Allahabad High Court
Priyanka Yadav vs State Of U.P. And 2 Others on 9 December, 2020
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 11327 of 2020 Petitioner :- Priyanka Yadav Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Chandra Bhushan Yadav,Manvendra Kumar Yadav Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Petitioner claims that the petitioner had applied for appointment as a Assistant Teacher in pursuance to an advertisement dated 1.12.2018.
It is stated that the petitioner was selected in the written examination and her name was found in the provisional select list, however, the petitioner claims that while filing online form some typographical errors have crept in the certificate details. Petitioner claims that the errors were not willful and deliberate, and cannot grant any benefit to the petitioner.
Petitioner has placed reliance upon the judgment of this Supreme Court in Archana Chauhan Vs. The State of Uttar Pradesh and others passed in Civil Appeal No. 3068 of 2020 arising out of SLP (Civil) No. 9541 of 2020 wherein the Supreme Court has permitted to rectify all the mistakes committed by the appellant therein while submitting the application form.
The petitioner further claims that this Court has granted similar relief in Writ A No. 4470 of 2020 (Dhirendra Kumar Vs. State of UP and 4 others) by order dated 3.9.2020, Writ A No. 6131 of 2020 (Dharmendra Kumar and another Vs. State of UP and 4 others) by order dated 8.9.2020, Writ A No. 5370 of 2020 (Rekha and another Vs. State of UP and another) by order dated 25.8.2020 and Writ A No. 4305 of 2020 (Km. Varsha Vs. State of UP and 2 others) by order dated 16.6.2020.
Considering the fact that the petitioner has already moved an application for rectifying all the errors, the petition is disposed of with liberty to file fresh application before the Respondent No. 2 and the petitioner shall be allowed to rectify the errors in the certificate numbers of High School and Intermediate Examinations in which error have crept in while filling the online application form.
The writ petition is disposed of.
Copy of the order downloaded from the official website of this Court shall be treated as certified copy of the order.
Order Date :- 9.12.2020 vinay