Madhya Pradesh High Court
Ku. Sapna Kushwah Thr. Its Naturl ... vs The State Of Madhya Pradesh on 23 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-3776-2018
(KU. SAPNA KUSHWAH THR. ITS NATURL GAURDIAN FATHER SHRI LAKHAN SINGH KUSHWAH Vs
THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 23-02-2018
Shri R.B.S.Tomar, learned counsel for the petitioners.
Shri Ajay Bhargava, learned Govt. counsel for the State.
Shri Gaurav Mishra, learned counsel for the respondent No.2.
sh Matter pertains to conduction of examination at appropriate e examination centre. According to the learned counsel for the ad petitioner, committee has found the school at Chinor appropriate Pr centre but somehow by the impugned order due to mistake the centre has been placed 65 kilometres away which would cause inconvenient a to the children.
hy Learned counsel for the respondent No.2/Board seeks a day's ad time to seek instructions.
M On his request, list the case on 27.02.2018. Meanwhile, learned counsel for the respondents are directed to of seek instructions and find out the modality to get best possible facility for the children as examination centre.
rt ou (ANAND PATHAK) C JUDGE h ig H AK/-
Digitally signed by ANAND KUMARDate: 2018.02.24 10:13:13 +05'30'