SUJAN Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) HEARD . By filing this petition under Article 226/227 of the Constitution of India, the petitioners have challenged the decision by which the Board of Secondary Education, M.P. (for short 'Board') has fixed the examination centre of Government Higher Secondary School, Singod, Tehsil and District Jabalpur to Govermment Jawahar Lal Nehru Government Higher Secondary School, Indrana, Tehsil Majholi, District Jabalpur.

(2.) THE petitioners are students of Class X and Class XII respectively and are prosecuting their studies in the Government Higher Secondary School, Singod, Tehsil and District Jabalpur. According to them the said school at Singod was examination centre declared by the Board since last 20 years. For the examination to be held from 12.3.2007 they received admit card on 22.2.2007. On the basis of the said admit card they came to know that their examination centre has been fixed at Government Jawahar Lal Nehru Government Higher Secondary School, Indrana, Tehsil Majholi District Jabalpur instead of Government Higher Secondary School, Singod. Feeling aggrieved by the aforesaid fixation of centre at Indrana the petitioners have filed this petition. The petitioners contend that the fixation of examination centre at Indrana is arbitrary and contrary to the guidelines (Annexure P -3) framed by the Board for the purposes of fixation of the examination centre. They contend that the distance between Government Higher Secondary School, Singod to Indrana where the centre has been fixed is more than 20 kms and there is no conveyance for going from Singod to Indrana, in the circumstances, the Board's decision in regard to the fixation of centre at Indrana be quashed and the Board be directed to conduct the examination of the students of Government Higher Secondary School, Singod at Singod.

(3.) AS regard distance certificate (Annexure P -4) issued by the Additional Tehsildar, Panagar, the contention of the Board is that even in the said certificate, the distance between the two villages has been shown to be 11 kms and not 20 kms as stated by the petitioners. Thus, on the basis of this certificate also the petitioners contention that the distance between the two villages is 20 kms cannot be accepted.