MAHESH KUMAR Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2019-9-420
HIGH COURT OF ALLAHABAD
Decided on September 20,2019

MAHESH KUMAR Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 and 3 and Sri A.K. Yadav, learned counsel for the respondent no. 2.
(2.) Learned counsel for the petitioner submitted that petitioner has appeared in Assistant Teachers Recruitment Examination, 2018 against 68500 vacancies in which he was awarded only 62 marks. He further submitted that he submitted application for obtaining the scanned answer book and on the answer book, he has obtained 70 marks in place of 62 marks, therefore, he is entitled for issuance of appointment letter against 68500 vacancies of assistant teachers. He next submitted that in case fresh notification for counselling to appoint assistant teachers against Assistant Teachers Recruitment Examination, 2018 is issued, petitioner may also be permitted to participate in the counselling.
(3.) Sri A.K. Yadav, learned counsel for the respondent no. 2 submitted that in case fresh online applications are invited for appearing in counselling pursuant to Assistant Teachers Recruitment Examination, 2018 against 68500 vacancies, the candidature of the petitioner shall also be considered provided if he submits application.;


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