Suneet Kumar, J. - (1.) Heard learned counsel for the parties.
(2.) The writ petition is being decided at the admission stage without calling for counter affidavit, on the consent of the parties, as per Rules of the Court.
(3.) Learned Standing Counsel has received instructions vide communication dated 23 November 2017 from the third respondent, Pariksha Niyamak Pradhikari, Uttar Pradesh Allenganj, Allahabad. Petitioner applied online for Uttar Pradesh Teacher Eligibility Test (U.P.T.E.T.) Examination 2017, in female, OBC category.;