Md. Varis Ali vs State Of U.P. Thru Secy. And 7 ...
2014 Latest Caselaw 5804 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 42535 of 2014
 

 
Petitioner :- Md. Varis Ali
 
Respondent :- State Of U.P. Thru Secy. And 7 Others
 
Counsel for Petitioner :- Shashi Shekhar Mishra,Law Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The grievance of the petitioner is that he has passed the TET Examination-2011 for selection of Primary Teacher.

An advertsiement was issued inviting the application for correction of records. The last date was mentioned as 21.7.2014.

According to the petitioner he sent the application for corr3ection on 10.7.2014, but due to postal delay it reached in the department concerned after the last date.

Learned standing counsel submits that the correction was also permissible by online and there was no occasion to sent the copy under the postal facility.

Be that as it may. Considering the facts and circumstances of the case, the petitioner may make a representation to respondent nos. 2 to 8 who may consider it and pass appropriate orders expeditiously.

In view of above, the writ petition is disposed of.

Order Date :- 4.9.2014

SKS