JAY SINGH YADAV Vs. STATE OF U P
LAWS(ALL)-2015-2-165
HIGH COURT OF ALLAHABAD
Decided on February 23,2015

Jay Singh Yadav Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

SUNITA AGARWAL, J. - (1.) HEARD learned counsel for the parties.
(2.) BY means of present writ petition, the petitioner prays for mandamus commanding respondents to permit the petitioner to appear in the fourth round of counseling for appointment on the post of Assistant Teacher in District Lalitpur pursuant to the advertisement issued on 30.11.2011.
(3.) CONTENTION of the petitioner is that he has submitted an application form for selection on the post Assistant Teacher and copy of the said form was sent to the DIET by registered post on 6.1.2012. The petitioner has secured 110 marks in UP TET Examination, 2011. Pursuant to the notification issued by the Director, Rajya Shaikshik Anusandhan Evam Prashikshan Parishad, Lucknow the candidates who could not appear in first, second and third round of counseling and have obtained more than 105 marks in general category and 97 marks in Reserved category, have been allowed to appear in fourth round of counseling from 9.1.2015 to 14.1.2015. It is apparent from the notification, Annexure 2 to the writ petition that the candidates were required to download the counseling card from 7.1.2015 for the districts in which they have applied for. Contention of the petitioner is that he has tried to download the counseling card for district Lalitpur for which he has applied but his name was not indicated in the website. The petitioner has filed list of eligible candidates downloaded from the website(Annexure 1) for fourth round of counseling.;


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