RAM PRAKASH DEWAKAR Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Heard.

(2.) Sri P. K. Jain is appointed as amicus curiae to assist the Court, who pointed out that a representation made by the petitioner is pending before the District Level Committee in this regard.

(3.) It is revealed from the averments made in the writ petition that in petitioner's institution, there are 500 students in the High School and Intermediate classes out of which 116 girls students are nominated for appearing in the forthcoming examination which is going to be held from 18th March. 2002. It is also averred in paragraph 5 of the writ petition that when the petitioner came to know through newspaper dated 19.10.2001 that petitioner's institution has not been made a centre for Board Examination, he sent a representation to respondent No. 1 on 27.10.2001 and the same was received also in the office of respondent No. 1. In the aforesaid representation dated 27.10.2001, the petitioner stated that report of the Examination Authority was found satisfactory about the examination conducted in the petitioner's Institution pertaining to year 2001. It is averred in the writ petition that petitioner's institution is on Kishani-Karhal road but by some political pressure, petitioner's Institution has not been made a centre for Board Examination, 2002. It Is also averred in paragraph 12 of the writ petition that petitioner's institution is about 21 Kms. away from Tehsil, Karhal and their nearer colleges, namely, Ghatam Dev Inter College, Bhanpur, Patara and Anr. Sri Nehru Smarak Inter College, Saman are also not in the list of examination centres.