Allahabad High Court
Ashok Singh vs State Of U.P. And Another on 5 March, 2020
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 3627 of 2020 Petitioner :- Ashok Singh Respondent :- State of U.P. and Another Counsel for Petitioner :- Vishal Agarwal Counsel for Respondent :- C.S.C.,Krishna Kumar Chand Hon'ble Surya Prakash Kesarwani,J.
Heard learned counsel for the petitioner, learned standing counsel for the respondent No.1 and Sri K.K. Chand, learned counsel for the respondent No.2.
The petitioner has appeared in written examination for Trained Graduate Teachers (Social Science), which was conducted by the respondents pursuant to the Advertisement No.01 of 2016. Grievance of the petitioner is that due to human error, he darkened merely one circle in Part-II of the OMR Answer Sheet relating to Geography subject which was other than the two subjects opted by him in Part-I in the OMR Answer Sheets. For this reason, his OMR sheet has not been evaluated which is contrary to the law settled by this court by judgment dated 14.02.2020 in Writ-A No.20396 of 2019 (Manoj Kumar and 99 others vs. State of U.P. and another).
Learned counsel for the respondent No.2 submits that the grievance of the petitioner shall be considered by the respondent No.2 in the light of the judgment in the case of Manoj Kumar and 99 others (supra) and an appropriate decision shall be taken within a time bound period.
In view of the aforesaid, this writ petition is disposed of directing the respondent No.2 to take an appropriate decision in the matter of the petitioner in the light of the judgment in the case of Manoj Kumar and 99 others (supra), within a week from the date of submission of certified copy of this order. Thereafter, the respondent No.2 shall proceed further if the petitioner is found successful in written examination.
Order Date :- 5.3.2020 NLY