JUDGEMENT
Vivek Kumar Birla, J. -
(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State of U.P.
(2.) Present petition has been filed with the following prayer:-
"Issue 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 in reference to selection on 69000 posts of Assistant Teacher to be appointed in different Primary Schools of different districts of the State of Uttar Pradesh under Physically Handicapped Quota of OBC Category initiated vide Government Order dated 13.05.2020 issued by Special Secretary, Government of U.P., Lucknow within stipulated period of time as fixed by this Hon'ble Court."
(3.) The petitioner has appeared in the examination conducted by the State Government being Assistant Teacher Recruitment Examination, 2019 (hereinafter referred to as ATRE-2019). The petitioner had filled up the application form, wherein admittedly he had not disclosed any kind of reservation insofar as his present claim regarding horizontal reservation in the Handicapped Quota is concerned.;
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