Prakash Padia, J. - (1.) During lockdown period keeping in view the (COVID-19) pandemic, this case has been listed today in my chamber under the order of Hon'ble the Chief Justice.
(2.) Heard Sri Seemant Singh, learned counsel for the petitioner and Sri M. C. Chaturvedi, learned Additional Advocate General/learned Senior Counsel assisted by Sri Suresh Singh, learned Additional Chief Standing Counsel and Sri Rajesh Kumar Mishra, and Sri Vijay Shanker Mishra, learned Standing Counsel for the State and Sri P. D. Tripathi, learned counsel for the respondent-Basic Education Board through Video Conferencing.
(3.) The petitioner has preferred the present writ petition inter-alia with the following prayer- "(a) Issue a writ, order or direction in the nature of Mandamus directing the respondents to accord an opportunity to rectify the incorrect entries made by the petitioners in their online application forms of Assistant Teacher Recruitment Examination 2019 submitted before the Secretary, Examination Regulatory Authority, U.P. Prayagraj relating to the details of different education qualifications. (b) Issue a writ, order or direction in the nature of Mandamus directing the respondents to consider the petitioners on the basis of their original educational testimonials in the instant selection of 69000 posts of Assistant Teacher to be appointed in different Primary Schools of different districts of the State of Uttar Pradesh initiated vide Government Order dated 01.12.2018 issued by the Additional Chief Secretary, Government of U.P., Lucknow.";