KU. SAPNA KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent, heard finally.

(2.) The present petition under Article 226 of the Constitution of India has been preferred by the petitioners/ students of Class 10th (as well as petitioner No.6-Institution) through their respective natural guardian, seeking direction for change of examination center of the petitioners/ students of Class 10th for the Academic Session 2017-18 from Moral Convent Higher Secondary School Adityapuram, Gwalior to some other school at village Chinore or any nearby center.

(3.) Precisely stated facts of the case are that petitioners No.1 to 5 are regular students of Class 10th of School Royal Kids Academy, Main Road Chinore, District-Gwalior run by Shri Ganesh Ram Asharfi Shiksha Avam Samaj Kalyan Samiti, petitioner No.6 herein. Petitioner No.6-Institution (for short "Institution") is having recognition from the Board of Secondary Education for the Academic Session 2017-18. Similarly, Institution has total 53 students in Class 10th as regular students. Village Chinore is a remote and rural area and therefore, students mainly belong to category of Below Poverty Line. Vide guidelines dated 20 th July, 2017 issued by the State Government, determination of examination centers of High School/ Higher Secondary school examinations are made. The fact of distance from the examination center from any school is an important factor and in rural area, maximum distance can be upto 10 km. and after that clear reason is to be assigned for determination of such center.