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Judgment
Sathish Ninan, J.
Petitioners are students undergoing private study for Afzal-Ul-Ulama Course under the University of Calicut. The petitioners belong to Pathanamthitta, Kollam and Alappuzha districts. The exams for the Afsal-Ul-Ulama Preliminary II year Regular/Supplementary/ Improvement Examinations March 2023 (2019-2020 & 2021 Admissions) is notified to be held from 28.03.2023.
Ext.P1 is the notice issued by the University dated 17.02.1993. Clause-5 therein provided thus:-
“The following examination centres only will be permitted. Private candidates should select the nearest college as their main centre of examination.”
The petitioners chose Milad E Sherief Memorial College, Kayamkulam, as their examination centre. However, the University has now issued Ext.P4 notification cancelling the said examination centre and directing that suitable centre under the jurisdiction of the University will be allotted. It is aggrieved thereby that the petitioners have approached this Court.
Heard Dr.George Abraham, learned counsel on behalf of the petitioner and Sri.P.C.Sasidharan, learned counsel for the University. I have also perused the statement filed on behalf of the University.
To justify the cancellation of the centre, the University points out that the transmission of question papers is now being done via online mode through the College portal; that the examination centre in question is not a College which is affiliated to the University. As per the University's existing system of online transmission of question papers, it is not feasible to transmit question papers through College portal to the centre in question. It is situated beyond the territorial jurisdiction of the University. Appointment of Chief Superintendent/Additional Chief Superintendent, deputing University staff for the purpose of conducting examination at Kayamkulam Centre etc. will incur additional financial burden to the University. All the other examination centres are within the territorial jurisdiction of the University.
In Ext.P4 order of cancellation of examination centre, the reasons as above have more or less been indicated. It is a matter which falls within the realm of administration and administrative convenience of the University. A student cannot insist that an examination centre should be provided at a particular place. Examinations is to commence from tomorrow. Hall tickets have already been issued. There were 239 candidates who have opted the Milad E Sherief Memorial College, Kayamkulam, as their examination centre. Only three among them have raised any grievance with regard to cancellation of the examination centre.
In the circumstances as above, this Court is not inclined to exercise its jurisdiction under Article 226 of the Constitution of India.
Writ petition fails and is dismissed.