Jayant Banerji, J. - (1.) By means of this Special Appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952, the petitioner-appellant has challenged the judgment dated 2 February 2018, passed in Writ-A No. 4219 of 2018 (Purshottam Prasad Vs.State of U.P and 5 others), whereby, the petitioner-appellant's writ petition has been dismissed in view of the judgement and order rendered on 29 January 2018 in Writ-A No. 841 of 2018 ( Kanchan Bala and 172 others Vs. State of UP and" 4 others).
(2.) Heard learned counsel for the petitioner-appellant, learned Standing Counsel appearing for respondent no.1 and Sri Vikram Bahadur Singh, learned counsel appearing for the respondent-Basic Shiksha Adhikari.
(3.) At the outset, it has been contended by the learned counsel for the petitioner-appellant that the matter in issue in the writ petition did not concern filling up of OMR sheet but was with regard to filling up of initial application form, whereby, the petitioner-appellant had erroneously filled two application forms, one under scheduled caste category and another as a general candidate.;