- (1.) HEARD learned Counsel for the parties and perused the record.
(2.) THE petitioner is aggrieve by the order of the District Magistrate by which he has changed the examination centre of the students in midst of the examinations.
(3.) 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 8th March and 9th March, 2008.;