KANCHAN BALA AND 172 OTHERS Vs. STATE OF U P AND 4 OTHERS
LAWS(ALL)-2018-1-198
HIGH COURT OF ALLAHABAD
Decided on January 29,2018

Kanchan Bala And 172 Others Appellant
VERSUS
State Of U P And 4 Others Respondents

JUDGEMENT

Mahesh Chandra Tripathi, J. - (1.) Heard Shri Ashok Khare, Senior Advocate assisted by Shri Siddharth Khare, Alok Mishra for the petitioners and Shri M.C. Chaturvedi, learned Additional Advocate General assisted by Dr. Rajeshwar Tripathi, CSC-II and Shri Bipin Bihari Pandey, ACSC for the State respondents as well as Shri Ashok Kumar Yadav for Secretary, U.P. Basic Education Board, Allahabad.
(2.) In this group of cases, the petitioners have prayed for a writ, order or direction in the nature of mandamus directing the respondents to get their answer sheets of U.P. Teachers' Eligibility Test-2017 (in brevity, TET 2017) evaluated and to declare their result of TET 2017 after rectifying the mistake. In Writ A Nos.1713 of 2018 and 1868 of 2018 the petitioners have prayed for evaluating question nos.41 and 50 of the question booklet series and award the marks of the said questions to them.
(3.) For the sake of convenience, the facts of Writ A No.841 of 2018 are being noted below:-;


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