- (1.) Heard learned counsel for the petitioner, the learned Standing Counsel for the State-respondents and Sri Akash Rai, learned counsel for respondent no.2.
(2.) This writ petition has been filed praying for a direction to the respondent no.2 to declare the result of the petitioner.
(3.) It appears that the petitioner appeared in Trained Graduate Teacher Recruitment Examination held in pursuance to the advertisement No.1/2016. It is the admitted case of the petitioner in paragraph-7 of the writ petition, that the petitioner has wrongly filled the roll number in the OMR Sheet.;