Rajendra Kumar vs State Of U.P. And 4 Ors
2014 Latest Caselaw 7946 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 57912 of 2014
 

 
Petitioner :- Rajendra Kumar
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- S.R. Verma
 
Counsel for Respondent :- C.S.C.,A.K. Yadav
 

 
Hon'ble Rajan Roy,J.

Heard.

Learned counsel for the petitioner submits that the petitioner had succeeded in TET Examination - 2011, but his mark sheet has not been issued as yet, on account of which he is being prevented from appearing in the counseling which is proposed to start in the month of November, 2014. He has invited attention of the court to the interim order dated 16.9.2014 passed by this Court in Writ-A No. 38463 of 2014 in which it is provided that in case the petitioner is otherwise eligible he should be permitted to participate in the counseling on the basis of statement of marks downloaded from the website of Madhyamik Shiksha Parisad, Allahabad duly attested, which shall be subject to the result of this writ petition.

Accordingly, the respondents are directed to permit the petitioner to participate in the counselling on the basis of statement of marks downloaded from the website of Madhyamik Shiksha Pariad, Allahabad. In the event, the petitioner submits the duly attested statement of the marks which he has downloaded here shall be considered provisionally and his result shall abide order of this Court. 

Learned standing counsel may file counter affidavit within six weeks. Rejoinder affidavit, if any, may be filed within  a week thereafter.

Connect and list this matter alongwith Writ-A No. 38463 of 2014.

Order Date :- 31.10.2014

SKS