Allahabad High Court
Meena Diwakar vs State Of U.P. And 2 Others on 10 January, 2020
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - A No. - 154 of 2020 Petitioner :- Meena Diwakar Respondent :- State of U.P. and 2 others Counsel for Petitioner :- Ranjeet Singh Counsel for Respondent :- C.S.C., A.K.S. Parihar Hon'ble Saral Srivastava,J.
Heard learned counsel for the petitioner, learned Standing Counsel for the respondent No. 1 and Sri A.K.S. Parihar, learned counsel for the respondent Nos. 2 and 3.
The petitioner pursuant to an advertisement applied for T.G.T., Examination 2016 in Hindi subject, petitioner was issued admit card bearing roll number 0101084771 and allotted Centre Code No. 00047. The petitioner appeared in the examination and in the OMR sheet in the column of roll number, the petitioner could not bubble one circle and as the petitioner did not comply with the instructions to fill in the OMR sheet, due to which his copy was not checked.
Learned counsel for the petitioner contended that due to inadvertence, the petitioner could not bubble one circle in the column of roll number. He further submits that the mistake on the part of the petitioner is bonafide, therefore, the respondents be issued a direction to check the OMR sheet of the petitioner.
Per contra, learned Standing Counsel submitted that as per instructions contained in the OMR sheet, the petitioner has not filled in OMR sheet in accordance with the instructions, hence his OMR sheet cannot be checked. In this regard, he has placed reliance upon the judgment and orders dated 14.2.2019, 7.3.2019 and 18.2.2014 passed by this Court in the Writ A No. 1452 of 2019, Writ A No. 3347 of 2019 and Special Appeal (Defective) No. 117 of 2014 respectively.
Be that as it may, in the facts of the present case, the petitioner has not disputed the fact that he did not bubble one circle in the column of roll number. This Court in the judgements relied upon by learned counsel for the respondents in almost similar circumstances where the petitioner has failed to fill in the OMR sheet as per instructions has refused the prayer for checking of OMR sheet and dismissed the writ petition. Since the controversy is squarely covered by aforesaid judgements of this Court, hence, the present writ petition lacks merit and is accordingly, dismissed.
Order Date :- 10.1.2020/Jaswant