Allahabad High Court
C/M S. Ram Shankar A.P.G.Inter College ... vs State Of U.P. Thru Addl. Chief Secy/Prin ... on 18 December, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 35384 of 2019 Petitioner :- C/M S. Ram Shankar A.P.G.Inter College Thru Its Manager &Anr Respondent :- State Of U.P. Thru Addl. Chief Secy/Prin Secy Sec.Edu.&Other Counsel for Petitioner :- Ganesh Nath Mishra Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Petitioner Committee of Management, S. Ram Shankar A.P.G. Inter College, Lebuduwa Kodiya Bazar, distt. Gonda, has approached this Court praying that its College should be fixed an examination centre of Board of High School and Intermediate Examination, 2020. It has also prayed the final list of examination centre of district Gonda for the U.P. Board of High School and Intermediate Examination, 2020 published by the opposite party, U.P. High School and Intermediate Education Board, Prayagraj, to be quashed to the extent it excludes the name of petitioner Institution.
It was specifically put to learned counsel for petitioner as to under which law, the petitioner College has any legal right to be declared as examination centre of the Board, he could not reply to the same. It is always the discretion of the Board to allocate a College the examination centre of the Boarde after looking into large number of aspects while fixing examination centres. The Board after looking into the relevant aspects have already declared the list of examination centres. Since the petitioner College does not have any vested right to be declared as an examination centre, the petition is not maintainable in writ jurisdiction.
Learned counsel for petitioner has prayed that he may be permitted to make representation to the appropriate authorities. I am not inclined to accept such request, as there was large scale of mass copying being done in the State for many many years. With great difficulty, the same has come in control of the authorities. Therefore, any indulgence given at this stage, may seriously jeopardize the efforts of the authorities. Thus, the said request is refused.
With the aforesaid, the petition is dismissed.
Order Date :- 18.12.2019 Rajneesh JR-PS) (Vivek Chaudhary, J.)