ALPNA RAJPOOT Vs. STATE OF U P AND 5 ORS
LAWS(ALL)-2015-2-293
HIGH COURT OF ALLAHABAD
Decided on February 18,2015

Alpna Rajpoot Appellant
VERSUS
State Of U P And 5 Ors Respondents

JUDGEMENT

- (1.) SRI S.K. Tripathi, learned counsel appears for respondent no. 4, Sri B.K. Yadav learned counsel for respondent nos. 2 & 6 and learned Standing Counsel.
(2.) SOLE prayer of the petitioner is to direct the respondents to issue pass certificate/marksheet of UP TET Examination, 2011 (primary level). The petitioner has secured 82 marks in TET Examination, 2011.
(3.) A Government Order dated 29.4.2014 was issued by the State Government to treat the reserved category candidates who have secured 82 marks, as pass in the TET Examination 2011. Learned Standing Counsel submits that on account of certain enquiries going on, the entire record pertaining to TET examination, 2011 has been kept in a sealed cover and it is not possible for respondents to issue the mark -sheet at this stage.;


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