LAWS(ALL)-2006-8-278

KM KRISHNA Vs. STATE OF U P

Decided On August 24, 2006
KM. KRISHNA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) -This writ petition has been preferred for the relief of a writ of mandamus directing the respondents to admit the petitioners to the Institution arrayed as respondent No. 4 in class VI.

(2.) I have heard learned counsel for the petitioners and also learned standing counsel representing the respondent No. 4. I have also heard learned standing counsel appearing for the State authorities.

(3.) HAVING considered the matter in all its ramifications, I am of the view that the questions raised in this petition are disputed questions of facts which can more appropriately be gone into by the District Inspector of Schools and not by this Court in writ jurisdiction under Article 226 of the Constitution of India. No doubt, the submissions advanced by the learned counsel for the petitioner that the Girls Higher Secondary School/ College is situated at far off place and further it is not a Government aided college and also that the quality of education being imparted in the Girls Higher Secondary School is much inferior to the quality of education being imparted in the Inter college, is loaded with some substance but at the same time, there is nothing on record to lend support to the aforesaid submissions.