Allahabad High Court
Neesha Prajapati vs State Of U.P. And 2 Others on 6 June, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - A No. - 6444 of 2022 Petitioner :- Neesha Prajapati Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Saurabh Kumar Pandey Counsel for Respondent :- C.S.C.,Siddharth Singhal Hon'ble J.J. Munir,J.
Heard Mr. Saurabh Kumar Pandey, learned Counsel for the petitioner and Mr. Akhilesh Kumar Maurya, Advocate holding brief of Mr. Siddharth Singhal, learned Counsel appearing for the U.P. Subordinate Services Selection Commission.
In compliance with the order dated 04.05.2022, Mr. Akhilesh Kumar Maurya, Advocate holding brief of Mr. Siddharth Singhal, learned Counsel appearing for the U.P. Subordinate Services Selection Commission has produced a xerox copy of the answer booklet and the written instructions received. It is stated there that the petitioner has not filled up the question booklet series, that is to say, whether it was Series 'A', 'B', 'C' or 'D', on account of which her result could not be declared. The evaluation in the examination concerned is by a non-human agency and an optical mark reader, where non-filling up of these essential details is fatal to the result.
In the circumstances, no relief can be granted to the petitioner.
The petition fails and is, accordingly, dismissed.
Order Date :- 6.6.2022 Anoop