VIJAY GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Abhishek Khare, Ms. Aahuti Agarwal, Shri Virendra Kumar Dubey, Shri Deepak Singh, Shri P.K. Mishra, Advocates as learned counsel for their respective petitioners and Shri Ran Vijay Singh, learned Additional Chief Standing Counsel for U.P. Basic Education Board and perused the record.

(2.) The present bunch of writ petitions engaging the attention of this Court has been filed by petitioners, whose candidature for the post of Assistant Teachers in primary school in pursuance of the advertisement issued by the State of Uttar Pradesh in the year 2019 were either not found proper due to inaccuracy and/or discrepancy between the online application and the actual status of the said candidate, or, even if the candidature of these petitioners were considered and these petitioner's found their way to the final selection list, however subsequently, the department, finding disparity in the declaration made in the online application and the actual status of the said candidate, their recruitment were cancelled and consequent recovery were directed by the respondent.

(3.) Both the sides have relied on various judgments/orders of this court as well as the Hon'ble Apex Court to buttress their point of submission and drive home their own respective cases and each of them have tried to convey that the present case is a covered matter and as such the same can be finally decided.