Sumeet Kumar vs State Of U.P. And 3 Others
2019 Latest Caselaw 1838 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 19582 of 2018
 

 
Petitioner :- Sumeet Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sheikh Moazzam Inam
 
Counsel for Respondent :- C.S.C.,Daya Ram
 

 
Hon'ble Prakash Padia,J.

Supplementary affidavit filed today is taken on record.

On 14.9.2018 following order was passed by this Court:-

"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 him while evaluating his answer sheets. As per the provision, he has deposited Rs.2,000/- to get the scanned copy of his answer sheets. He has made an application on 20.8.2018. In pursuance of the said application, the answer-sheets have not yet been provided to the petitioner.

Respondent No.4-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 him have been wrongly evaluated by the Examining Authority. It is needless to say that if the petitioner's answers have not been correctly evaluated and he is entitled to get more marks, his result would be declared accordingly.

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

List after three weeks. "

Learned counsel for the petitioner contended that pursuant to the aforesaid order, the petitioner has submitted an application on 18.9.2018 in order to provide the scan copy to him. It is further contended that from perusal of the scanned copy it is clear that now petitioner has obtained 67 marks, which is the minimum passing marks for the examination in question. It is further contended that respondents be directed to provide correct copy of the marks-sheet.

In the facts and circumstances, the petitioner is directed to make a fresh representation ventillating all his grievances before the respondent no.4/Secretary, Examination Regulatory Authority, Alenganj, District Allahabad, along-with certified copy of this order within a period of three days from today. If such a representation is made, the respondent no.4/Secretary, Examination Regulatory Authority, Alenganj, District Allahabad, is directed to pass appropriate order in accordance with law within a further period of two weeks thereafter.

With the aforesaid observations, present writ petition is disposed of finally.

Order Date :- 28.3.2019

Pramod Tripathi