YOGITA AWASTGHI Vs. GIRJESH KUMAR CHAUDHARY REGIONAL ASSISTANT DIRECTOR EDU
LAWS(ALL)-2017-7-318
HIGH COURT OF ALLAHABAD
Decided on July 10,2017

Yogita Awastghi Appellant
VERSUS
Girjesh Kumar Chaudhary Regional Assistant Director Edu Respondents

JUDGEMENT

Devendra Kumar Upadhyaya, J. - (1.) Heard Dr. Sanjai Kumar Singh, learned counsel for the petitioner and Sri Shobhit Mohan Shukla, learned counsel representing the Principal, DIET and Secretary, Examination Regulatory Authority, U.P., Allahabad.
(2.) Pursuant to the earlier orders, Sri Raghvendra Vajpai, Principal, DIET, Firozabad and Smt. Sutta Singh, Secretary, Examination Regulatory Authority, U.P., Allahabad are present.
(3.) This petition alleges non-compliance of the order dated 06.09.2016, passed by the writ court in Writ Petition No.18567(MS) of 2016 filed by the petitioner-Yogita Awasthi along with one Ms. Kamini Tripathi. The writ petition was filed in respect of the admission in B.T.C. Training, 2014 with the grievance that cut off marks of the general/female/art group was 196.51 whereas the petitioner had secured 198.04 marks, however, her name was not included in the select list whereas the candidates who secured lower marks than the petitioner were selected.;


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