RANDEEP POKHARIYA Vs. JOINT DIRECTOR,NIOS & ORS.

JUDGEMENT

(1.) HEARD the learned Counsel for the parties. Both the parties are agreed that the writ petition may be decided at the admission stage.

(2.) BY the present writ petition the petitioner has prayed for the issue of a writ, order or direction in the nature of certiorari quashing the order dated 10-3-2004, Annexure-3 to the writ petition passed by respondent No. 1 by which examination centre of the petitioner has been shifted to Kashipur from Khatima.

(3.) LEARNED Counsel for the petitioner has submitted that petitioner belongs to a poor family and she is not in a position to give her examination at Kashipur instead of Khatima which is about 175 kms. far from Khatima. It has also been submitted that at the time of filing of examination forms, no such conduit was laid down by NIOS that the examination will be conducted at a place which is far away.