COMMITTEE OE MANAGEMENT VIJENDRA ADARSH BAL INTER COLLEGE CHAMARI HAPUR GHAZIABAD Vs. STATE OF U P
LAWS(ALL)-2008-1-221
HIGH COURT OF ALLAHABAD
Decided on January 08,2008

COMMITTEE OE MANAGEMENT VIJENDRA ADARSH BAL INTER COLLEGE CHAMARI HAPUR GHAZIABAD Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) HEARD Counsel for the parties and perused the record.
(2.) THE petitioner institution was allotted examination centre for the purposes of conducting High School and Intermediate Examinations for the years 2004-2005, 2005-2006 and 2006-2007. However, it has not been made examination centre for the Session 2007-2008.
(3.) AGGRIEVED the petitioner has come up in this writ petition praying for issuance of a writ, order or direction in the nature of mandamus directing the respondents to include the petitioner institution Vijendra Adarsh Bal Inter college, Chamri Hapur, District Ghaziabad in the list of institutions of district Ghaziabad allotted/recognized as centres for conducting High School and Intermediate Examination 2007-2008 of Madhyamik Shiksha Parishad, U. P.;


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