Allahabad High Court
Lalgee Yadav 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. - 3723 of 2020 Petitioner :- Lalgee Yadav 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.
This writ petition has been filed praying for a direction to the respondent no.2 to evaluate the OMR answer sheet of TGT Examination 2016.
The petitioner darkened several circles of Geography subject which was other than the two subjects opted by him in Part - I of the OMR answer sheet.
Submission of learned counsel for the petitioner is that his OMR Answer sheet should be evaluated in the light of the order dated 14.02.2020 passed by this Court in WRIT - A No. - 20396 of 2019 (Manoj Kumar And 99 Others Vs. State of U.P. and Another).
Perusal of the copy of alleged OMR answer sheet filed as Annexure 4 to the writ petition shows that the petitioner has filled almost all the circles of a subject other than the two subjects opted by him in part I of the OMR answer sheet. This can not be said to be a human error. That apart, the final result has already been declared.
In view of the aforesaid, I do not find any merit in this writ petition. Consequently the writ petition is dismissed.
Order Date :- 6.3.2020/vkg