G SURESH Vs. DIRECTOR, DIRECTORATE OF GOVERNMENT EXAMINATION

JUDGEMENT

(1.) The petitioner has come up with the present writ petition, challenging the nominal roll issued by the first respondent and consequentially, seeking a direction to the respondents to allot the examination centre in Paruvachi Village, in which, the petitioner school is located, for the academic year 2017-18 with respect to the examinations for the Higher Secondary first and second years' students as well as SSLC students and accordingly publish the fresh nominal roll for the same.

(2.) The case of the petitioner as averred in the writ petition is as follows:

(3.) The learned Senior Counsel for the petitioner submitted that the first respondent has not considered the petitioner school as examination centre for the ensuing Higher Secondary Examinations, which is contrary to the judgment passed in the writ appeal and the undertaking given by the learned Additional Advocate General in the contempt proceedings. According to the learned Senior Counsel, the change of the examination centre to the different schools situated in outside city would hamper the mental health of the students as the psychology of the students plays a vital role in securing high marks in the examination and hence, the petitioner school or a nearby school may be considered as examination centre for the examinations of HSC as well as SSLC for the academic year 2017-18.