HONBLE VIVEK AGARWAL,J. - (1.) Heard Sri Seemant Singh, counsel for the petitioner and Sri S.C. Diwedi, learned Standing Counsel for the respondent nos.1 and 2 and Sri Vikram Bahadur Singh, learned counsel for the respondent no.3.
(2.) This writ petition has been filed by the petitioner claiming following reliefs:- "(a) Issue a writ, order or direction in the nature of Mandamus directing the Secretary, U.P. Basic Education Board, Prayagraj to consider the selection of the petitioner on the basis of her actual total marks of theory examination i.e.1475 as mentioned in the original mark-sheet of BTC, Batch 2015 possessed by the petitioner in the selection of 69000 posts of Assistant Teachers to be appointed in different Primary Schools of different districts of the State of Uttar Pradesh initiated vide Government Order dated 13.05.2020. (b) Issue a writ, order or direction in the nature of Mandamus directing the Secretary, U.P. Basic Education Board, Prayagraj to allow the petitioner to make necessary correction with regard to incorrect entries made by the petitioner in the online application form submitted before Secretary, U.P. Basic Education Board, Prayagraj relating to total marks of theory examination as 1475 marks in place of 14755 marks and mark-sheet Serial No. as 1861752 in place of 1865752."
(3.) Learned counsel for the respondents, on the other hand, submits that applications were invited in terms of the Government Order bearing no.2056/68-4-2018 dated 1st December, 2018 whereby as per the enclosure which forms part of the order guiding principles, guidelines, procedure and time- frame has been prescribed. This is part of the petition and has been enclosed by the petitioner as Annexure-1. It is submitted that in para-17(3) and 17(4) of this Annexure attached to the order provides that once an online application is filed then applicant shall have no opportunity to amend/rectify the entries. It will be mandatory for a candidate that before making submission/final saving of the registration, candidate obtains a print out and matches online entries with the documents. It is further submitted that Clause-17(4) specifically provides that after final saving of the online application concerned candidate will have no opportunity of amendment/rectification and to this effect a declaration is to be filled by the concerned candidate.;