Allahabad High Court
Yogendra Nath Yadav vs State Of U.P. And 2 Others on 8 July, 2020
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - A No. - 5147 of 2020 Petitioner :- Yogendra Nath Yadav Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Shivendu Ojha,Shatrughan Sonwal,Sr. Advocate (Sri Radha Kant Ojha ) Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
This petition relates to the selection process under way for filling 69000 posts of Assistant Teachers in Primary and Junior High Schools in the State of U.P. which operate under the Board of Basic Education, U.P., Allahabad.
I have heard Shri R.K. Ojha, learned Senior Advocate for the petitioner.
The petitioner seeks correction of his marks in the various qualifying examinations, which have wrongly been mentioned in the online form filled by the petitioner.
A similar controversy came up for consideration before this Court in Writ - A No. 4321 of 2020, wherein it was observed as follows:-
"In writ petition No. 4321 of 2020 it has been categorically stated that all the 26 petitioners therein have qualified in the written exams. While filling up the reminder of their forms on-line, they noticed that mistakes had been made while filling up the marks in various qualifying examinations..........."
The Court further went on to hold as follows:-
"In this case, all the petitioners are stated to have qualified on the basis of the written examination. They have made mistakes while filling up their marks obtained by them in various qualifying examinations. Some, as noticed above, they filled lower marks while other have filled higher marks than actually obtained. The petitioners in this petition, in my opinion would be governed by the order passed in Writ Petition No. 4088 of 2020 which reads as follows:-
"From perusal of the same, it is clear that after the petitioner was found selected, she has to face the aforesaid Selection Committee. I am of the opinion that for the mistake, which was committed by the petitioner, she should place the aforesaid facts before the aforesaid Selection Committee at the time of counseling. If petitioner will place the aforesaid facts before the Selection Committee constituted under Rule 16 of the Rules 1981, the Selection Committee will look into the same sympathetically and pass appropriate orders for the correction of roll number in the application form of the petitioner."
This petition, therefore, is liable to be allowed on the same reasoning as extracted above."
Accordingly and in view of the above, this writ petition is disposed of with the observation that the petitioner may place the relevant facts before the Selection Committee at the time of counseling and the Selection Committee will look into the same and pass appropriate orders as regards the correction prayed for by the petitioner, therein.
Order Date :- 8.7.2020 Mayank