RAN VIJAY SINGH & ORS. Vs. STATE OF U.P. & ORS.
LAWS(SC)-2017-12-25
SUPREME COURT OF INDIA
Decided on December 11,2017

Ran Vijay Singh And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

MADAN B.LOKUR, J. - (1.) What a mess! This is perhaps the only way to describe the events that have transpired in the examination conducted by the U.P. Secondary Education Services Selection Board. We have reached the present stage of judgment after eight long years of uncertainty for, and three evaluations of the answer sheets of, more than 36,000 candidates who took the examination for recruitment as Trained Graduate Teachers way back in January 2009. Hopefully today, their travails, as those of the U.P. Secondary Education Services Selection Board, will come to a satisfactory end.
(2.) On 15th January, 2009 the U.P. Secondary Education Services Selection Board (for short the "Board") published an advertisement inviting applications for recruitment to the post of Trained Graduate Teachers in Social Science. The recruitment was to be in accordance with the provisions of the U.P. Secondary Education Services Selection Board Act, 1982 and the Rules framed thereunder.
(3.) More than 36,000 candidates took the written examination held pursuant to the advertisement and the result of the written examination was declared by the Board on 18th June, 2010. It may be mentioned that the written examination was based on multiple choice answers which were to be scanned on OMR sheets.;


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