Ajit Kumar, J. - (1.) Heard Sri R.K. Ojha, learned Senior Advocate assisted by Sri Shivendu Ojha, Sri Seemant Singh, Sri Alok Mishra, Sri R.K. Pandey, Sri R.K. Singh, Sri Harikesh Srivastava and Sri Ritesh Srivastava for the petitioners and Sri S.C. Chaturvedi, learned Additional Advocate General assisted by Sri S.K. Srivastava, learned Standing Counsel and Sri Rishikant Rai, learned Brief Holder and Sri, Amit Manohar, learned Additional Chief Standing Counsel assisted by Sri Brajesh Pratap Singh, learned Standing Counsel for the State-respondent.
(2.) This bunch of writ petitions relate to the Uttar Pradesh Teachers Eligibility Test Examination-2018 (for short 'U.P.T.E.T. Examination-2018') conducted by the 2nd respondent.
(3.) The controversy as has travelled up to this Court through various writ petitions bunched hereinabove with Writ Petition No.-25791 of 2018 as a leading writ petition, on account of certain key answers published by respondent No.-2, correctness of which being questioned for either some of the questions being wrongly framed causing utter confusion to the examinees in choosing correct option as answer in multiple choice questions to those questions, or more than one option to be correct resulting in further confusion and further certain questions being out of syllabus.;