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Akhileshwar Narayan Pandey And 2 ... vs State Of U.P. And 3 Ors
2014 Latest Caselaw 7972 ALL

Citation : 2014 Latest Caselaw 7972 ALL
Judgement Date : 3 November, 2014

Allahabad High Court
Akhileshwar Narayan Pandey And 2 ... vs State Of U.P. And 3 Ors on 3 November, 2014
Bench: Abhinava Upadhya



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 58166 of 2014
 

 
Petitioner :- Akhileshwar Narayan Pandey And 2 Ors
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Nikhilesh Kumar Chaudhary,Awadhesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

By means of this writ petition the petitioners have come up to this Court raising a grievance  that for Teachers Eligibility Test  held at various places the cut off marks made for reserved category candidates in some categories is equal  or even higher than the cut off marks made for the general category candidates. The petitioners no.1 and 2 are from the general category, who are physically handicapped and petitioner no.3   belongs to other backward classes  and it is claimed  that all the three petitioners  have applied  for from various places where the cut off marks for physically handicapped and general category is one and the same. Similarly, for the OBC  candidates  the cut off marks for OBC candidates  is also the same as the cut off marks  for OBC handicapped, as such no benefit can be derived by the such physically handicapped persons for whom horizontal reservation is made unless of their cut off marks  in their category, i.e., handicapped category is lower.

It is submitted  that various writ petitions to the same effect have been filed  and are pending before this Court  and as an interim measure seats have been reserved  for the petitioners while calling for the counter affidavit.

Sri Awadhesh Kumar, learned  counsel has accepted notice on behalf of the Basic Education Board. Learned Standing Counsel represents respondents no.1,2 and 3. The respondents may file counter affidavit within one month. 

Connect this writ petition with Writ Petition No. 45640 of 2014 (Om Prakash  Vs. State of U.P. & others) and list after one month.

Till the next date of listing, two posts for petitioner nos. 1 and 2 in general category physically handicapped and one post in physically handicapped OBC category shall be reserved.

Order Date :- 3.11.2014

SKM

 

 

 
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