Allahabad High Court
Arun Kumar vs State Of U.P. And Another on 6 March, 2020
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 3720 of 2020 Petitioner :- Arun Kumar Respondent :- State of U.P. and Another Counsel for Petitioner :- Mohan Lal Counsel for Respondent :- C.S.C.,A.K.S.Parihar Hon'ble Surya Prakash Kesarwani,J.
Heard learned counsel for the petitioner and the learned standing counsel for the respondents.
Grievance of the petitioner is that he appeared in TGT (Social Science) Examination 2016 conducted by the respondent nos. 2 and 3 pursuant to Advertisement No.01 of 2016. In the written Examination he filled two circles in part II of the OMR answer sheet relating to a subject other than the two subjects opted by him in Part I. The petitioner made a representation dated 05.11.2019 before the respondent no.2 to evaluate his OMR Answer sheet. Submission of learned counsel for the petitioner is that it was a human error and therefore, his OMR answer sheet shuld have been evaluated. In support of his submission he relied upon a 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).
Sri A.K.S.Parihar, learned counsel for the respondent no. 2 submits that the petitioner has already submitted a representation before the respondent no.2 which shall be considered by the respondent no.2 and an appropriate order in accordance with law shall be passed within a time bound period.
In view of the aforesaid and without expressing any opinion on the merits of the case of the petitioner, this writ petition is disposed of directing the respondent no.2 to pass an appropriate order in the matter of the petitioner, in accordance with law, expeditiously, preferably within a week, from the date of presentation of a certified copy of this order alongwith a copy of representation.
Order Date :- 6.3.2020/vkg