Rajasthan High Court - Jaipur
Abhishek Sharma And Ors vs Raj Board Of Seconday And Ors on 19 March, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH SB Civil Writ Petition No.3202/2010 Abhishek Sharma and others. Versus. Rajasthan Board of Secondary Examination and others. DATE OF ORDER : 19/03/2010 HON'BLE MR. JUSTICE AJAY RASTOGI Mr. Vigyan Shah, for petitioners. Mr. Prahlad Singh, for respondents.
Petitioners are students of Samola Vidhya Mandir Senior Secondary school, Dhani Boraj, Tehsil- Sambhar Lake, Jaipur and are presently studying in Class X. The instant writ petition has been filed mainly with the grievance that the examination center for Secondary School Examinations, which has been allowed by the respondent-Board, is at a distance of more than 15 Kilometers and it will be inconvenient for the students to appear in the Secondary School Examinations.
Alongwith reply to writ petition filed by the respondent-Board, a letter of the Principal of the school of which the petitioners are students, has been placed on record where five centers were requested out of which three were of Jobner. Taking note, therefore, the respondent-Board, after examining over all feasibility, allotted Smt. RD Government Senior Secondary School, Jobner as their center for Secondary School Examination, 2010.
The examinations are commencing from 25/03/2010 and even if there is some justification in the complaint made by the petitioners, it will not be appropriate to interfere since it will disturb the over all schedule of the examinations and obviously the admission cards must have been distributed to all the students for identifying their examination centers where they have to appear in the examinations commencing from 25/03/2010.
Consequently, I find no merit in the writ petition and the same is accordingly dismissed.
[AJAY RASTOGI], J.
Raghu-3202-CW-2010-final.doc