Saral Srivastava,J. - (1.) Heard Sri Siddharth Khare, learned counsel for the petitioner, learned Standing Counsel for respondent nos.1 & 2, and Sri Arun Kumar learned counsel for respondent no.3.
(2.) The petitioner by means of the present writ petition has prayed for the following relief:- "(a). a writ, order or direction of a suitable nature commanding the respondents to forthwith grant appointment to the petitioner as an Assistant Teacher in a Junior Basic School in pursuance to his selection in Assistant Teacher Recruitment Examination-2019, within a period to be specified by this Hon'ble Court, in accordance with the district allotted to the petitioner; (b). a writ, order or direction of a suitable nature commanding the respondents to permit the petitioner to function as an Assistant Teacher in a Junior Basic School under the respondents and to pay the petitioner his regular monthly salary on the said post regularly every month; (c). any other writ, order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case; (d). award cost of the petition to be paid to the petitioner."
(3.) The petitioner has appeared in the selection of Assistant Teacher Recruitment Examination-2019. The petitioner was selected in the written examination and was called for counseling. The petitioner appeared in the counseling. According to the petitioner, his candidature was rejected on the ground that he has given wrong marks of the High School in the application form. In the aforesaid backdrop, he has prayed for the aforesaid relief.;