- (1.) Heard Sri Awadhesh Kumar Upadhyay, learned counsel for the petitioner, learned standing counsel for the State respondents and Sri Rakesh Pandey, learned Senior Advocate assisted by Sri Neeraj Raj, learned counsel for the respondent no. 3.
(2.) Learned Senior Advocate has produced a copy of the OMR answer sheet of the petitioner which shows that the petitioner has not filled up the space in question booklet series, and therefore, his OMR answer sheet was not evaluated.
(3.) Various similar writ petitions including Writ-A No. 445 of 2020 (Sukhvir Singh Vs. State of U.P.) have been dismissed by this Court by order dated 27.1.2020 which is reproduced below:- "1. Heard Sri R.K. Ojha, learned Senior Advocate assisted by Sri Shivendu Ojha, learned counsel for the petitioner, Sri R.P. Dube, learned Additional Chief Standing Counsel for respondent no.1 and Sri Mrityunjay Datta Tiwari, learned counsel for respondent no.2. 2. This writ petition has been filed praying for a direction to the respondent no.2 to check copy/ OMR sheet of the petitioner for the post of Lecturer (Hindi), bearing roll No.0304041506 and counting the marks. 3. Briefly stated facts of the present case are that pursuant to advertisement No.01/2016, for recruitment on the post of assistant teacher in L.T. grade (also known as Trained Graduate Teacher), the petitioner applied and appeared in the examination. ;