Mrs. Rinki Mishra vs State Of U.P.Thru.Secy.Basic ...
2018 Latest Caselaw 3119 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 25353 of 2018
 
Petitioner :- Mrs. Rinki Mishra
 
Respondent :- State Of U.P.Thru.Secy.Basic Edu.Govt.Of Up Lko. & Ors.
 
Counsel for Petitioner :- Nagendra Bahadur Singh,Drupad Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Drupad Upadhyay, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.

This Court has passed the following order on 06.09.2018.

"Heard learned counsel for the petitioner and the learned Additional Chief Standing Counsel for the State-respondents.

Learned counsel for the opposite parties prays for and is granted two weeks' time to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List immediately after expiry of the aforesaid period.

The petitioner had appeared in the recruitment examination for primary teacher conducted by the State, for which, the result was declared on 13.08.2018. The petitioner is not satisfied with the marks awarded to her while evaluating her answer sheets. As per the provision, she has deposited Rs.2,000/- to get the scanned copy of her answer sheets. She has made an application on 24.08.2018. In pursuance of the said application, the answer-sheets have not yet been provided to the petitioner.

Respondent No.3-the Secretary, Examination Regulatory Authority is directed to provide scanned copies of the answer-sheets to the petitioner as per provisions within a period of ten days. The petitioner will have liberty to file affidavit after looking at the answer-sheets that how the answers given by her have been wrongly evaluated by the Examining Authority. It is needless to say that if the petitioner answers have not been correctly evaluated and she is entitled to get more marks, her result would be declared accordingly.

Final recruitment for the said post shall be subject to the final decision of the writ petition."

Learned counsel for the petitioner has submitted that in compliance of order of this Court, the scan copy of the answer-sheet of the petitioner has not been provided.

Learned Standing Counsel is granted three days' time to make compliance of order of this Court dated 06.09.2018.

List this petition on 12.10.2018.

Order Date :- 8.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]