Virendra Kumar, J. - (1.) Heard Mr. S.P. Singh, learned counsel for petitioner, Mr. Ratnesh Chandra, learned counsel for respondents No.1 to 3 and Mr. Badrish Tripathi, learned counsel for respondent No.4.
(2.) This writ petition has been instituted on behalf of petitioner for quashing impugned order dated 03.09.2015 passed by respondent No.2 and impugned revision of marks sheet dated 20.08.2015 issued by respondent No.3. Order dated 22.06.2015 has also been assailed in this writ petition.
(3.) It is pleaded that respondents published advertisement in Dainik Jagaran on 10.10.2011. Applications were invited for Kisan Seva Kendra Dealership at location mentioned at S.No.48, Kallenia, Block, Mankapur, District-Gonda. Petitioner applied on 08.11.2011 and complied with all the formalities by providing affidavit, educational certificates and other documents regarding his capability to provide infrastructure, to arrange finance, educational qualifications, capability to generate business and business ability acumen. After last date 11.11.2011 for submission of applications, petitioner alongwith other three persons were called upon for interview and after assessment, respondents prepared marks sheet and awarded marks in various heads. Two candidates remained absent. Therefore, petitioner stood at S.No.1 by securing 81.50 marks, whereas Smt. Jivanlata Dwivedi secured only 53 marks. She was declared not qualified. Therefore, the petitioner was only successful candidate according to marks sheet displayed on 26.04.2013.;