- (1.) BY means of this writ petition, the petitioner is seeking quashing of the order dated 6.1.2014 passed by District Basic Education Officer, Sant Ravidas Nagar, Bhadohi whereby his on line E -application has been rejected on the ground that the petitioner filled his on line form under the category of 'Freedom Fighter Dependent'.
(2.) IN para 7 of the writ petition, it is stated by the petitioner that he does not belong to the reserved category of 'Freedom Fighter Dependent' and this error was caused due to mistake of computer operator.He further submits that in the merit list, which was prepared, merit of general category was 66 % whereas petitioner is having 68.25 %. According to the petitioner, respondent should consider his candidature and result in terms of his marking 68.25 %. inasmuch as the petitioner has not tried to take any undue advantage of reservation.
(3.) FROM the perusal of the material placed on record, it is noticed that the petitioner does not stand to gain anything by declaring himself to be a 'Freedom Fighter Dependent' and this mistake has occurred due to mistake of computer operator and is a human error. A Division Bench of this Court in the case of Archana Rastogi (Km.) V. State of U.P. and Others, 2012 3 ADJ 219 has already taken a view that mistakes may have been made by the candidate inadvertently in filling his application form but if the original documents are available with the examining authorities and the candidate does not extend to gain any undue advantage as a result of correction of such position then such correction should be permitted and the candidature of the students should not be rejected merely on the ground of inadvertent omission.;