JUDGEMENT
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(1.) The petitioner claims that he belongs to reserve category candidate. He has preferred this writ petition for the appointment on the post of Assistant Teacher (Science/Maths) in Upper Basic School run by the U.P. Basic Education Board. He has sought the following relief:-
"(i) issue a writ order or direction the nature of mandamus commanding and directing the respondents to accept the form of the petitiner and permit him to participate in the counselling of the posot of Assistant Teacher (Science/Math) in Upper Primary School run by U.P.Basic Education Board initiated pursuant to the advertisement/Government Order No. 2651(1)/79-5-12-1(04)/13 dated 11/07/2013.
ii) issue a writ order or direction the nature of mandamus commanding and directing the respondents to permit the petitioner to participate in the selection procedure in Upper Primary School run by U.P.Basic Education Board initiated pursuant to the advertisement/Government Order No. 2651(1)/79-5-12-1(04)/13 dated 11/7/2013."
(2.) The respondents issued an advertisement pursuant to Government Order dated 11th July, 2013 calling applications for appointment of Assistant Teacher (Science/Math) against 29334 posts in Upper Primary Schools.
(3.) The prayer of the petitioner is that since some posts are still lying vacant, therefore, he has made a representation dated 5.1.2016, that he may be considered against the vacant post. Although the petitioner has not disclosed the fact in the writ petition that he has not applied against the advertisement but in one of his representation dated 5.1.2016 (Annexure-8 to the Writ Petition) he has very candidly admitted that he has not applied against the aforesaid advertisement.;
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