Allahabad High Court
C/M Jan Kalyan K.G.C. Uchchatar ... vs State Of U.P. And Others on 8 January, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 695 of 2010 Petitioner :- C/M Jan Kalyan K.G.C. Uchchatar Madhyamik Vidyalaya & Anr Respondent :- State Of U.P. And Others Petitioner Counsel :- Prabhakar Awasthi Respondent Counsel :- C.S.C. Hon'ble Dilip Gupta,J.
The petitioners are aggrieved by the decision taken by the District Level Committee not to allot the petitioner-Institution a centre for the 2010 Examinations to be conducted by the Board of High School and Intermediate Education, U.P. Learned Standing Counsel appearing for the respondents states that against the aforesaid decision taken by the District Level Committee, the petitioner can approach the Regional Level Committee in terms of the Government Order dated 27th August, 2009.
In view of the aforesaid, the Court declines to entertain this petition but leaves it open to the petitioners to approach the Regional Level Committee for redressal of the grievance.
The writ petition is dismissed subject to the observations made above.
Order Date :- 8.1.2010 GS