- (1.) Heard learned counsel for the petitioner, Learned Additional Chief Standing Counsel for the State and Shri J.B.S. Rathour, learned counsel for the opposite party no. 2 and 3. This writ petition has been filed seeking an appropriate writ declaring impugned condition No. 6(d) of Government Order dated 11.07.2013 as ultra vires and the second relief is for issuance of a writ of mandamus commanding the opposite parties no. 2 to allow the petitioner to make appropriate correction in his online application form with regard to roll number mentioned therein.
(2.) The petitioner herein applied for being considered for selection and appointment as Assistant Teacher (Maths/Science) online pursuant to an advertisement issued in this regard.
(3.) Admittedly while filling up the online application form in the Cyber Cafe with the help of personnel available there, the roll number of UPTET with regard to Upper Primary Level got wrongly mentioned instead of the roll number of Uttar Pradesh Teacher Eligibility Test- 2011 for Primary Level and consequently the marks obtained also got wrongly mentioned.;