Sangeeta Chandra, J. - (1.) Writ A No. 17329 of 2012 was filed by the petitioner for declaring the result of Subject Art published by the Uttar Pradesh Secondary Education Service Selection Board (hereinafter referred to as "the Selection Board") in pursuance of Advertisement No. 1 of 2009 as incorrect and a further prayer has been made for issuance of mandamus to direct the Selection Board to make a proper assessment of the answer-sheets of the petitioners on the basis of correct answers and take consequential action in case the petitioner is found successful.
(2.) Learned counsel for the petitioner has alleged that an advertisement was issued by the Selection Board on 15.01.2009 inviting applications of 361 vacancies for the post of TGT (Art), 100 posts were reserved for OBC and 143 posts were reserved for Scheduled Caste Category Candidates, rest of the posts were Un-reserved. The petitioner belonged to OBC Category. He took part in the selection, but in the final result that was declared by the Selection Board, the petitioner could not qualify. He filed an application under Right to Information Act before the Selection Board and on the basis of information obtained by him, he has challenged the correctness of answers with respect to one Question No. 49 in Booklet Series A.
(3.) In the this Writ Petition No. 17329 of 2012, this Court had initially directed deposit of Rs. 10,000/- by the petitioner through Bank Draft drawn in the name of Secretary of Selection Board to establish his bonafide. In terms of the order of this Court dated 06.04.2012, the petitioner deposited the amount in question and by an interim order dated 03.05.2012, this Court referred the matter to the Subject Expert i.e. Professor of Department of Visual Arts in Allahabad University.;