C/M PT. RAM SHABD SMRITI MAHAVIDYALAYA & ANR.(5900 M/S 2017) Vs. DR. RAM MANOHAR LOHIYA AVADH UNIVERSITY FAIZABAD & 2 OTHERS

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appeal questions the correctness of the judgment dated 21.03.2017 of the learned Single Judge whereby the writ petition filed by the petitioner-Management Committee has been dismissed in relation to allowing the institution to function as a self-centre for the forth coming Graduation Examination to be conducted by Dr. Ram Manohar Lohiya Avadh University scheduled to be held from tomorrow i.e., 25.03.2017. The learned Single Judge did not find it appropriate to interfere in the matter at this stage when the examinations were to commence immediately. It has also been found that this being a matter of policy, the same did not require any indulgence.

(3.) It appears that similar writ petitions were filed in relation to other institutions that were entertained by another learned Single Judge and in W.P. Nos. 6157 (M/S) of 2017, 6105 (M/S) of 2017, 6102 (M/S) of 2017, 6099 (M/S) of 2017 & 6070 (M/S) of 2017 directions have been issued on 202017 by a Co-ordinate Bench disposing off the petitions with a direction to the University authorities namely the Examination Controller to consider the difficulties faced by the students and reconsider the allotment of examination centre or either allot self-centre or centres at some nearby institutions in order to avoid any such inconvenience.