT is stated by the learned Counsel for the petitioners that on 8lh March, 2008 respondent Nos. 7, 8, 9 and 10 came with some copies from out side in which answers had been solved. They wanted to substitute those copies in place of the copies submitted by the students after the examination. In this regard some altercations took place and as the copies had already been sealed, the aforesaid persons were not successful in their attempts. An F.I.R. was also lodged in respect of the incident on 8lh March, 2008 itself by the institute.;