Allahabad High Court
Seema Chauhan vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 9 October, 2025
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Neutral Citation No. - 2025:AHC-LKO:62581 HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT - A No. - 11940 of 2025 Seema Chauhan .....Petitioner(s) Versus State Of U.P. Thru. Prin. Secy. Deptt. Of Medical And Health And 2 Others .....Respondent(s) Counsel for Petitioner(s) :
Arun Kumar, Smt. Ranjana Tiwari Counsel for Respondent(s) :
C.S.C., Raj Kumar Upadhyaya (R.K.Upadhyaya) Court No. - 7 HON'BLE MANISH MATHUR, J. 1. Heard learned counsel for petitioner, learned state counsel for opposite parties 1 and 2 and Mr. Ravi Shanker Tiwari learned counsel for opposite party No.3.
2. Petition has been filed seeking following prayers:-
" i. Issue a writ, order or direction in the nature of Mandamus directing Opp. parties concerned to disclose her individual marks, category-wise/post-wise cut-off, and a copy of the evaluated answer sheet of the Mains Examination held on 28.07.2024 and also to disclose whether the experience marks of the petitioner is considered in the Interest of Justice. ii. Issue a writ, order or direction in the nature of Mandamus parties concerned directing the Opp. to petitioner's answer sheet re-evaluate of mains examination and consider the Petitioner's candidature against the unfilled vacancies in accordance with merit and experience marks in the Interest of Justice."
3. Learned counsel for opposite party No.3 on the basis of instructions submits that in case petitioner files an application for disclosure of details as indicated in prayer No.1, the same shall be provided to her.
4. In view of such statement being made, liberty is granted to petitioner to file a fresh representation before opposite party No.3 i.e. Secretary, Uttar Pradesh Public Service Commission, Prayagraj, U.P. with regard to the grievances raised which shall be considered and decided and with individual marks and other details as sought for in prayer No.1 being provided to her expeditiously within a period of three weeks from the date a certified copy of this order is produced before the said authority.
5. The petition stands disposed of.
(Manish Mathur,J.) October 9, 2025 prabhat