Allahabad High Court
Samtosh Kumar Verma And 10 Others vs State Of U.P. And Another on 18 February, 2020
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 2484 of 2020 Petitioner :- Samtosh Kumar Verma And 10 Others Respondent :- State of U.P. and Another Counsel for Petitioner :- Seemant Singh,A.K.S.Parihar Counsel for Respondent :- C.S.C. Hon'ble Surya Prakash Kesarwani,J.
Heard Sri Seemant Singh, learned counsel for the petitioners, the learned standing counsel for the respondent no.1 and Sri Aakash Rai, holding brief of Sri A.K.S. Parihar, learned counsel for the respondent no.2.
By the impugned orders dated 22.01.2020, the representations of the petitioners filed pursuant to the order of this Court dated 17.01.2020 in Writ ? A No.21033 of 2019, have been rejected by the respondent no.2 on the ground that the petitioners have darkened one or two circle in Part - II of the OMR Answer Sheet of a subject other than the two subjects opted by them in Part ? I of the OMR Answer sheet and thus violated instruction Nos. 6, 9 and 12.
On 14.02.2020 this Court directed the respondent no.2 to produce original OMR Sheet but it has not been produced by the respondent no.2.
There appears to be substance in the submission of learned counsel for the petitioners that several petitioners have not even put any dot on the subject other than two subjects opted by them in Part-I. However, without entering into this controversy, I find that the impugned orders can not be sustained in view of the judgment of this Court dated 14.02.2020 in Writ A No.20396 of 2019 (Manoj Kumar and 99 Others Vs. State of U.P. and Another) and other connected writ petitions.
In view of the aforesaid, the writ petition is allowed. The respondent no.2 is directed to evaluate OMR Answer Sheet of the petitioners. Those petitioners who are found successful in written examination shall be called for interview and thereafter their result shall be declared in accordance with law.
Order Date :- 18.2.2020/vkg