- (1.) Heard learned counsel for the petitioner; learned Standing Counsel for the respondent nos.1 and 5; and Sri A.K. Yadav for the respondent nos.2, 3 and 4.
(2.) As no relief has been sought against the respondent no.6 and taking into account the nature of the order that is being passed, this Court does not consider it necessary to issue notice to the respondent no.6, therefore, as the contesting parties have exchanged their affidavits, with the consent of the learned counsel for the contesting parties, this petition is being disposed of finally.
(3.) The petitioner had applied for appointment as a Trainee Teacher under Female OBC (Science) Category. As per notification, if a candidate possessed prescribed eligibility qualifications, selection was to be made on the basis of marks secured in TET examination. The petitioner, according to her TET certificate, had secured 95 marks. The case of the petitioner is that, initially, there had been restriction on applicants in participating in all districts across of the State of Uttar Pradesh but, subsequently, that restriction was lifted and candidates were allowed to participate in all districts of the State. It is the case of the petitioner that she had participated in three districts but could not get selected as the cut off merit was placed higher. Subsequently, when it was discovered that several posts of Trainee Teachers in certain districts could not be filled, on account of higher cut-off merit notified, by order dated 25.02.2015, the cut off merit was reduced to 60% for the reserved category and 70% for the unreserved category.;