RAMNIWAS Vs. BOARD OF TECHNICAL EDUCATION

JUDGEMENT

(1.) The petitioners have approached this Court with a grievance that the respondent No. 1 has abruptly changed the examination centre.

(2.) The petitioners are pursuing their Polytechnic Course in respondent No. 2-Institution at Phalodi.

(3.) It is the case of the petitioners that in the preceding years, the examinations of Polytechnic Course were held in respondent No. 2-Institution itself at Phalodi and even this year the respondent-Board had earlier kept a centre at Phalodi and respondent No. 2, the Principal of the college was asked to install video camera, etc. and abruptly vide order dtd. 16/2/2022, it has been decided that examination shall not be held in the Colleges; Local Colleges or even Government ITI.